Supreme Court - Daily Orders
Cit vs M/S Velankani Information Sys. P. Ltd on 6 January, 2014
(
ITEM NO.17 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 (Civil)....../2013
CC 22175/2013
(From the judgement and order dated 02/04/2013 in ITA No.273/2012, of The
HIGH COURT OF KARNATAKA AT BANGALORE)
CIT & ANR Petitioner(s)
VERSUS
M/S VELANKANI INFORMATION SYS. P. LTD Respondent(s)
(With appln(s) for c/delay in filing SLP)
WITH SLP(C)No....../2013 (CC.22564)
(With appln(s) for c/delay in filing SLP)
Date: 06/01/2014 These Petitions were called on for hearing today.
CORAM :
HON’BLE MR. JUSTICE ANIL R. DAVE
HON’BLE MR. JUSTICE M.Y. EQBAL
For Petitioner(s) Mr. Mohan Parasaran, SG
Mr. S.Wasim A. Qadri, Adv.
Mr. Manish Pushkarna, Adv.
Mrs Anil Katiyar,Adv.
For Respondent(s)
UPON hearing counsel the Court made the following
O R D E R
Delay condoned.
The special leave petitions are dismissed.
[Usha Bhardwaj] [Sneh Bala Mehra] A.R-cum-P.S. Assistant Registrar