Supreme Court - Daily Orders
Commissioner Of Income Tax vs M/S. Itc Hotels Ltd. on 16 December, 2015
Bench: A.K. Sikri, R. Banumathi
ITEM NO.15 COURT NO.13 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 for Special Leave to Appeal (C)......of 2015
CC No(s). 21925-21926/2015
(Arising out of impugned final judgment and order dated
15/06/2015 in ITA No. 478/2009,ITA No. 477/2009 passed by the
High Court Of Karnataka At Bangalore)
COMMISSIONER OF INCOME TAX AND ANR. Petitioner(s)
VERSUS
M/S. ITC HOTELS LTD. Respondent(s)
(With appln. (s) for c/delay in filing SLP and office report)
Date : 16/12/2015 These petitions were called on
for hearing today.
CORAM :
HON'BLE MR. JUSTICE A.K. SIKRI
HON'BLE MRS. JUSTICE R. BANUMATHI
For Petitioner(s) Mr. Maninder Singh, ASG
Mr. S. Wasim A Qadri, Adv.
Mr. Inder Bir Singh, Adv.
Ms. Anita Sahny, Adv.
Mr. Navin Kohli, 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 C.A. No. 3094 of 2010.
Signature Not Verified Digitally signed by Usha Rani Bhardwaj Date: 2015.12.16 16:09:04 IST[ Charanjeet Kaur ] [ Tapan Kr. Chakraborty ] Reason: A.R.-cum-P.S. Court Master