Supreme Court - Daily Orders
Pr. Commissioner Of Income Tax . vs M/S. Quality Engg. And Software Tect ... on 7 December, 2016
Bench: Ranjan Gogoi, N.V. Ramana
ITEM NO.6 COURT NO.5 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).
23055/2016
(ARISING OUT OF IMPUGNED FINAL JUDGMENT AND ORDER DATED 16/06/2016
IN ITA NO. 149/2016 PASSED BY THE HIGH COURT OF KARNATAKA AT
BANGALORE)
PR. COMMISSIONER OF INCOME TAX AND ANR. PETITIONER(S)
VERSUS
M/S. QUALITY ENGG. AND SOFTWARE TECH PVT. LTD. RESPONDENT(S)
(WITH APPLN. (S) FOR C/DELAY IN FILING SLP AND OFFICE REPORT)
Date : 07/12/2016 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE RANJAN GOGOI
HON'BLE MR. JUSTICE N.V. RAMANA
For Petitioner(s) Mr. Ranjit Kumar, SG
Mr. P.K. Mullick, Adv.
Mr. Rupesh Kumar, Adv.
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 petitioners and perused the relevant material.
Delay condoned.
Exemption from filing certified copy of the impugned judgment is granted.
Issue notice.
Tag with Civil Appeal No.8509 of 2013.
Signature Not Verified Digitally signed by VINOD LAKHINA Date: 2016.12.07 [VINOD LAKHINA] [ASHA SONI] 16:07:11 IST Reason: COURT MASTER COURT MASTER