Supreme Court - Daily Orders
The Deputy Commissioner Of Income Tax ... vs M/S Ace Multi Axes Systems Ltd. on 6 February, 2015
Bench: Ranjan Gogoi, Arun Mishra
ITEM NO.30 COURT NO.7 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).
1823/2015
(ARISING OUT OF IMPUGNED FINAL JUDGMENT AND ORDER DATED 28/07/2014
IN ITA NO. 477/2013 PASSED BY THE HIGH COURT OF KARNATAKA AT
BANGALORE)
DEPUTY COMMISSIONER OF INCOME-TAX, CIRCLE 11 (1),
BANGALORE PETITIONER(S)
VERSUS
M/S ACE MULTI AXES SYSTEMS LTD. RESPONDENT(S)
(WITH APPLN. (S) FOR C/DELAY IN FILING SLP)
Date : 06/02/2015 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE RANJAN GOGOI
HON'BLE MR. JUSTICE ARUN MISHRA
For Petitioner(s) Mr. Mukul Rohatgi, AG
Ms. Sadhna Sandhu, Adv.
Mr. Subas C. Acharya, Adv.
Ms. Diksha Rai, Adv.
Mrs. Anil Katiyar, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Heard learned counsel for the petitioner and perused the relevant material.
Delay condoned.
Issue notice.
[VINOD LAKHINA] [ASHA SONI] COURT MASTER COURT MASTER Signature Not Verified Digitally signed by Vinod Lakhina Date: 2015.02.06 15:30:49 IST Reason: