Supreme Court - Daily Orders
The Commissioner Of Income Tax vs M/S M.N. Destur And Co. Pvt Ltd. on 8 September, 2014
Bench: Kurian Joseph, Rohinton Fali Nariman
ITEM NO.21 COURT NO.1 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). 14200/2014
(Arising out of impugned final judgment and order dated 10/03/2014
in ITA No. 811/2007 passed by the High Court Of Karnataka Circuit
Bench At Dharwad)
THE COMMISSIONER OF INCOME TAX, BANGALORE. AND ANR Petitioner(s)
VERSUS
M/S M.N. DESTUR AND CO. PVT LTD. Respondent(s)
(with appln. (s) for c/delay in filing SLP and office report)
Date : 08/09/2014 This petition was called on for hearing today.
CORAM :
HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE KURIAN JOSEPH
HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN
For Petitioner(s) Mr. Ranjit Kumar, Solicitor General
Mr. Madhurima Tatia, Adv.
Ms. A. Subhashini, Adv.
Mrs. Anil Katiyar,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay in filing special leave petition is condoned.
Issue notice returnable in six weeks. Connect with S.L.P. (Civil) No. 29353 of 2008.
Signature Not Verified Digitally signed by Rajesh Dham Date: 2014.09.09 18:39:21 IST Reason: (RAJESH DHAM) (RENU DIWAN) COURT MASTER COURT MASTER