Supreme Court - Daily Orders
Commissioner Of Income Tax Iv Hyderabad vs M/S Margadarsi Marketing (P) Ltd. on 27 January, 2015
Bench: Ranjan Gogoi, Arun Mishra
ITEM NO.27 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)....../2015
(CC No(s). 1049/2015)
(Arising out of impugned final judgment and order dated 25/07/2014
in ITTA No. 476/2014 passed by the High Court Of Judicature At
Hyderabad For The State Of Telangana And The State Of Andhra
Pradesh)
COMMISSIONER OF INCOME TAX-IV HYDERABAD Petitioner(s)
VERSUS
M/S MARGADARSI MARKETING (P) LTD. Respondent(s)
(With appln. (s) for c/delay in filing SLP and office report)
Date : 27/01/2015 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE RANJAN GOGOI
HON'BLE MR. JUSTICE ARUN MISHRA
For Petitioner(s) Mr. Mukul Rohatgi,AG
Ms. Aparajita Singh,Adv.
Mr. Subas C.Acharya,Adv.
Mr. Zohab Hussain,Adv.
Mrs. Anil Katiyar,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
Leave granted.
Tag with C.A. No. 10500 of 2014 (@ SLP(C)No. 32014 of 2014).
Office is directed not to call for the original records for the present.
Signature Not Verified Digitally signed by Madhu Bala Date: 2015.01.27 16:53:09 IST(MADHU BALA) (ASHA SONI) Reason:
COURT MASTER COURT MASTER