Supreme Court - Daily Orders
Commissioner Of Income Tax-Ii, ... vs Official Liquidator Of M/S Gujarat ... on 20 February, 2015
Bench: Anil R. Dave, R. Banumathi
1
ITEM NO.18 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
Petition(s) for Special Leave to Appeal (C)......CC No(s).
875/2015
(Arising out of impugned final judgment and order dated 30/06/2014
in CP No. 253/2008,30/06/2014 in CA No. 245/2012 passed by the
High Court Of Gujarat At Ahmedabad)
COMMISSIONER OF INCOME TAX-II, AHMEDABAD Petitioner(s)
VERSUS
OFFICIAL LIQUIDATOR OF M/S GUJARAT TELEPHONE
CABLES LTD. AND ANR. Respondent(s)
(with appln. (s) for c/delay in filing SLP and c/delay in refiling
SLP and office report)
Date : 20/02/2015 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE ANIL R. DAVE
HON'BLE MRS. JUSTICE R. BANUMATHI
For Petitioner(s) Mr. Mukul Rohtagi, Attorney General
Mr. Tara Chandra Sharma, Adv.
Mr. Rajeev Sharma, Adv.
For Mrs. Anil Katiyar, Adv.
For Respondent(s) Mr. Dushyant Dave, Sr. Adv.
Mr. P. S. Sudheer, Adv.
Mr. Rishi Maheshwari, Adv.
Ms. Anne Mathew, Adv.
Ms. Anushruti Sinha, Adv.
Mr. Raj Kumar Kaushik, Adv.
UPON hearing counsel the Court made the following
O R D E R
The learned senior counsel appearing for the respondents Signature Not Verified has submitted that the issue involved in this petition has Digitally signed by Jayant Kumar Arora Date: 2015.02.25 16:33:27 IST already been decided against the Revenue in SLP (C)....CC Reason: 17440 of 2012 vide order dated 12.12.2014.
2In view of the above factual position, the learned Attorney General prays for time to ascertain the above fact.
List on 27.03.2015.
(Jayant Kumar Arora) (Sneh Bala Mehra)
Sr. P.A. Assistant Registrar