Supreme Court - Daily Orders
Commissioner Of Income Tax vs M/S. Namdhari Seeds Pvt. Ltd. on 9 March, 2015
Bench: Ranjan Gogoi, N.V. Ramana
ITEM NO.22 COURT NO.8 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)....../2015
(CC No(s). 3936/2015)
(Arising out of impugned final judgment and order dated 02/08/2014
in ITA No. 342/2010 passed by the High Court Of Karnataka At
Bangalore)
COMMISSIONER OF INCOME TAX Petitioner(s)
VERSUS
M/S. NAMDHARI SEEDS PVT. LTD. Respondent(s)
(With appln. (s) for c/delay in filing SLP, exemption from filing
impugned order and office report)
Date : 09/03/2015 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE RANJAN GOGOI
HON'BLE MR. JUSTICE N.V. RAMANA
For Petitioner(s) Mr. P.S. Patwalia,ASG
Mr. Ashok K. Srivastava,Adv.
Mr. Rajat Singh,Adv.
Mrs. Anil Katiyar,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Exemption from filing impugned order is allowed. Delay condoned.
Issue notice.
Tag with SLP(C)No. 4577 of 2015.
(MADHU BALA) (ASHA SONI) COURT MASTER COURT MASTER Signature Not Verified Digitally signed by Madhu Bala Date: 2015.03.09 17:09:45 IST Reason: