Supreme Court - Daily Orders
C.I.T Bangalore . vs M/S Axa Business Services Pvt.Ltd. on 8 February, 2016
Bench: Anil R. Dave, Adarsh Kumar Goel
ITEM NO.8 COURT NO.2 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........../2016
(CC No(s).10131/2012)
(Arising out of impugned final judgment and order dated 09/08/2011
in ITA No.364/2009 passed by the High Court Of Karnataka At
Bangalore)
C.I.T BANGALORE & ANR. Petitioner(s)
VERSUS
M/S AXA BUSINESS SERVICES PVT.LTD. Respondent(s)
(With appln.(s) for c/delay in filing SLP and office report)
WITH
S.L.P.(C)........../2016 (CC No.10740/2012)
S.L.P.(C)........../2016 (CC No.22552/2012)
(With appln.(s) for c/delay in filing SLP and Office Report)
Date : 08/02/2016 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ANIL R. DAVE
HON'BLE MR. JUSTICE ADARSH KUMAR GOEL
For Petitioner(s) Mr. Tushar Mehta,ASG
Mr. C. Mukund,Adv.
Mr. S.M. Vivek Anandh,Adv.
Mr. Nikhil Majithia,Adv.
Mr. Prabal Bagchi,Adv.
For 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 Civil Appeal No.8534/2013.
Signature Not Verified Digitally signed by Sarita Purohit Date: 2016.02.09 14:09:27 IST(Sarita Purohit) (Sneh Bala Mehra) Reason:
Court Master Assistant Registrar