Supreme Court - Daily Orders
Commissioner Of Income Tax vs M/S Meil Ratna (Jv) Hyderabad. on 3 November, 2014
Bench: Anil R. Dave, Kurian Joseph
ITEM NO.26 COURT NO.3 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).17147/2014)
(Arising out of impugned final judgment and order dated 07/02/2014
in ITA No.37/2014 passed by the High Court Of A.P. At Hyderabad)
COMMISSIONER OF INCOME TAX Petitioner(s)
VERSUS
M/S MEIL RATNA (JV) HYDERABAD. 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 ANIL R. DAVE
HON'BLE MR. JUSTICE KURIAN JOSEPH
For Petitioner(s) Mr. Mukul Rohatgi,AG
Ms. Rashmi Malhotra,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.11139/14.
(Sarita Purohit) (Renuka Sadana) Court Master Court Master Signature Not Verified Digitally signed by Sarita Purohit Date: 2014.11.05 17:36:09 IST Reason: