Supreme Court - Daily Orders
Commissioner Of Income Tax vs Jsw Energy Ltd. on 30 October, 2015
Bench: A.K. Sikri, Rohinton Fali Nariman
ITEM NO.17 COURT NO.14 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) No. 30105/2015
(Arising out of impugned final judgment and order dated 30/04/2015
in ITA No. 1468/2013 passed by the High Court Of Bombay)
COMMISSIONER OF INCOME TAX Petitioner(s)
VERSUS
JSW ENERGY LTD. Respondent(s)
(With interim relief and office report)
Date : 30/10/2015 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE A.K. SIKRI
HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN
For Petitioner(s)
Mr. Arijit Prasad, Adv.
Mr. S. Balaji, Adv.
Mrs. Anil Katiyar, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Leave granted.
The matter to be heard along with Civil Appeal No.288 of 2015, Civil Appeal No. 7167 of 2013 and Civil Appeal No. 8498 of 2013.
(Nidhi Ahuja) (J. P. Sharma) COURT MASTER COURT MASTER Signature Not Verified Digitally signed by ASHWANI KUMAR Date: 2015.10.31 13:45:13 IST Reason: