Supreme Court - Daily Orders
Commissioner Of Income Tax-5 vs M/S Jet Airways India Ltd on 6 April, 2015
Bench: Ranjan Gogoi, N.V. Ramana
ITEM NO.22+66 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)....../2015
(CC No(s). 5904/2015)
(Arising out of impugned final judgment and order dated 06/05/2014
in ITA No. 1159/2010 passed by the High Court Of Bombay)
COMMISSIONER OF INCOME TAX-5 Petitioner(s)
VERSUS
M/S JET AIRWAYS INDIA LTD Respondent(s)
(With appln. (s) for c/delay in filing SLP & Exemption from filing
certified copy of the impugned order)
With
SLP(C)No..../2015 (CC NO. 6227 of 2015)
(With appln. For c/delay in filing SLP and office report)
Date : 06/04/2015 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE RANJAN GOGOI
HON'BLE MR. JUSTICE N.V. RAMANA
For Petitioner(s) Mr. Kavin Gulati,Sr.Adv.
Mr. K.L. Janjani,Adv.
Ms. Rekha Pandey,Adv.
Mrs. Anil Katiyar,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Exemption from filing certified copy of the impugned order is allowed.
Delay condoned.
Issue notice returnable in six weeks confining to the question of depreciation and the effect of Circular No. 9 of 1943 dated 23rd March, 1943.
Signature Not Verified Digitally signed by Madhu Bala Date: 2015.04.06 (MADHU BALA) (ASHA SONI)
16:45:09 IST
Reason: COURT MASTER COURT MASTER