Supreme Court - Daily Orders
Commissioner Of Income Tax (Tds)-1 ... vs M/S Maharashtra State Electricity ... on 5 February, 2016
Bench: Kurian Joseph, Rohinton Fali Nariman
ITEM NO.15 COURT NO.12 SECTION IIIA
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petition(s) for Special Leave to Appeal (C)......CC No(s).
1280/2016
(Arising out of impugned final judgment and order dated 08/05/2015
in ITA No. 336/2013 passed by the High Court Of Bombay)
COMMISSIONER OF INCOME TAX (TDS)-1 MUMBAI Petitioner(s)
VERSUS
M/S MAHARASHTRA STATE ELECTRICITY DISTRIBUTION,
COMPANY LTD Respondent(s)
(with appln. (s) for c/delay in filing SLP and c/delay in refiling
SLP and office report)
Date : 05/02/2016 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE KURIAN JOSEPH
HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN
For Petitioner(s) Ms. Meenakshi Grover, Adv.
for Mrs. Anil Katiyar, Adv.
For Respondent(s)
UPON hearing counsel the Court made the following
O R D E R
Delay condoned.
We find no reason to entertain this Special Leave Petition, which is, accordingly, dismissed.
(Jayant Kumar Arora) (Renu Diwan)
Sr. P.A. Court Master
Signature Not Verified
Digitally signed by
Jayant Kumar Arora
Date: 2016.02.05
16:27:56 IST
Reason: