Supreme Court - Daily Orders
Director Of Income Tax vs Bank Of America Nt And Sa on 12 January, 2015
Bench: T.S. Thakur, Adarsh Kumar Goel
ITEM NO.28 COURT NO.2 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)...... of 2015
CC No(s). 216/2015
(Arising out of impugned final judgment and order dated 03/07/2014
in ITA No. 175/2012 passed by the High Court Of Bombay)
DIRECTOR OF INCOME TAX Petitioner(s)
VERSUS
BANK OF AMERICA NT AND SA Respondent(s)
(with appln. (s) for c/delay in filing slp)
Date : 12/01/2015 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE T.S. THAKUR
HON'BLE MR. JUSTICE ADARSH KUMAR GOEL
For Petitioner(s) Mr. N.K.Kaul,ASG,
Mr. Bhuvan Mishra, Adv.
Mr.Zoheb Hossain, Adv.
Mrs. Anil Katiyar,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Mr. N.K.Kaul, learned ASG refers to Bharat Commerce and Industries Ltd. Vs. Commissioner of Income Tax, Central-II (1998 (3) SCC 510).
Delay condoned.
Issue notice.
(SHASHI SAREEN) (VEENA KHERA) COURT MASTER Signature Not Verified COURT MASTER Digitally signed by Shashi Sareen Date: 2015.01.12 11:55:03 ALMT Reason: