Supreme Court - Daily Orders
Dy.C.I.T.,Bombay vs Clifford Cnce on 4 April, 2016
Bench: Ranjan Gogoi, Prafulla C. Pant
ITEM NO.34 COURT NO.7 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) NO(S). 27477/2009
(ARISING OUT OF IMPUGNED FINAL JUDGMENT AND ORDER DATED 19/12/2008
IN ITA NO. 181/2002 PASSED BY THE HIGH COURT OF BOMBAY)
DY.C.I.T.,BOMBAY PETITIONER(S)
VERSUS
CLIFFORD CHANCE A PARTNERSHIP FIRM RESPONDENT(S)
(WITH APPLN. (S) FOR PERMISSION TO FILE ADDITIONAL DOCUMENTS AND
OFFICE REPORT)
(FOR FINAL DISPOSAL)
Date : 04/04/2016 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE RANJAN GOGOI
HON'BLE MR. JUSTICE PRAFULLA C. PANT
For Petitioner(s) Mr. P.S. Narasimha, ASG
Mr. Arijit Prasad, Adv.
Mr. M. Rambabu, Adv.
Ms. Gargi Khanna, Adv.
Mr. B. V. Balaram Das, Adv.
For Respondent(s) Mr. Harish Salve, Sr. Adv.
Mr. Rahul Pratap, Adv.
Ms. Sarabjot Walia, Adv.
Mr. Sangram Singh, Adv.
Mr. Pawan Kumar, Adv.
for M/s. Coac, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Permission to file additional documents is granted.
Leave granted.
[VINOD LAKHINA] [ASHA SONI] COURT MASTER COURT MASTER Signature Not Verified Digitally signed by VINOD LAKHINA Date: 2016.04.04 16:15:03 IST Reason: