Supreme Court - Daily Orders
C.I.T. vs M/S.Managlore Ganesh Beedi Works on 9 July, 2014
ITEM NO.9 COURT NO.12 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) No(s). 14812/2014
(Arising out of impugned final judgment and order dated 07/01/2014
in ITA No. 1298/2006 passed by the High Court Of Karnataka at
Bangalore)
C.I.T. & ANR. Petitioner(s)
VERSUS
M/S.MANAGLORE GANESH BEEDI WORKS Respondent(s)
(With prayer for interim relief and Office Report)
WITH
S.L.P.(C)...CC No. 9101/2014
(With prayer for c/delay in filing SLP and Office Report)
S.L.P.(C)...CC No. 10193/2014
(With prayer for and c/delay in filing SLP and Office Report)
Date : 09/07/2014 This petition was called on for hearing today.
CORAM :
HON’BLE MR. JUSTICE MADAN B. LOKUR
HON’BLE MR. JUSTICE KURIAN JOSEPH
For Petitioner(s) Mr. P.S. Narsimha, ASG
Mr. Rupesh Kumar, Adv.
Mrs. Anil Katiyar, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Tag with Civil Appeal No. 1245 of 2012.
(R.NATARAJAN) (JASWINDER KAUR) Signature Not Verified Digitally signed by Court Master Court Master Meenakshi Kohli Date: 2014.07.10 16:45:43 IST Reason: