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IN THE SUPREME COURT OF INDIA

CIVIL APPELLATE JURISDICTION

CIVIL APPEAL NO. 3215  OF 2011

COMMR.OF INCOME TAX, BANGALORE                    APPELLANT

                VERSUS

UNITED SPIRITS LTD.                               RESPONDENT

WITH  

C.A.NO.3216/2011

C.A.NO.3217/2011

C.A.NO.3218/2011

C.A.NO.3219/2011

AND C.A.NO.3220/2011

O R D E R

1. We have heard learned counsel for the parties to the lis.

2. Having gone through the records of the case, we are of the  

considered opinion that the appeals, being devoid of any merit, are  

liable to be dismissed and are dismissed accordingly. No costs.

3. However, the question of law raised is kept open to be  

agitated in an appropriate case.

Ordered accordingly.

.......................J. (H.L. DATTU)

.......................J. (M.Y. EQBAL)

NEW DELHI; SEPTEMBER 09, 2013