Supreme Court - Daily Orders
Commissioner Of Income Tax I vs Gujarat State Fertilizer And Chemical ... on 21 February, 2014
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ITEM NO.17 COURT NO.3 SECTION IIIA
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
CC 1174/2014
Petition(s) for Special Leave to Appeal (Civil)....../2014
(From the judgement and order dated 25/06/2013 in TA No.82/2013 of the
HIGH COURT OF GUJARAT AT AHMEDABAD)
CIT-I Petitioner(s)
VERSUS
GUJARAT STATE FERTILIZERS & CHEM. LTD Respondent(s)
(With appln(s) for c/delay in filing SLP and office report )
Date: 21/02/2014 This Petition was called on for hearing today.
CORAM :
HON’BLE MR. JUSTICE H.L. DATTU
HON’BLE MR. JUSTICE S.A. BOBDE
For Petitioner(s) Mr.Gourab Banerji, ASG
Mr.Manish Pushkarna, Adv.
Mr.S.W.A.Qadri, Adv.
For Mrs Anil Katiyar,Adv.
For Respondent(s) Mr. Bhargava V. Desai,Adv.
Mr.Shreyas Mehrotra, Adv.
UPON hearing counsel the Court made the following
O R D E R
Learned ASG states that the issue raised in this Special Leave Petition is identical with the issue raised in C.A.Nos.6949-6950 of 2004. Placing on record the statement so made by the learned ASG, we condone the delay, issue notice and tag with C.A.Nos.6949-6950 of 2004.
(G.V.Ramana) (Vinod Kulvi)
Court Master Asstt.Registrar