Supreme Court - Daily Orders
Commissioner Of Income Tax-23 vs Sonasha Enterprises on 27 April, 2015
Bench: Anil R. Dave, R.K. Agrawal
ITEM NO.20 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)......CC No(s).
7302/2015
(Arising out of impugned final judgment and order dated 31/10/2014
in ITA No. 1391/2012 passed by the High Court Of Bombay)
COMMISSIONER OF INCOME TAX-23 Petitioner(s)
VERSUS
SONASHA ENTERPRISES Respondent(s)
(with appln. (s) for c/delay in filing slp)
Date : 27/04/2015 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. Tushar Mehta, ASG
Mr. Ashok K. Srivastava, Adv.
Ms. Meenakshi Grover, Adv.
Mr. Shiv Shankar Ravinder, Adv.
Mrs. Anil Katiyar,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
Leave granted.
Tag with Civil Appeal @ SLP(C) No. 38862/2013.
(DEEPAK MANSUKHANI) (SNEH BALA MEHRA) COURT MASTER ASSISTANT REGISTRAR Signature Not Verified Digitally signed by Deepak Mansukhani Date: 2015.04.27 18:28:25 IST Reason: