Supreme Court - Daily Orders
The Commissioner Of Income Tax- Ii, ... vs M/S Jawaharlal Nehru Port Trust on 4 March, 2016
Bench: Kurian Joseph, Rohinton Fali Nariman
ITEM NO.10 COURT NO.11 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).
22473/2015
(Arising out of impugned final judgment and order dated 08/06/2015
in ITA No. 968/2013 passed by the High Court Of Bombay)
THE COMMISSIONER OF INCOME TAX- II, THANE Petitioner(s)
VERSUS
M/S JAWAHARLAL NEHRU PORT TRUST Respondent(s)
(with appln. (s) for c/delay in filing SLP and office report)
Date : 04/03/2016 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE KURIAN JOSEPH
HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN
For Petitioner(s) Mr. P. S. Narasimha, ASG
Ms. Ranjeeta Rohtagi, Adv.
Mr. Saurabh Kirpal, Adv.
Mr. T. M. Singh, Adv.
Mrs. Anil Katiyar, Adv.
For Respondent(s) Mr. Ajay Sharma, Adv.
Mr. Rajeev Sharma, Adv.
Ms. Neelam Sharma, Adv.
UPON hearing counsel the Court made the following
O R D E R
Delay condoned.
Leave granted.
Tag with Civil Appeal No. 10474 of 2014.
(Jayant Kumar Arora) (Renu Diwan) Sr. P.A. Court Master Signature Not Verified Digitally signed by Rajni Mukhi Date: 2016.03.05 12:23:21 IST Reason: