Supreme Court - Daily Orders
The Commissioner Of Income Tax-8 vs M/S. Lok Housing And Construction Ltd. on 15 January, 2016
Bench: Anil R. Dave, Adarsh Kumar Goel
ITEM NO.6 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)...CC No(s). 22568/2015
(Arising out of impugned final judgment and order dated 13/04/2015
in ITA No. 877/2013 passed by the High Court Of Bombay)
COMMISSIONER OF INCOME TAX-8 Petitioner(s)
VERSUS
M/S. LOK HOUSING CONSTRUCTION LTD. Respondent(s)
I.A. 1/2015(with c/delay in filing SLP and office report)
Date : 15/01/2016 This application was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ANIL R. DAVE
HON'BLE MR. JUSTICE ADARSH KUMAR GOEL
For Petitioner(s) Mr. Maninder Singh,ASG.
Mr. Arijit Prasad,Adv.
Mr. D.B.Goswami,Adv.
Mr. S.A.Siddiqui,Adv.
Mrs. Anil Katiyar,Adv.
For Respondent(s) Ms. Indu Malhotra,Sr.Adv.
Mrs. Shashi Kapila,Adv.
Mr. Vikas Mehta,Adv.
Mr. Tanvir Nayar,Adv.
Mr. Prashant Singh,Adv.
Ms. Rakhi Mohanty,Adv.
Mr. Varun Singh,Adv.
Ms. Anushree Menon,Adv.
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
Leave granted.
(SUMAN WADHWA) (SNEH BALA MEHRA) Signature Not Verified Digitally signed by Suman Wadhwa Date: 2016.01.16 AR-cum-PS ASSISTANT REGISTRAR 12:04:25 IST Reason: