Supreme Court - Daily Orders
Commissioner Of Income Tax Karnataka ... vs M/S Models Construction (P) Ltd. Panaji ... on 22 January, 2015
Bench: Ranjan Gogoi, Arun Mishra
ITEM NO.22 COURT NO.9 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).
841/2015
(ARISING OUT OF IMPUGNED FINAL JUDGMENT AND ORDER DATED 20/03/2014
IN TA NO. 13/2014 PASSED BY THE HIGH COURT OF BOMBAY AT GOA)
COMMISSIONER OF INCOME TAX KARNATAKA (CENTRAL) PETITIONER(S)
VERSUS
M/S MODELS CONSTRUCTION (P) LTD. PANAJI GOA RESPONDENT(S)
(WITH APPLN. (S) FOR C/DELAY IN FILING SLP)
Date : 22/01/2015 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE RANJAN GOGOI
HON'BLE MR. JUSTICE ARUN MISHRA
For Petitioner(s) Mr. Maninder Singh, ASG
Ms. Purnima Bhat Kak, Adv.
Mr. D.L. Chidananda, Adv.
Mrs. Anil Katiyar, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Learned counsel for the petitioner is directed to file an affidavit within two weeks from today indicating the issue(s) raised in Special Leave Petition (Civil) No.16627 of 2012 (C.I.T. Pune Versus M/s Brahma Associates).
List the matter after two weeks.
[VINOD LAKHINA] [ASHA SONI]
COURT MASTER COURT MASTER
Signature Not Verified
Digitally signed by
Vinod Lakhina
Date: 2015.01.22
16:13:15 IST
Reason: