Supreme Court - Daily Orders
Commr.Of Income Tax vs M/S Bovis Lend Lease (I) Ltd. on 30 November, 2015
Bench: Madan B. Lokur, S.A. Bobde
(Revised)
ITEM NO.4 COURT NO.9 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(s). 4919/2013
(Arising out of impugned final judgment and order dated 16/03/2012
in ITA No. 17/2010 passed by the High Court of Karnataka at
Bangalore)
COMMR.OF INCOME TAX & ANR. Petitioner(s)
VERSUS
M/S BOVIS LEND LEASE (I) LTD. Respondent(s)
(With appln. (s) for permission to file additional documents and
interim relief and office report)
WITH
SLP(C) No. 4920/2013
(With Office Report)
SLP(C) No. 4921/2013
(With Office Report)
SLP(C) No. 4922/2013
(With Office Report)
SLP(C) No. 4923/2013
(With Office Report)
SLP(C) No. 12598/2013
(With Office Report)
SLP(C) No. 21381/2013
(With Office Report)
SLP(C) No. 10777/2015
(With Office Report)
Date : 30/11/2015 These petitions were called on for hearing
today.
CORAM : HON'BLE MR. JUSTICE MADAN B. LOKUR
HON'BLE MR. JUSTICE S.A. BOBDE
Signature Not Verified
For Petitioner(s)
Digitally signed by
Meenakshi Kohli
Date: 2015.12.02
Mr. P.S. Narsimha, ASG
09:30:41 IST
Reason: Mr. W.A. Qadri, Adv.
Ms. Vimla Sinha, Adv.
Mr. T.M. Singh, Adv.
1
Mrs. Anil Katiyar,Adv.
For Respondent(s) Mr. Chaitanya, Adv.
Mr. Senthil Jagadeesan,Adv.
Ms. Suchitra Kumbhat, Adv.
Mr. Govind Manoharan, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Unfortunately, the order of this Court has not been complied with and the Commissioner of Income Tax has deposited costs only in SLP (C) No. 4919 of 2013. There are seven other SLPs in which costs have not been deposited. On the assurance of learned Additional Solicitor General, we grant two weeks time to deposit the costs in the remaining seven SLPs.
After proof of deposit of cost, rejoinder affidavit may be taken on record.
(Meenakshi Kohli) (Jaswinder Kaur)
Court Master Court Master
2