Supreme Court - Daily Orders
Commissioner Of Income Taxii vs M/S Prashant Sai Builders on 21 November, 2014
Bench: Ranjan Gogoi, Rohinton Fali Nariman
ITEM NO.32 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)....../2014
(CC No(s). 18489/2014)
(Arising out of impugned final judgment and order dated 12/06/2014
in ITTA No. 351/2014 passed by the High Court Of Judicature At
Hyderabad For The State Of Telangana And The State Of Andhra
Pradesh)
COMMISSIONER OF INCOME TAX-II HYDERABAD Petitioner(s)
VERSUS
M/S PRASHANT SAI BUILDERS Respondent(s)
(With appln. (s) for c/delay in filing SLP, exemption from filing
certified copy)
Date : 21/11/2014 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE RANJAN GOGOI
HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN
For Petitioner(s) Mr. Abhinav Mukherjee,Adv.
Ms. Rekha Pandey,Adv.
Mrs. Anil Katiyar,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Exemption from filing certified copy of the impugned order is allowed.
Delay condoned.
Issue notice.
(MADHU BALA) (ASHA SONI) COURT MASTER COURT MASTER Signature Not Verified Digitally signed by Madhu Bala Date: 2014.11.22 12:36:58 IST Reason: