Supreme Court - Daily Orders
Asst. Commissioner Of Income Tax-I ... vs M/S B V Reddy Marketing P Ltd on 18 July, 2014
p ITEM NO.26 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)......CC No(s).
10239/2014
(Arising out of impugned final judgment and order dated 02/12/2013
in ITA No. 353/2007 passed by the High Court Of Karnataka At
Bangalore)
ASST. COMMISSIONER OF INCOME TAX-I BANGALORE AND ANR Petitioner(s)
VERSUS
M/S B V REDDY MARKETING P LTD Respondent(s)
(With appln. (s) for c/delay in filing SLP)
Date : 18/07/2014 This petition was called on for hearing today.
CORAM : HON’BLE MR. JUSTICE MADAN B. LOKUR
HON’BLE MR. JUSTICE C. NAGAPPAN
For Petitioner(s) Mr. Ranjit Kumar, ASG
Ms. Shipra Ghose, Adv.
Mr. Subhashish, Adv.
Mrs. Anil Katiyar ,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
The special leave petition is dismissed.
(MEENAKSHI KOHLI) (JASWINDER KAUR) COURT MASTER COURT MASTER Signature Not Verified Digitally signed by Meenakshi Kohli Date: 2014.07.19 06:31:43 IST Reason: