Supreme Court - Daily Orders
Commissioner Of Income Tax Bangalore vs M/S Elsamex Tws Snc Jv on 10 August, 2015
Bench: A.K. Sikri, Rohinton Fali Nariman
ITEM NO.32&65 COURT NO.13 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)......CC No(s).
14140/2015
(Arising out of impugned final judgment and order dated 17/10/2014
in ITA No. 819/2007 passed by the High Court Of Karnataka At
Bangalore)
COMMISSIONER OF INCOME TAX BANGALORE & ANR. Petitioner(s)
VERSUS
M/S ELSAMEX TWS SNC JV Respondent(s)
(with appln. (s) for c/delay in filing slp)
WITH SLP(C)NO....CC.No. 14311-14312/2015
(with appln. (s) for c/delay in filing slp and office report)
Date : 10/08/2015 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE A.K. SIKRI
HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN
For Petitioner(s) Mr. Ranjit Kumar,S.G.
Ms. Rekha Pandey,Adv.
Mr. S.Keshwani,Adv.
Mrs. Anil Katiyar,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
The special leave petitions are dismissed.
(SUMAN WADHWA) (SUMAN JAIN) AR-cum-PS COURT MASTER Signature Not Verified Digitally signed by Suman Wadhwa Date: 2015.08.10 16:51:52 IST Reason: