Supreme Court - Daily Orders
Commissioner Of Income Tax-I vs M/S Padmalaya Telefilms Ltd. on 19 August, 2014
^ ITEM NO.22 COURT NO.12 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).
12527/2014
(Arising out of impugned final judgment and order dated 21/02/2014
in ITA No. 54/2014 passed by the High Court Of A.P At Hyderabad)
COMMISSIONER OF INCOME TAX-I Petitioner(s)
VERSUS
M/S PADMALAYA TELEFILMS LTD. Respondent(s)
(With appln. (s) for c/delay in filing SLP)
Date : 19/08/2014 This petition was called on for hearing today.
CORAM : HON’BLE MR. JUSTICE MADAN B. LOKUR
HON’BLE MR. JUSTICE C. NAGAPPAN
For Petitioner(s) Mr. Ranjit Kumar, SG
Mr. Rupesh Kumar, Adv.
Ms. Rajni Ohri, Adv.
Mrs. Anil Katiyar ,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
Dismissed.
(MEENAKSHI KOHLI) (JASWINDER KAUR) COURT MASTER COURT MASTER Signature Not Verified Digitally signed by Meenakshi Kohli Date: 2014.08.20 12:04:25 IST Reason: