Supreme Court - Daily Orders
Commissioner Of Income Tax -1, Mumbai vs M/S Hindustan Petroleum Corporation ... on 29 February, 2016
Bench: Ranjan Gogoi, Prafulla C. Pant
ITEM NO.29 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).
3611/2016
(ARISING OUT OF IMPUGNED FINAL JUDGMENT AND ORDER DATED 21/09/2015
IN ITA NO. 1764/2013 PASSED BY THE HIGH COURT OF BOMBAY)
COMMISSIONER OF INCOME TAX -1, MUMBAI PETITIONER(S)
VERSUS
M/S HINDUSTAN PETROLEUM CORPORATION LTD. RESPONDENT(S)
(WITH APPLN. (S) FOR C/DELAY IN FILING SLP AND OFFICE REPORT)
Date : 29/02/2016 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE RANJAN GOGOI
HON'BLE MR. JUSTICE PRAFULLA C. PANT
For Petitioner(s) Ms. Pinky Anand, ASG
Mr. Atulesh Kumar, Adv.
Mr. Sunil Mathews, Adv.
Mr. B.V. Balram Das, Adv.
Mrs. Anil Katiyar, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Heard the learned counsel for the petitioner and perused the relevant material.
Delay condoned.
Issue notice.
Tag with Special Leave Petition (Civil) No.35008 of 2013 [VINOD LAKHINA] [ASHA SONI] Signature Not Verified Digitally signed by COURT MASTER COURT MASTER VINOD LAKHINA Date: 2016.02.29 17:34:45 IST Reason: