Supreme Court - Daily Orders
Commissioner Of Income Tax 10 vs Hindustan Constructions Co. Ltd on 11 December, 2015
Bench: Chief Justice, A.K. Sikri, R. Banumathi
ITEM NO.25 COURT NO.1 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)...... of 2015
CC No(s). 21550/2015
(Arising out of impugned final judgment and order dated 09/04/2015
in ITA No. 1139/2013 passed by the High Court Of Bombay)
COMMISSIONER OF INCOME TAX Petitioner(s)
VERSUS
HINDUSTAN CONSTRUCTIONS CO. LTD Respondent(s)
(with appln. (s) for c/delay in filing SLP and office report)
Date : 11/12/2015 This petition was called on for hearing today.
CORAM :
HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE A.K. SIKRI
HON'BLE MRS. JUSTICE R. BANUMATHI
For Petitioner(s) Mr. Ranjit Kumar,SG
Mr. Sanjay Kumar Pathak,Adv.
Mr. T.M. Singh,Adv.
Mr. Ashish Jha,Adv.
Mrs. Anil Katiyar,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Heard.
Delay condoned. Leave granted. Tag along with C.A. No.8341 of 2013.
(MAHABIR SINGH) (VEENA KHERA) COURT MASTER Signature Not Verified COURT MASTER Digitally signed by Mahabir Singh Date: 2015.12.11 16:08:50 IST Reason: