Supreme Court - Daily Orders
The Commissioner Of Income Tax vs M/S Reliance Energy Ltd on 4 April, 2014
ITEM NO.26 COURT NO.3 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 (Civil)....../2014
CC 4078/2014
(From the judgement and order dated 01/07/2013 in ITA
No.277/2009, of The HIGH COURT OF BOMBAY)
THE COMMISSIONER OF INCOME TAX Petitioner(s)
VERSUS
M/S RELIANCE ENERGY LTD Respondent(s)
(With appln(s) for c/delay in filing SLP,c/delay in refiling SLP)
WITH
S.L.P.(C)...CC NO. 4538 of 2014
(With appln. for c/delay in filing SLP and office report)
Date: 04/04/2014 These Petitions were called on for hearing today.
CORAM :
HON’BLE MR. JUSTICE H.L. DATTU
HON’BLE MR. JUSTICE S.A. BOBDE
For Petitioner(s) Mr. Gaurab Banerji, ASG
Mrs. N Annapoorani, Adv.
Mr. S.A. Haseeb, Adv.
Mrs Anil Katiyar,Adv.
For Respondent(s) Mr. Rajesh Kumar,Adv.
UPON hearing counsel the Court made the following
O R D E R
Delay condoned.
Notice.
Tag with C.A. No. 4172 of 2012 and connected matters.
Liberty is granted to the petitioner to amend the cause title and to make necessary corrections in some paragraphs of the special leave petition.
[ Charanjeet Kaur ] [ Vinod Kulvi ] Court Master Asstt. Registrar