Supreme Court - Daily Orders
Commissioner Of Income Tax vs Tata Communications Internet Service ... on 25 August, 2015
Author: Adarsh Kumar Goel
Bench: Adarsh Kumar Goel
ITEM NO.17 COURT NO.14 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). 34804/2012
(Arising out of impugned final judgment and order dated 08/08/2011
in ITA No. 531/2011 passed by the High Court of Delhi at New Delhi)
C.I.T Petitioner(s)
VERSUS
TATA COMMUNICATIONS INTERNET SER.LTD. Respondent(s)
(office report on default)
Date : 25/08/2015 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ADARSH KUMAR GOEL
[IN CHAMBERS]
For Petitioner(s) Mr. Ajay Singh, Adv.
Mrs. Anil Katiyar,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Four weeks' time is granted to learned counsel for the petitioner to comply with the office report dated 1st July, 2015, failing which the special leave petition shall stand dismissed without further reference to the Court.
(Rajni Mukhi) (Chander Bala) Signature Not Verified Sr. P.A. Court Master Digitally signed by Rajni Mukhi Date: 2015.08.28 10:43:14 IST Reason: