Supreme Court - Daily Orders
Commissioner Of Incometax -4 Mumbai vs M/S Kotak Securities Ltd. on 20 April, 2015
Bench: Ranjan Gogoi, N.V. Ramana
ITEM NO.26 COURT NO.8 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)....../2015
(CC No(s). 6917/2015)
(Arising out of impugned final judgment and order dated 03/04/2012
in ITA No. 206/2012 passed by the High Court Of Bombay)
COMMISSIONER OF INCOMETAX -4 MUMBAI Petitioner(s)
VERSUS
M/S KOTAK SECURITIES LTD. Respondent(s)
(With appln. (s) for c/delay in filing SLP and c/delay in refiling
SLP)
Date : 20/04/2015 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE RANJAN GOGOI
HON'BLE MR. JUSTICE N.V. RAMANA
For Petitioner(s) Ms. Diksha Rai,adv.
Mr. Rajeev Sharma,Adv.
Mr. Jayant Mohan,Adv.
Mrs. Anil Katiyar,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
The relied upon order in SLP(C)No..../2012 (@ CC No. 18393/2012) titled as C.I.T. Vs. M/s. Amway India Enterprise has already been dismissed by this Courts' order on 29th October, 2012. Consequently, this special leave petition is also dismissed.
(MADHU BALA) (ASHA SONI)
COURT MASTER COURT MASTER
Signature Not Verified
Digitally signed by
Madhu Bala
Date: 2015.04.22
16:29:41 IST
Reason: