Supreme Court - Daily Orders
Commissioner Of Income Tax-Ii vs M/S Infotech Enterprises Ltd. on 20 April, 2015
Bench: Chief Justice, Arun Mishra
ITEM NO.25 COURT NO.1 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 for Special Leave to Appeal (C)......of 2015
CC No. 6888/2015
(Arising out of impugned final judgment and order dated
25/07/2014 in ITA No. 485/2014 passed by the High Court Of A.P.
At Hyderabad)
COMMISSIONER OF INCOME TAX-II Petitioner(s)
VERSUS
M/S INFOTECH ENTERPRISES LTD. Respondent(s)
(With appln. (s) for c/delay in filing SLP and office report)
Date :20/04/2015 This petition was called on for hearing today.
CORAM :
HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE ARUN MISHRA
For Petitioner(s) Mr. P.S. Narsimha, ASG
Mr. S. Wasim A Qadri, Adv.
Mr. A.K. Srivastava, 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
Delay condoned.
Notice.
Tag with C.A. No. 8492 of 2013. [ Charanjeet Kaur ] [ Vinod Kulvi ] Signature Not Verified A.R.-cum-P.S. Asstt. Registrar Digitally signed by Charanjeet Kaur Date: 2015.04.20 18:05:37 IST Reason: