Supreme Court - Daily Orders
Commissioner Of Income Tax, Rajkot-1 vs Patel Proteins Pvt. Ltd. on 6 July, 2015
Bench: Anil R. Dave, Kurian Joseph
ITEM NO.26 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)No.........../2015
(CC No(s).9779/2015)
(Arising out of impugned final judgment and order dated 12/12/2014
in ITA No.1371/2006 passed by the High Court of Gujarat at
Ahmedabad)
COMMISSIONER OF INCOME TAX, RAJKOT-1 Petitioner(s)
VERSUS
PATEL PROTEINS PVT. LTD. Respondent(s)
(With appln.(s) for c/delay in filing SLP and office report)
Date : 06/07/2015 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ANIL R. DAVE
HON'BLE MR. JUSTICE KURIAN JOSEPH
For Petitioner(s) Mr. P.S. Narsimha,ASG
Mr. T.C. Sharma,Adv.
Mr. Manish Pushkarna,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 No.8588 of 2014.
(Sarita Purohit) (Sneh Bala Mehra) Court Master Assistant Registrar Signature Not Verified Digitally signed by Sarita Purohit Date: 2015.07.08 12:28:05 IST Reason: