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Supreme Court - Daily Orders

Commissioner Of Income Tax (Central) ... vs M/S. Nagarjuna Construction Co. Ltd. on 6 February, 2015

Bench: T.S. Thakur, Adarsh Kumar Goel

                                                                                  REVISED
         ITEM NO.42                           COURT NO.2                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(s). 1760/2015

         (Arising out of impugned final judgment and order dated 30/07/2014
         in ITA No. 486/2014 passed by the High Court Of Judicature At
         Hyderabad For The State Of Telangana And The State Of Andhra
         Pradesh)

         COMMISSIONER OF INCOME TAX (CENTRAL) HYDERABAD                  Petitioner(s)

                                                     VERSUS

         M/S. NAGARJUNA CONSTRUCTION CO. LTD.                            Respondent(s)

         (With appln.(s) for C/delay in filing SLP)

         With SLP (C) …........of 2015 (CC No.1454 of 2015)
         (With appln.(s) for C/delay in filing SLP)

         Date: 06/02/2015 These petitions were called on for hearing today.

         CORAM :
                             HON'BLE MR. JUSTICE T.S. THAKUR
                             HON'BLE MR. JUSTICE ADARSH KUMAR GOEL

         For Petitioner(s)               Mr. Radhakrishnan,Sr.Adv.
                                         Mr. Rupesh Kumar,Adv.
                                         Ms. Gargi Khanna,Adv.
                                         Mr. Subas C. Acharya,Adv.
                                         Mrs. Anil Katiyar,Adv.

         For Respondent(s)

                              UPON hearing the counsel the Court made the following
                                                 O R D E R

Heard.

Delay condoned.

Issue notice.

Tag along with SLP(C)No....CC...17999 of 2012 and connected matters.

Signature Not Verified

Digitally signed by
Mahabir Singh
Date: 2015.02.14
10:51:02 IST
Reason:



         (MAHABIR SINGH)                                                (VEENA KHERA)
          COURT MASTER                                                   COURT MASTER
ITEM NO.42                 COURT NO.2                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(s). 1760/2015 (Arising out of impugned final judgment and order dated 30/07/2014 in ITA No. 486/2014 passed by the High Court Of Judicature At Hyderabad For The State Of Telangana And The State Of Andhra Pradesh) COMMISSIONER OF INCOME TAX (CENTRAL) HYDERABAD Petitioner(s) VERSUS M/S. NAGARJUNA CONSTRUCTION CO. LTD. Respondent(s) (With appln.(s) for C/delay in filing SLP) With SLP (C) …........of 2015 (CC No.1454 of 2015) (With appln.(s) for C/delay in filing SLP) Date: 06/02/2015 These petitions were called on for hearing today.

CORAM :

HON'BLE MR. JUSTICE T.S. THAKUR HON'BLE MR. JUSTICE ADARSH KUMAR GOEL For Petitioner(s) Mr. Radhakrishnan,Sr.Adv.
Mr. Rupesh Kumar,Adv. Ms. Gargi Khanna,Adv. Mr. Subas C. Acharya,Adv. Mrs. Anil Katiyar,Adv.
For Respondent(s) UPON hearing the counsel the Court made the following O R D E R Heard.
Delay condoned.
Issue notice.
Tag along with SLP(C) No.17999 of 2009 and connected matters.
(MAHABIR SINGH) (VEENA KHERA) COURT MASTER COURT MASTER