Supreme Court - Daily Orders
The State Of Andhra Pradesh vs The Principal Officer M/S Jayadarshini ... on 1 April, 2015
Bench: Dipak Misra, Prafulla C. Pant
ITEM NO.25 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 (C)......CC No(s).
5659/2015
(Arising out of impugned final judgment and order dated
05/09/2014 in ITTA No. 596/2014 passed by the High Court Of
Judicature At Hyderabad For The State Of Telangana And The State
Of Andhra Pradesh)
COMMISSIONER OF INCOME TAX-II Petitioner(s)
VERSUS
M/S JAYADARSHINI HOUSING (P) LTD. HYDERABAD. Respondent(s)
(with appln. (s) for c/delay in filing SLP and c/delay in
refiling SLP and office report)
Date : 01/04/2015 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE DIPAK MISRA
HON'BLE MR. JUSTICE PRAFULLA C. PANT
For Petitioner(s) Mr. P.S. Narasimha, ASG
Ms. Rekha Pandey, Adv.
Ms. Gargi Khanna, Adv.
Mr. I. George, Adv.
Mrs. Anil Katiyar,AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
Issue notice.
Tag with SLP(C) Nos.24362-24363 of 2013. (Parveen Kr. Chawla) (H.S. Parasher) Signature Not Verified Digitally signed by Court Master Court Master Parveen Kumar Chawla Date: 2015.04.01 16:54:48 IST Reason: