Supreme Court - Daily Orders
M/S. Travancore Education Society vs The Commissioner Of Income Tax ... on 16 February, 2015
Bench: Ranjan Gogoi, Arun Mishra
ITEM NO.25 COURT NO.9 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) No(s). 4528/2015
(Arising out of impugned final judgment and order dated 27/10/2014
in ITA No. 194/2014 passed by the High Court Of Kerala At
Ernakulam)
M/S. TRAVANCORE EDUCATION SOCIETY Petitioner(s)
VERSUS
COMMISSIONER OF INCOME TAX (CENTRAL) COCHIN Respondent(s)
(With appln. (s) for exemption from filing O.T. and interim relief
and office report)
Date : 16/02/2015 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE RANJAN GOGOI
HON'BLE MR. JUSTICE ARUN MISHRA
For Petitioner(s) Mr. G. Prakash,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Exemption from filing O.T. is allowed. Leave granted.
Tag with Civil Appeal NO. 7664 of 2009. Office is directed not to call for the Original Record(s) for the present.
(MADHU BALA) (ASHA SONI) COURT MASTER COURT MASTER Signature Not Verified Digitally signed by Madhu Bala Date: 2015.02.17 11:16:22 IST Reason: