Supreme Court - Daily Orders
Deputy Commissioner Of Income Tax ... vs M/S Karnataka State Warehousing Corp. on 31 January, 2014
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ITEM NO.51 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 (Civil) No(s).5054-5065/2013
(From the judgement and order dated 19/10/2011 in ITA No.50/2011, ITA
No.51/2011,ITA No.52/2011,ITA No.53/2011,ITA No.54/2011,ITA No.55/2011,ITA
No.56/2011,ITA No.57/2011,ITA No.58/2011,ITA No.59/2011, ITA No.60/2011,ITA
No.61/2011 of The HIGH COURT OF KARNATAKA AT BANGALORE)
C.I.T BANGALORE Petitioner(s)
VERSUS
M/S KARNATAKA STATE WAREHOUSING CORP. Respondent(s)
Date: 31/01/2014 These Petitions were called on for hearing today.
CORAM : HON’BLE MRS. JUSTICE RANJANA PRAKASH DESAI
HON’BLE MR. JUSTICE MADAN B. LOKUR
For Petitioner(s) Mr. K. Radhakrishnan, Sr. Adv.
Mr. Rahul Kaushik, Adv.
Mr. H.R. Rao, Adv.
Mrs Anil Katiyar,Adv.
For Respondent(s)
Mr. K.V.Mohan,Adv.
UPON hearing counsel the Court made the following
O R D E R
Learned counsel for the petitioner seeks time to file the rejoinder affidavit.
Adjourned for two weeks.
[Gulshan Kumar Arora] [Indu Pokhriyal]
Court Master Court Master