Supreme Court - Daily Orders
Commissioner Of Income Tax, Mumbai vs M/S Firestone International Pvt. Ltd. on 5 January, 2016
Bench: Kurian Joseph, Rohinton Fali Nariman
ITEM NO.14 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).
22512/2015
(Arising out of impugned final judgment and order dated 15/06/2015
in ITA No. 1354/2013 passed by the High Court Of Bombay)
COMMISSIONER OF INCOME TAX, MUMBAI Petitioner(s)
VERSUS
M/S FIRESTONE INTERNATIONAL PVT. LTD. Respondent(s)
(with appln. (s) for c/delay in filing SLP and office report)
WITH
S.L.P.(C)...CC No. 22639/2015
(With appln.(s) for c/delay in filing SLP and Office Report)
Date : 05/01/2016 These petitions were called on for hearing today.
CORAM : HON'BLE MR. JUSTICE KURIAN JOSEPH
HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN
For Petitioner(s) Mr. P. S. Narasimha, ASG
Mr. S. A. Haseeb, Adv.
Mr. S. U. K. Sigh, Adv.
for Mrs. Anil Katiyar, Adv.
For Respondent(s)
UPON hearing counsel the Court made the following
O R D E R
Delay condoned.
Issue notice on Question No. (c) in the Special Leave Petitions.
(Jayant Kumar Arora) (Renu Diwan)
Signature Not Verified
Sr. P.A. Court Master
Digitally signed by
Jayant Kumar Arora
Date: 2016.01.06
13:58:53 IST
Reason: