Supreme Court - Daily Orders
Director Of Income Tax (Exemp), Mumbai vs M/S. Shri Vile Parle Kelavani Mandal on 21 September, 2015
Bench: A.K. Sikri, Rohinton Fali Nariman
ITEM NO.28 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. 17251/2015
(Arising out of impugned final judgment and order dated 23/03/2015
in ITA No. 693/2013 passed by the High Court Of Bombay)
DIRECTOR OF INCOME TAX (EXEMP), MUMBAI Petitioner(s)
VERSUS
M/S. SHRI VILE PARLE KELAVANI MANDAL Respondent(s)
(With appln. (s) for c/delay in filing SLP and office report)
Date : 21/09/2015 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)
Ms. Pinky Anand, ASG.
Ms. Anita Sahni, Adv.
Ms. Purnima Bhat Kak, Adv.
Ms. Saudamini Sharma, Adv.
Ms. Shirani Luthra Lohiya, Adv.
Mrs. Anil Katiyar, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
Leave granted.
The matter to be heard along with Civil Appeal No. 5091 of 2013.
(Nidhi Ahuja) (Renu Diwan) Signature Not Verified COURT MASTER COURT MASTER Digitally signed by Gulshan Kumar Arora Date: 2015.09.23 17:56:29 IST Reason: