Supreme Court - Daily Orders
C.I.T. -7 vs M/S Reliance Communications ... on 22 August, 2014
¸ ITEM NO.45 COURT NO.1 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(s). 14480/2013
(Arising out of impugned final judgment and order dated 22/10/2012
in ITA No. 4727/2010 passed by the High Court Of Bombay)
C.I.T. -7 Petitioner(s)
VERSUS
RELIANCE COMMUNICATION INFRASTRUCTURE LT Respondent(s)
(with interim relief and office report)
WITH
SLP(C) No. 35772/2013
(With Office Report)
Date : 22/08/2014 These petitions were called on for hearing
today.
CORAM :
HON’BLE THE CHIEF JUSTICE
HON’BLE MR. JUSTICE KURIAN JOSEPH
HON’BLE MR. JUSTICE ROHINTON FALI NARIMAN
For Petitioner(s) Mr. Maninder Singh, A.S.G.
Mrs. Anil Katiyar ,Adv.
Mr. A.K. Srivastava, Adv.
Mr. Manish Pushkarna, Adv.
For Respondent(s) Mr. Soli Dastur, Sr. Adv.
Mr. Neeraj Seth, Adv.
Ms. Radhika Gautam, Adv.
Mr. Mahesh Agarwal, Adv.
Mr. Rishi Agrawala, Adv.
Mr. E. C. Agrawala ,Adv.
Mr. Abhinav Agrawal, Adv.
Signature Not Verified
Digitally signed by
UPON hearing the counsel the Court made the following
Rajesh Dham
Date: 2014.08.23
12:06:17 IST
O R D E R
Reason:
Learned Additional Solicitor General for the revenue prays for time to enable the advocate-on-record to file rejoinder affidavit/s.
The same may be done within six weeks. List the matters thereafter. (RAJESH DHAM) (RENU DIWAN) COURT MASTER COURT MASTER