Supreme Court - Daily Orders
Commissioner Of Income Tax-Iii . vs M/S Wipro Ge Medical System Ltd. on 30 March, 2015
Bench: Kurian Joseph, Amitava Roy
ITEM NO.31 COURT NO.12 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).
5357/2015
(Arising out of impugned final judgment and order dated 10/06/2014
in ITA No. 392/2008 passed by the High Court of Karnataka at
Bangalore)
COMMISSIONER OF INCOME TAX-III & ANR. Petitioner(s)
VERSUS
M/S WIPRO GE MEDICAL SYSTEM LTD. Respondent(s)
(with appln. (s) for c/delay in filing SLP and c/delay in refiling
SLP and office report)
Date : 30/03/2015 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE KURIAN JOSEPH
HON'BLE MR. JUSTICE AMITAVA ROY
For Petitioner(s) Mr. Ranjit Kumar, Ld. S.G.
Mr. Vikramjit Banerjee, Adv.
Ms. Movita, Adv.
Mrs. Anil Katiyar,Adv.
For Respondent(s) Mr. Tarun Gulati, Adv.
Mr. Sparsh Bhargava, Adv.
Mr. Tushal Gupta, Adv.
Mr. R. Chandrachud, Adv.
Mr. Manish Rastogi, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned. Issue notice. Post the matter alongwith C.A. No.10604/2014.
Signature Not Verified Digitally signed by Jayant Kumar Arora Date: 2015.04.01 16:01:27 IST (Rajni Mukhi) (Renu Diwan) Reason: Sr. P.A. Court Master