Supreme Court - Daily Orders
The Pr. Commissioner Of Income Tax Iv vs M/S. Perpetual Energy Systems Ltd on 4 April, 2016
Bench: Kurian Joseph, Rohinton Fali Nariman
ITEM NO.23 COURT NO.11 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)......... of 2016
(CC No. 5787/2016)
(Arising out of impugned final judgment and order dated 02/11/2015
in ITTA No. 550/2015 passed by the High Court of Judicature at
Hyderabad for the State of Telangana and the State of Andhra
Pradesh)
THE PR. COMMISSIONER OF INCOME TAX -IV HYDERABAD Petitioner(s)
VERSUS
M/S. PERPETUAL ENERGY SYSTEMS LTD Respondent(s)
(with appln. (s) for c/delay in filing SLP and office report)
Date : 04/04/2016 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE KURIAN JOSEPH
HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN
For Petitioner(s) Mr. Manish Pushkarna Adv.
Ms. Diksha Rai, Adv.
Mr. B. V. Balaram Das,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.2108 of 2016.
(Rajni Mukhi) (Renu Diwan) SR. P.A. COURT MASTER Signature Not Verified Digitally signed by Rajni Mukhi Date: 2016.04.05 10:47:55 IST Reason: