Supreme Court - Daily Orders
Commissioner Of Income Tax-6 vs M/S Bharat Bijlee Ltd on 4 December, 2014
Bench: Anil R. Dave, Kurian Joseph, R. Banumathi
ITEM NO.5 COURT NO.2 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).
19476/2014
(Arising out of impugned final judgment and order dated 09/05/2014
in ITA No. 2153/2011 passed by the High Court Of Bombay)
COMMISSIONER OF INCOME TAX-6 Petitioner(s)
VERSUS
M/S BHARAT BIJLEE LTD Respondent(s)
(with appln. (s) for c/delay in filing SLP)
Date : 04/12/2014 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE ANIL R. DAVE
HON'BLE MR. JUSTICE KURIAN JOSEPH
HON'BLE MRS. JUSTICE R. BANUMATHI
For Petitioner(s) Mr. Tushar Mehta, ASG
Ms. Niranjana Singh, Adv.
Mr. S. A. Haseeb, Adv.
For Mrs. Anil Katiyar, Adv.
For Respondent(s)
UPON hearing counsel the Court made the following
O R D E R
Delay condoned.
Issue notice.
Tag with SLP (C) 17473 of 2012.
(Jayant Kumar Arora) (Sneh Bala Mehra) Sr. P.A. Assistant Registrar Signature Not Verified Digitally signed by Jayant Kumar Arora Date: 2014.12.08 12:19:22 IST Reason: