Supreme Court - Daily Orders
The Commissioner Of Income Tax vs M/S Ittina Infratech Ltd on 10 April, 2015
Bench: Madan B. Lokur, Adarsh Kumar Goel
ITEM NO.23 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)......CC No(s).
6340/2015
(Arising out of impugned final judgment and order dated 10/11/2014
in ITA No. 578/2013 passed by the High Court of Karnataka at
Bangalore)
THE COMMISSIONER OF INCOME TAX, BANGALORE & ANR. Petitioner(s)
VERSUS
M/S ITTINA INFRATECH LTD. Respondent(s)
(With appln. (s) for c/delay in filing SLP and office report)
Date : 10/04/2015 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE MADAN B. LOKUR
HON'BLE MR. JUSTICE ADARSH KUMAR GOEL
For Petitioner(s) Mr. Ranjit Kumar, SG
Ms. Mukti Chowdhary, Adv.
Mr. Rajeev Sharma, Adv.
Mr. Sanjay Kr. Pathak, Adv.
Mrs. Anil Katiyar, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
Issue notice.
Tag with Civil Appeal No.3158 of 2012.
(SANJAY KUMAR-I) (TAPAN KUMAR CHAKRABORTY) COURT MASTER COURT MASTER Signature Not Verified Digitally signed by Sanjay Kumar Date: 2015.04.11 11:16:40 IST Reason: