Supreme Court - Daily Orders
Commissioner Of Income Tax-Ii vs M/S Prashant Sai Builders on 3 August, 2015
Bench: Ranjan Gogoi, N.V. Ramana
ITEM NO.24 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). 13575/2015)
(Arising out of impugned final judgment and order dated 23/12/2014
in ITTA No. 720/2014 passed by the High Court Of Judicature At
Hyderabad For The State Of Telangana And The State Of Andhra
Pradesh)
COMMISSIONER OF INCOME TAX-II Petitioner(s)
VERSUS
M/S PRASHANT SAI BUILDERS Respondent(s)
(With appln. (s) for c/delay in filing SLP, exemption from filing
certified copy of the impugned judgment and office report)
Date : 03/08/2015 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.Narsimha,ASG
Mr. M. Rambabu,Adv.
Ms. Rekha Pandey,Adv.
Mr. Autar Singh Chauhan,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 certified copy of the impugned judgment is allowed.
Delay condoned.
Issue notice.
Tag with SLP(C)No. 32013 of 2014.
Signature Not Verified(MADHU BALA) (ASHA SONI) Digitally signed by COURT MASTER COURT MASTER Madhu Bala Date: 2015.08.04 16:10:37 IST Reason: