Supreme Court - Daily Orders
Commissioner Of Income Tax Central Iv vs M/S Deepak Fertilizers And ... on 18 December, 2014
¢ ITEM NO.15 COURT NO.9 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). 20719/2014)
(Arising out of impugned final judgment and order dated 10/07/2014
in ITA No. 321/2012 passed by the High Court Of Bombay)
COMMISSIONER OF INCOME TAX CENTRAL IV Petitioner(s)
VERSUS
M/S DEEPAK FERTILIZERS AND PETROCHEMICALS CORP. LTDRespondent(s)
(With appln. (s) for c/delay in filing SLP and office report)
Date : 18/12/2014 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) Mr.N.K. Kaul,ASG
Ms. Silpa Nair,Adv.
Mr.Kapil Rustagi,Adv.
Mrs. Anil Katiyar,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
Issue notice.
Tag with C.A.No. 7019 of 2011 @ SLP(C)No. 36515 of 2010.
(MADHU BALA) (ASHA SONI) COURT MASTER COURT MASTER Signature Not Verified Digitally signed by Madhu Bala Date: 2014.12.18 17:02:04 IST Reason: