Supreme Court - Daily Orders
Assistant Commissioner Of Income Tax, ... vs M/S. Namdhari Seeds on 9 March, 2015
Bench: Ranjan Gogoi, N.V. Ramana
ITEM NO.23 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). 3938/2015)
(Arising out of impugned final judgment and order dated 18/07/2014
in ITA No. 346/2012 passed by the High Court Of Karnataka At
Bangalore)
ASSISTANT COMMISSIONER OF INCOME TAX, BANGALORE Petitioner(s)
VERSUS
M/S. NAMDHARI SEEDS Respondent(s)
(With appln. (s) for c/delay in filing SLP and office report)
WITH
S.L.P.(C).../2015 (CC No. 3971/2015)
(With appln.(s) for c/delay in filing SLP and Office Report)
Date : 09/03/2015 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE RANJAN GOGOI
HON'BLE MR. JUSTICE N.V. RAMANA
For Petitioner(s) Mr. P.S. Patwalia,ASG
Mr. Ashok K. Srivastava,Adv.
Mr. Rajat Singh,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.
Tag with SLP(C)No.4584 of 2015.
(MADHU BALA) (ASHA SONI) Signature Not Verified COURT MASTER COURT MASTER Digitally signed by Madhu Bala Date: 2015.03.09 17:09:31 IST Reason: