Supreme Court - Daily Orders
Commissioner Of Income Tax-10(3) vs Hercules Hoists Ltd. on 4 December, 2015
Bench: Dipak Misra, Prafulla C. Pant
ITEM NO.18+42 COURT NO.4 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 21053/2015
(Arising out of impugned final judgment and order dated 07/05/2015
in ITA No. 2510/2013 passed by the High Court of Bombay)
COMMISSIONER OF INCOME TAX-10 Petitioner(s)
VERSUS
HERCULES HOISTS LTD. Respondent(s)
(With appln. (s) for c/delay in filing SLP)
WITH S.L.P.(C)...CC 21104/2015
(With appln.(s) for c/delay in filing SLP and office report)
S.L.P.(C)...CC 21258/2015
(With appln.(s) for c/delay in filing SLP and office report)
Date: 04/12/2015 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. Tushar Mehta, ASG
Ms. Anita Sahani, Adv.
Mr. Kabir Hathi, Adv.
Ms. Anita Sahani, Adv.
Mrs. Anil Katiyar, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
Leave granted.
Tag with Civil Appeal No.382 of 2013.
Signature Not Verified Digitally signed by Gulshan Kumar Arora Date: 2015.12.04 16:43:38 IST Reason:(Chetan Kumar) (H.S. Parasher) Court Master Court Master