Supreme Court - Daily Orders
The Commissioner Of Income Tax.-8 vs M/S. Santogen Silk Mills Ltd. on 7 September, 2015
Bench: A.K. Sikri, Rohinton Fali Nariman
ITEM NO.15 COURT NO.14 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. 16057/2015
(Arising out of impugned final judgment and order dated 25/03/2015
in ITA No. 814/2013 passed by the High Court Of Bombay)
THE COMMISSIONER OF INCOME TAX.-8 Petitioner(s)
VERSUS
M/S. SANTOGEN SILK MILLS LTD. Respondent(s)
(With appln. (s) for c/delay in filing SLP and office report)
Date : 07/09/2015 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE A.K. SIKRI
HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN
For Petitioner(s)
Mr. Mukul Rohatgi, AG.
Mr. P. S. Narsimha, ASG.
Mr. Danish Pushtaria, Adv.
Mr. Manish Pushkarna, Adv.
Ms. Diksha Rai, Adv.
Ms. Sumita Hazarika, 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.
The matter to be heard along with Civil Appeal Nos. 6949-50 of 2004 arising out of SLP (C)No. 4158-59 of 2004.
Signature Not Verified Digitally signed by (Nidhi Ahuja) (Renu Diwan) Gulshan Kumar Arora Date: 2015.09.0717:36:18 IST COURT MASTER COURT MASTER Reason: