Supreme Court - Daily Orders
Commissioner Of Income Tax 6 vs M/S Century Textiles And Industries Ltd on 30 June, 2016
Bench: Ranjan Gogoi, Prafulla C. Pant
ITEM NO.23 COURT NO.7 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).
7892/2016
(ARISING OUT OF IMPUGNED FINAL JUDGMENT AND ORDER DATED 14/01/2015
IN ITA NO. 84/2013 PASSED BY THE HIGH COURT OF BOMBAY)
THE COMMISSIONER OF INCOME TAX -6 PETITIONER(S)
VERSUS
M/S CENTURY TEXTILES AND INDUSTRIES LTD RESPONDENT(S)
[WITH APPLN.(S) FOR C/DELAY IN FILING SLP AND OFFICE REPORT]
Date : 30/06/2016 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE RANJAN GOGOI
HON'BLE MR. JUSTICE PRAFULLA C. PANT
For Petitioner(s) Mr. Atmaram Nadkarni, ASG
Ms. Anita Sahani, Adv.
For 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.
Issue notice on application seeking condonation of delay as well as in the Special Leave Petition.
Tag with Civil Appeal No.8376 of 2013.
[VINOD LAKHINA] [ASHA SONI]
COURT MASTER COURT MASTER
Signature Not Verified
Digitally signed by
VINOD LAKHINA
Date: 2016.06.30
16:36:18 IST
Reason: