Supreme Court - Daily Orders
Commissioner Of Income Tax Iii ... vs M/S Saskan Communication Techology Ltd on 16 January, 2015
Bench: T.S. Thakur, Adarsh Kumar Goel
ITEM NO.11 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). 228-229/2015
(Arising out of impugned final judgment and order dated 03/06/2014
in ITA No. 129/2014,03/06/2014 in ITA No. 128/2014 passed by the
High Court Of Karnataka At Bangalore)
COMMISSIONER OF INCOME TAX III BANGALORE AND ANR Petitioner(s)
VERSUS
M/S SASKAN COMMUNICATION TECHOLOGY LTD Respondent(s)
(with appln. (s) for c/delay in filing SLP and c/delay in refiling
SLP and office report)
Date: 16/01/2015 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. Tushar Mehta,ASG
Mr. Rupesh Kumar,Adv.
Ms. Madhvi Diwan,Adv.
Mrs. Anil Katiyar,Adv.
For Respondent(s) Ms. Kavita Jha,Adv.
UPON hearing the counsel the Court made the following
O R D E R
Heard.
Delay condoned. Leave granted.
Tag along with Civil Appeal No.8498 of 2013. (MAHABIR SINGH) (VEENA KHERA) COURT MASTER Signature Not Verified COURT MASTER Digitally signed by Mahabir Singh Date: 2015.01.16 17:15:31 IST Reason: