Supreme Court - Daily Orders
Commissioner Of Income Tax Iii ... vs M/S. Kshema Technologies Ltd on 5 December, 2014
Bench: Ranjan Gogoi, Rohinton Fali Nariman
ITEM NO.5 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)....../2014
(CC No(s). 23639/2012)
(Arising out of impugned final judgment and order dated 29/05/2012
in ITA No. 89/2012 passed by the High Court Of Karnataka At
Bangalore)
C.I.T-III BANGALORE & ANR. Petitioner(s)
VERSUS
M/S KSHEMA TECHNOLOGIES LTD. Respondent(s)
(With appln. (s) for c/delay in filing SLP and office report)
Date : 05/12/2014 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE RANJAN GOGOI
HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN
For Petitioner(s) Ms. Rekha Pandey,Adv.
Mrs.Charul Sarin,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 C.A.No.8494/2013 (@ SLP(C)NO. 15950 of 2012).
(MADHU BALA) (ASHA SONI) COURT MASTER COURT MASTER Signature Not Verified Digitally signed by Madhu Bala Date: 2014.12.06 12:08:34 IST Reason: