Supreme Court - Daily Orders
Commissioner Of Income Tax Ii vs Continental Warehousing Corporation ... on 12 October, 2015
Bench: A.K. Sikri, Rohinton Fali Nariman
ITEM NO.31 COURT NO.13 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)......CC No(s).
18506/2015
(Arising out of impugned final judgment and order dated 21/04/2015
in ITA No. 523/2013 passed by the High Court Of Bombay)
COMMISSIONER OF INCOME TAX II Petitioner(s)
VERSUS
CONTINENTAL WAREHOUSING CORPORATION
(NHAVA SHEVA) LTD. Respondent(s)
(with appln. (s) for c/delay in filing SLP and office report)
Date : 12/10/2015 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) Ms. Niranjana Singh, Adv.
Mr. Pravesh Thakur, Adv.
Mrs. Anil Katiyar,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
Leave granted.
To be listed along with Civil Appeal No. 8900 of 2012.
(Ashwani Thakur) (Renu Diwan) COURT MASTER COURT MASTER Signature Not Verified Digitally signed by ASHWANI KUMAR Date: 2015.10.13 11:04:27 IST Reason: