Supreme Court - Daily Orders
Commissioner Of Income Tax-21 vs M/S Samudramahal Premises Co- ... on 6 December, 2016
Bench: Kurian Joseph, Rohinton Fali Nariman
ITEM NO.4 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)......CC No(s).
22970/2016
(Arising out of impugned final judgment and order dated 15/06/2016
in ITA No. 22/2014 passed by the High Court of Bombay)
COMMISSIONER OF INCOME TAX-21 Petitioner(s)
VERSUS
M/S SAMUDRAMAHAL PREMISES CO- OPERATIVE HOUSING
SOCIETY LTD Respondent(s)
(with appln. (s) for c/delay in filing SLP and office report)
Date : 06/12/2016 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE KURIAN JOSEPH
HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN
For Petitioner(s) Mr. Rupesh Kumar,Adv.
Ms. Meenakshi Grover,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.
Tag with SLP(C) No.34865/2016 @ CC No.21972 of 2016.
(NARENDRA PRASAD) (RENU DIWAN) COURT MASTER ASSISTANT REGISTRAR Signature Not Verified Digitally signed by NARENDRA PRASAD Date: 2016.12.07 14:15:30 IST Reason: