Supreme Court - Daily Orders
Commissioner Of Income Tax vs Karnatka Power Transmission ... on 27 August, 2014
Author: Abhay Manohar Sapre
Bench: Abhay Manohar Sapre
ITEM NO.49 COURT NO.7 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).
22655-22659/2012
(Arising out of impugned final judgment and order dated 15/03/2012
in ITA No. 295/2011,15/03/2012 in ITA No. 296/2011,15/03/2012 in
ITA No. 297/2011,15/03/2012 in ITA No. 298/2011,15/03/2012 in ITA
No. 299/2011 passed by the High Court Of Karnataka At Bangalore)
COMMISSIONER OF INCOME TAX AND ORS. Petitioner(s)
VERSUS
KARNATAKA POWER TRANSMISSION CORPN. Respondent(s)
(Office report for directions)
Date : 27/08/2014 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ABHAY MANOHAR SAPRE
[IN CHAMBER]
For Petitioner(s) Ms. Rekha Pandey, Adv.
Mrs. Anil Katiyar ,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
This is the application filed by the petitioners seeking condonation of delay in filing the additional documents. According to the petitioner the delay is of 51 days in filing the additional documents.
Keeping in view the allegations made in the application, and having regard to the nature of controversy and lastly in the interest of justice, the delay in filing the additional documents is condoned. The additional documents filed by the petitioners are taken on record.
Signature Not Verified Digitally signed by Usha Rani Bhardwaj Date: 2014.08.30 10:28:44 IST Reason:I.As. are allowed accordingly.
(USHA BHARDWAJ) (TAPAN KUMAR CHAKRABORTY)
AR-CUM-PS (COURT MASTER)