Supreme Court - Daily Orders
Commissioner Of Income Tax vs M/S Sri Marikamba Transport Company, ... on 17 August, 2015
Bench: Anil R. Dave, C. Nagappan
ITEM NO.14 COURT NO.3 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........../2015
(CC No(s).14624/2015)
(Arising out of impugned final judgment and order dated 13/04/2015
in ITA No.553/2013 passed by the High Court Of Karnataka At
Bangalore)
COMMISSIONER OF INCOME TAX AND ANR. Petitioner(s)
VERSUS
M/S SRI MARIKAMBA TRANSPORT COMPANY, CHTTARADURGA. Respondent(s)
(With appln.(s) for c/delay in filing SLP and office report)
Date : 17/08/2015 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ANIL R. DAVE
HON'BLE MR. JUSTICE C. NAGAPPAN
For Petitioner(s) Mr. P.S. Narsimha,ASG
Ms. Niranjana Singh,Adv.
Mr. Ram Babu,Adv.
Mr. Ram Bhaj,Adv.
Mrs. Anil Katiyar,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
Leave granted.
Tag with Civil Appeal No.9812 of 2014.
(Sarita Purohit) (Sneh Bala Mehra) Court Master Assistant Registrar Signature Not Verified Digitally signed by Sarita Purohit Date: 2015.08.17 16:21:35 IST Reason: