Supreme Court - Daily Orders
Commissioner Of Income Tax vs M/S. S.I. Group India Ltd. (Earlier ... on 2 November, 2015
Bench: A.K. Sikri, Rohinton Fali Nariman
ITEM NO.17 COURT NO.14 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).
19436/2015
(Arising out of impugned final judgment and order dated 05/12/2014
in ITA No. 358/2012 passed by the High Court Of Bombay)
COMMISSIONER OF INCOME TAX, MUMBAI Petitioner(s)
VERSUS
M/S. SI GROUP INDIA LTD. Respondent(s)
(with appln. (s) for c/delay in filing SLP and office report)
Date : 02/11/2015 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE A.K. SIKRI
HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN
For Petitioner(s) Mr. S.A. Haseeb, Adv.
Ms. Rachana Srivastava, Adv.
Mrs. Anil Katiyar,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
Issue notice.
To be heard along with SLP(c) No. 30903/2015.
(Ashwani Thakur) (Renu Diwan) COURT MASTER COURT MASTER Signature Not Verified Digitally signed by ASHWANI KUMAR Date: 2015.11.02 17:27:25 IST Reason: