Supreme Court - Daily Orders
Commissioner Of Income Tax-5, Mumbai vs M/S Jet Airways (India) Limited on 8 July, 2015
Bench: Ranjan Gogoi, N.V. Ramana
ITEM NO.29 COURT NO.8 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)....../2015
(CC No(s). 11869/2015)
(Arising out of impugned final judgment and order dated 06/05/2014
in ITA No. 2328/2011 passed by the High Court Of Bombay)
COMMISSIONER OF INCOME TAX-5, MUMBAI Petitioner(s)
VERSUS
M/S JET AIRWAYS (INDIA) LIMITED Respondent(s)
(With appln. (s) for c/delay in filing SLP and c/delay in refiling
SLP, exemption from filing certified copy of the impugned order and
office report)
Date : 08/07/2015 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE RANJAN GOGOI
HON'BLE MR. JUSTICE N.V. RAMANA
For Petitioner(s) Mr. Guru Krishna Kumar,Sr.Adv.
Mr. S.Wasim A.Qaudri,Adv.
Ms. Rachna Srivastava,Adv.
Mrs. Anil Katiyar,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Exemption from filing certified copy of the impugned order is allowed.
Delay condoned.
Issue notice.
Tag with SLP(C)No...../2015 (CC No. 5904 of 2015).
(MADHU BALA) (ASHA SONI) Signature Not Verified COURT MASTER COURT MASTER Digitally signed by Madhu Bala Date: 2015.07.08 16:45:31 IST Reason: