Supreme Court - Daily Orders
Commissioner Of Income Tax-11, Mumbai vs Ngc Network (India) Pvt. Ltd. on 11 May, 2015
Bench: Ranjan Gogoi, N.V. Ramana
ITEM NO.38 COURT NO.8 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)....../2015
(CC No(s). 8451/2015)
(Arising out of impugned final judgment and order dated 13/10/2014
in ITA No. 538/2012 passed by the High Court Of Bombay)
COMMISSIONER OF INCOME TAX-11, MUMBAI Petitioner(s)
VERSUS
NGC NETWORK (INDIA) PVT. LTD. Respondent(s)
(With appln. (s) for c/delay in filing SLP, exemption from filing
certified copy and office report)
Date : 11/05/2015 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE RANJAN GOGOI
HON'BLE MR. JUSTICE N.V. RAMANA
For Petitioner(s) Mr. N.K. Kaul,ASG
Mr. S. A.Haseeb,Adv.
Mr. Nitesh Daryanani,Adv.
Mrs. Anil Katiyar,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Exemption from filing certified copy is allowed.
Delay condoned.
Leave granted.
Tag with C.A. No. 4010 of 2015 (@ SLP(C)No. 13072 of 2015).
Office is directed not to call for the original record(s) for the present.
Signature Not Verified Digitally signed by Madhu Bala Date: 2015.05.11(MADHU BALA) (ASHA SONI) 17:21:38 IST Reason: COURT MASTER COURT MASTER