Supreme Court - Daily Orders
Commissioner Of Income Tax vs M/S Ibm Global Service Indian Pvt Ltd on 28 July, 2015
Author: Madan B. Lokur
Bench: Madan B. Lokur
ITEM NO.46 COURT NO.9 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)......... of 2015
(CC No.19012/2014)
(Arising out of impugned final judgment and order dated 30/04/2014
in ITA No. 735/2007 passed by the High Court of Karnataka at
Bangalore)
COMMISSIONER OF INCOME TAX AND ANR Petitioner(s)
VERSUS
M/S IBM GLOBAL SERVICE INDIAN PVT LTD Respondent(s)
(office report on default)
Date : 28/07/2015 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE MADAN B. LOKUR
[IN CHAMBERS]
For Petitioner(s) Ms. Kiran Bhardwaj, Adv.
Mrs. Anil Katiyar,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
As a last opportunity six weeks' time is granted to the learned counsel for the petitioners to comply with the office report dated 20th April, 2015.
(Rashi Gupta) (Tapan Kumar Chakraborty)
Sr. P.A. Court Master
Signature Not Verified
Digitally signed by
Rajni Mukhi
Date: 2015.07.30
14:04:24 IST
Reason: