Supreme Court - Daily Orders
North Karnataka Expressway Ltd. vs Commissioner Of Income Tax -10, Mumbai on 5 May, 2015
Bench: Anil R. Dave, R.K. Agrawal
ITEM NO.27 COURT NO.3 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)No........../2015
(CC No(s).7738/2015)
(Arising out of impugned final judgment and order dated 14/10/2014
in ITA No.499/2012 passed by the High Court Of Bombay)
NORTH KARNATAKA EXPRESSWAY LTD. Petitioner(s)
VERSUS
COMMISSIONER OF INCOME TAX -10, MUMBAI Respondent(s)
(With appln.(s) for c/delay in filing SLP and c/delay in refiling
SLP)
Date : 05/05/2015 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ANIL R. DAVE
HON'BLE MR. JUSTICE R.K. AGRAWAL
For Petitioner(s) Mr. S. Ganesh,Sr.Adv.
Mr. Vijay Kumar,Adv.
Mr. Bharat Gandhi,Adv.
Mr. Vithika Garg,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
Issue notice by speed post on the Special Leave Petition as well as on the prayer for interim relief, returnable on 7th August, 2015.
(Sarita Purohit) (Sneh Bala Mehra) Court Master Assistant Registrar Signature Not Verified Digitally signed by Sarita Purohit Date: 2015.05.07 14:46:18 IST Reason: