Supreme Court - Daily Orders
Cgi Information Systems & Management ... vs The Commissioner Of Income Tax on 18 December, 2014
\236 ITEM NO.31 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) NO(S).
34617-34628/2014
(ARISING OUT OF IMPUGNED FINAL JUDGMENT AND ORDER DATED 09/06/2014
IN ITA NOS. 209/2008 C/W 208/2008, 210/2008, 211/2008, 212/2008,
213/2008, 214/2008, 215/2008, 270/2009, 273/2009, 274/2009,
824/2009 PASSED BY THE HIGH COURT OF KARNATAKA AT BANGALORE)
CGI INFORMATION SYSTEMS &
MANAGEMENT CONSULTANT (P) LTD. PETITIONER(S)
VERSUS
THE COMMISSIONER OF INCOME TAX & ANR. RESPONDENT(S)
(WITH INTERIM RELIEF AND OFFICE REPORT)
Date : 18/12/2014 These petitions were called on for hearing today.
CORAM : HON’BLE MR. JUSTICE RANJAN GOGOI
HON’BLE MR. JUSTICE ROHINTON FALI NARIMAN
For Petitioner(s) Mr. S. Ganesh, Sr. Adv.
Mr. Suryanaryana T., Adv.
Mr. Kunal Verma, Adv.
Mr. Tanmayee Roy Kumar, Adv.
Mr. Prasanna Mohan, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Heard learned counsel for the petitioner and perused the relevant material.
Issue notice in the Special Leave Petitions as also on prayer for interim relief.
Tag with Special Leave Petition (Civil) No.7250 of 2012.
[VINOD LAKHINA] [ASHA SONI]
Signature Not Verified
Digitally signed by
COURT MASTER COURT MASTER
Vinod Lakhina
Date: 2014.12.18
16:37:33 IST
Reason: