Supreme Court - Daily Orders
Commnr.Of Income Tax-6,Mumbai vs M/S Glaxo Smithkline Pharmaceutical on 31 March, 2014
´
ITEM NO.18 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 19204/2013
(From the judgement and order dated 06/03/2013 in ITA No.2232/2011, of
The HIGH COURT OF BOMBAY)
COMMNR.OF INCOME TAX-6,MUMBAI Petitioner(s)
VERSUS
M/S GLAXO SMITHKLINE PHARMACEUTICAL Respondent(s)
(With appln(s) for c/delay in filing SLP)
Date: 31/03/2014 This Petition was called on for hearing today.
CORAM :
HON’BLE MR. JUSTICE H.L. DATTU
HON’BLE MR. JUSTICE S.A. BOBDE
For Petitioner(s) Mr. Arijit Prasad, Adv.
Ms. Rekha Pandey, Adv.
Mrs. Anil Katiyar, Adv.
Ms. gargi Khanna, Adv.
For Respondent(s)
UPON hearing counsel the Court made the following
O R D E R
Delay condoned.
Leave granted.
Tag with C.A. No. 7019 of 2011.
| [ Charanjeet Kaur ] | | [ Vinod Kulvi ] | |Court Master | |Asstt. Registrar |