Supreme Court - Daily Orders
Commissioner Of Income Tax Iii vs M/S Quest Informatics Pvt. Ltd. on 8 January, 2016
Bench: Anil R. Dave, Adarsh Kumar Goel
ITEM NO.11 COURT NO.2 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)No................./2016
(CC No.20177/2015)
(Arising out of impugned final judgment and order dated 05/01/2015
in ITA No.188/2014 passed by the High Court of Karnataka at
Bangalore)
COMMISSIONER OF INCOME TAX-III AND ANR Petitioner(s)
VERSUS
M/S. QUEST INFORMATICS PVT. LTD. Respondent(s)
(With appln.(s) for c/delay in filing SLP and office report)
Date : 08/01/2016 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ANIL R. DAVE
HON'BLE MR. JUSTICE ADARSH KUMAR GOEL
For Petitioner(s) Mr. Arijit Prasad,Adv.
Mr. T.N. Razdan,Adv.
Mr. V.V.V. Pattabhiram,Adv.
Mrs. Anil Katiyar,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
Issue notice by speed post. Tag with SLP(C)No.22379/2015.
(Sarita Purohit) (Sneh Bala Mehra) Court Master Assistant Registrar Signature Not Verified Digitally signed by Sarita Purohit Date: 2016.01.09 13:33:48 IST Reason: