Supreme Court - Daily Orders
Commission Of Income Tax-I vs M/S Condor Travels And Tours P. Ltd. ... on 19 January, 2015
Bench: Ranjan Gogoi, Arun Mishra
ITEM NO.33+57 COURT NO.9 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). 662/2015)
(Arising out of impugned final judgment and order dated 04/07/2014
in ITA No. 318/2012 passed by the High Court Of Bombay)
COMMISSION OF INCOME TAX-I Petitioner(s)
VERSUS
M/S CONDOR TRAVELS AND TOURS P. LTD. Respondent(s)
(With appln. (s) for c/delay in filing SLP, exemption from filing
certified copy of the impugned judgment and office report)
With
SLP(C)......of 2015 (CC No. 898 of 2015)
(With appln. For c/delay in filing SLP, exemption from filing
certified copy of the impugned judgment and office report)
Date : 19/01/2015 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE RANJAN GOGOI
HON'BLE MR. JUSTICE ARUN MISHRA
For Petitioner(s) Mr. P.S. Narasimha,Sr.Adv.
Mr. Rupesh Kumar,Adv.
Mr. J.M. Singh,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 judgment is allowed.
Delay condoned.
Leave granted.
Tag with C.A.No. 150 of 2015 (@ SLP(C)No. 344 of 2015).
Signature Not Verified Digitally signed by Madhu Bala Date: 2015.01.20 16:30:07 ISTReason: (MADHU BALA) (ASHA SONI) COURT MASTER COURT MASTER