Supreme Court - Daily Orders
The Commissioner Of Income Tax-I vs M/S Hindustan Lever Ltd. on 20 November, 2015
Bench: Ranjan Gogoi, N.V. Ramana
ITEM NO.13 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)......CC NO(S).
7928/2015
(ARISING OUT OF IMPUGNED FINAL JUDGMENT AND ORDER DATED 18/09/2014
IN ITA NO. 306/2012 PASSED BY THE HIGH COURT OF BOMBAY)
THE COMMISSIONER OF INCOME TAX-I PETITIONER(S)
VERSUS
M/S HINDUSTAN LEVER LTD. RESPONDENT(S)
(WITH APPLN. (S) FOR C/DELAY IN FILING SLP AND OFFICE REPORT)
Date : 20/11/2015 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. D.L. Chidananda, Adv.
Mr. Jayant Mohan, 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 petitioner and perused the relevant material.
Delay condoned.
Exemption from filing certified copy is granted. Issue notice.
Tag with Special Leave Petition (Civil) No.11726 of 2015.
[VINOD LAKHINA] [ASHA SONI] COURT MASTER COURT MASTER Signature Not Verified Digitally signed by Vinod Lakhina Date: 2015.11.21 11:30:55 IST Reason: