Supreme Court - Daily Orders
Commissioner Of Income Tax-10 vs Reclamation Properties (India) Pvt. ... on 20 November, 2015
Bench: Ranjan Gogoi, N.V. Ramana
ITEM NO.20 & 64 COURT NO.8 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).
17449/2015
(ARISING OUT OF IMPUGNED FINAL JUDGMENT AND ORDER DATED 14/08/2014
IN ITA NO. 754/2012 PASSED BY THE HIGH COURT OF BOMBAY)
COMMISSIONER OF INCOME TAX-10 PETITIONER(S)
VERSUS
M/S RECLAMATION PROPERTIES (I) PVT. LTD. RESPONDENT(S)
o(WITH APPLN. (S) FOR C/DELAY IN FILING SLP AND OFFICE REPORT)
S.L.P.(C) ...CC NO.20480/2015
[WITH APPLN.(S) FOR C/DELAY IN FILING SLP AND OFFICE REPORT]
S.L.P.(C) ...CC NO.20534/2015
[WITH APPLN.(S) FOR C/DELAY IN FILING SLP AND OFFICE REPORT]
Date : 20/11/2015 These petitions were called on for hearing today.
CORAM : HON'BLE MR. JUSTICE RANJAN GOGOI
HON'BLE MR. JUSTICE N.V. RAMANA
For Petitioner(s) Mr. Tushar Mehta, ASG
Mr. Ashok Kumar Panda, Sr. Adv.
Mr. Kabir Hathi, Adv.
Mrs. Anil Katiyar, Adv.
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.
Exemption from filing certified copy of the impugned order is granted.
Issue notice on applications seeking condonation of delay as well as in the Special Leave Petitions.
Tag with Civil Appeal NO.9164 of 2015.
Signature Not Verified Digitally signed by Vinod Lakhina Date: 2015.11.21 11:30:46 IST Reason: [VINOD LAKHINA] [ASHA SONI]
COURT MASTER COURT MASTER