Supreme Court - Daily Orders
Commissioner Of Income Tax-2 vs Abbott Helath Care Pvt Ltd on 3 November, 2014
Bench: Ranjan Gogoi, R.K. Agrawal
ITEM NO.21 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)....../2014
(CC No(s). 16915/2014)
(Arising out of impugned final judgment and order dated 06/03/2014
in ITA No. 1151/2012 passed by the High Court Of Bombay)
COMMISSIONER OF INCOME TAX-2 Petitioner(s)
VERSUS
ABBOTT HELATH CARE PVT LTD Respondent(s)
(With appln. (s) for c/delay in filing SLP and office report)
Date : 03/11/2014 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE RANJAN GOGOI
HON'BLE MR. JUSTICE R.K. AGRAWAL
For Petitioner(s) Mr. Jaideep Gupta,Sr.Adv.
Mrs.Madhurima Tatia,Adv.
Mr. Rahul Kaushik,Adv.
Mrs.Anil Katiyar,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
Leave granted.
Tag with C.A. No.8711 of 2010 (@ SLP(C)No. 31807 of 2009).
(MADHU BALA) (ASHA SONI) COURT MASTER COURT MASTER Signature Not Verified Digitally signed by Madhu Bala Date: 2014.11.03 16:53:12 IST Reason: