Supreme Court - Daily Orders
Idea Cellular Limited vs The Commissioner Of Service Tax Mumbai 1 on 13 October, 2017
Bench: Ranjan Gogoi, Navin Sinha
ITEM NO.30 COURT NO.2 SECTION IX
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). 25434/2017
(ARISING OUT OF IMPUGNED FINAL JUDGMENT AND ORDER DATED 01-07-2017
IN CEA NO. 159/2015 PASSED BY THE HIGH COURT OF JUDICATURE AT
BOMBAY)
IDEA CELLULAR LIMITED PETITIONER(S)
VERSUS
THE COMMISSIONER OF SERVICE TAX MUMBAI 1 RESPONDENT(S)
(FOR ADMISSION AND I.R.)
Date : 13-10-2017 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE RANJAN GOGOI
HON'BLE MR. JUSTICE NAVIN SINHA
For Petitioner(s) Mr. Mihir Joshi, Sr. Adv.
Mr. Mahesh Agarwal, Adv.
Mr. Shamik Bhatt, Adv.
Ms. Shally Bhasin, Adv.
Ms. Sayaree Basu Mallik, Adv.
Mr. Raghav Pandey, Adv.
Ms. M. Lalit, Adv.
Mr. E. C. Agrawala, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Heard the learned counsel for the petitioner and perused the relevant material.
Issue notice.
Tag with Civil Appeal Nos.10409-10410 of 2014.
[VINOD LAKHINA] [ASHA SONI] Signature Not Verified AR-cum-PS BRANCH OFFICER Digitally signed by VINOD LAKHINA Date: 2017.10.13 16:57:01 IST Reason: