Supreme Court - Daily Orders
The Commissioner Of Income Tax (Tds) vs M/S Tata Tele Services on 6 May, 2015
Bench: Dipak Misra, Prafulla C. Pant
SLP CC 6366-67/15
1
ITEM NO.7+26 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)......CC 6366-6367/2015
(Arising out of impugned final judgment and order dated 14/08/2014
in ITA No. 160/2013,14/08/2014 in ITA No. 161/2013 passed by the
High Court of Karnataka at Bangalore)
THE COMMISSIONER OF INCOME TAX (TDS) & ANR. Petitioner(s)
VERSUS
M/S TATA TELE SERVICES Respondent(s)
(With appln. (s) for c/delay in filing SLP and office report)
WITH S.L.P.(C) No......CC 8375-8376/2015
(With appln. (s) for c/delay in filing SLP and office report)
Date: 06/05/2015 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. Y.P. Adhyaru, Sr. Adv.
Mrs. Anil Katiyar, AOR
Mr. Manish Pushkarna, Adv.
Ms. Sadhna Sandhu, Adv.
Mr. S.A. Haseeb, Adv.
Ms. Rashmi Malhotra, Adv.
Ms. Gargi Khanna, Adv.
For Respondent(s) Mr. Tarun Gulati, Adv.
Mr. Sparsh Bhargava, Adv.
Mr. Shashi Mathews, Adv.
Mr. Anupam Mishra, Adv.
Mr. R. Chandrachud, AOR
Signature Not Verified
UPON hearing the counsel the Court made the following
Digitally signed by
Chetan Kumar
Date: 2015.05.07
O R D E R
16:07:41 IST Reason:
Delay condoned.
Leave granted.
SLP CC 6366-67/15 2 As Mr. R. Chandrachud, learned counsel, has entered appearance on behalf of the respondent, no notice need be issued.
Let the matters be tagged with Civil Appeal No.1202 of 2011.
(Chetan Kumar) (H.S. Parasher) Court Master Court Master