Supreme Court - Daily Orders
M/S. B.J. Services Company Middle East ... vs Assistant Commissioner Of Income Tax ... on 4 September, 2015
Bench: Dipak Misra, Prafulla C. Pant
ITEM NO.40 COURT NO.5 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) Nos.24335-24338/2015
(Arising out of impugned final judgment and order dated 19/05/2015
in ITA No. 01/2010,19/05/2015 in ITA No. 02/2010, 19/05/2015 in
ITA No. 03/2010,19/05/2015 in ITA No. 04/2010 passed by the High
Court of Uttarakhand at Nainital)
M/S. B.J. SERVICES COMPANY MIDDLE EAST LTD. Petitioner(s)
VERSUS
ASSISTANT COMMISSIONER OF INCOME TAX (O.S.D) Respondent(s)
RANGE -1, DEHRADUN
(With appln. (s) for exemption from filing c/c of the impugned
judgment and interim relief and office report)
Date: 04/09/2015 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE DIPAK MISRA
HON'BLE MR. JUSTICE PRAFULLA C. PANT
For Petitioner(s) Mr. Anand Sukumar, Adv.
Mr. Soumik Ghosal, Adv.
Mr. Bhupesh Kumar Pathak, Adv.
Ms. Meera Mathur, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
I.A. Nos.5-8 of 2015 are allowed.
Application for exemption from filing certified copy of the impugned order is allowed.
Signature Not Verified Issue notice. Digitally signed by Chetan Kumar Date: 2015.09.04 17:09:24 IST Reason: (Chetan Kumar) (H.S. Parasher) Court Master Court Master