Supreme Court - Daily Orders
Commissioner Of Income Tax-I vs Life Insurance Corporation Of India on 5 October, 2015
Bench: A.K. Sikri, Rohinton Fali Nariman
ITEM NO.27+60 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)......
CC No. 18020/2015
(Arising out of impugned final judgment and order dated 29/04/2015
in ITA No. 48/2014 passed by the High Court Of Bombay)
COMMISSIONER OF INCOME TAX-I Petitioner(s)
VERSUS
LIFE INSURANCE CORPORATION OF INDIA Respondent(s)
(With appln. (s) for c/delay in filing SLP and office report)
WITH
SLP CC No. 18249/2015
(With appln(s) for c/delay in filing SLP and office report)
Date : 05/10/2015 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE A.K. SIKRI
HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN
For Petitioner(s)
Mr. Mukul Rohtagi, AG.
Mr. A. K. Kaul, Adv.
Mr. K. L. Janjani, Adv.
Mrs. Anil Katiyar, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
Leave granted.
The matters be listed along with Civil Appeal No. 10398 of 2013.
Signature Not Verified Digitally signed by ASHWANI KUMAR Date: 2015.10.06 17:43:48 IST Reason:(Nidhi Ahuja) (Renu Diwan) COURT MASTER COURT MASTER