Supreme Court - Daily Orders
Deputy Commissioner Of Income Tax ... vs M/S.Pentasoft Technologies Ltd.(Pan ... on 8 September, 2014
Bench: Sudhansu Jyoti Mukhopadhaya, Prafulla Chandra Pant
ITEM NO.15 COURT NO.5 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. 14239/2014
(Arising out of impugned final judgment and order dated 29/10/2013
in TC (A) No. 1195/2008 passed by the High Court of Madras)
DEPUTY COMMISSIONER OF INCOME TAX Petitioner(s)
VERSUS
M/S.PENTASOFT TECHNOLOGIES LTD. Respondent(s)
(with appln. (s) for c/delay in filing SLP and c/delay in refiling
SLP and office report)
Date : 08/09/2014 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE SUDHANSU JYOTI MUKHOPADHAYA
HON'BLE MR. JUSTICE PRAFULLA CHANDRA PANT
For Petitioner(s) Mrs. Pinky Anand, ASG
Mr. Rahul Kaushik Adv.
Mrs. Anil Katiyar,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
Issue notice.
Dasti, in addition, is permitted. Tag with SLP (C) No.16277 of 2014.
(Rajni Mukhi) (Usha Sharma) Sr. P.A. Court Master Signature Not Verified Digitally signed by Rajni Mukhi Date: 2014.09.10 16:57:26 IST Reason: