Supreme Court - Daily Orders
Deputy Commissioner Of Income ... vs General Motors India P. Ltd on 28 March, 2014
ITEM NO.16 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 (Civil)....../2014
CC 4764/2014
(From the judgement and order dated 29/07/2013 in SCA No.1588/2013 of The
HIGH COURT OF GUJARAT AT AHMEDABAD)
DEPUTY COMMISSIONER OF INCOME TAX,GODHRA Petitioner(s)
VERSUS
GENERAL MOTORS INDIA P. LTD Respondent(s)
With IA 1 ( c/delay in filing SLP)
Date: 28/03/2014 This Petition was called on for hearing today.
CORAM :
HON’BLE MR. JUSTICE R.M. LODHA
HON’BLE MR. JUSTICE KURIAN JOSEPH
For Petitioner(s) Mr. Gourab Banerji, ASG
Mr. Sahil Tagotra, Adv.
Ms. Shipra Ghosh, Adv. for
Mrs Anil Katiyar,Adv.
For Respondent(s) Mr. Tarun Gulati, Adv.
Mr. Shashi Mathew, Adv.
Mr. Sparsh Bhargava, Adv. for
Mr. R.Chandrachud,Adv.
UPON hearing counsel the Court made the following
O R D E R
Heard Mr. Gourab Banerji, learned Additional Solicitor General for the petitioner.
Delay condoned.
Special Leave Petition is dismissed.
|(Pardeep Kumar) | |(Renu Diwan) | |AR-cum-PS | |Court Master |