Supreme Court - Daily Orders
Dy. Commissioner Of Income Tax-I vs Andhra Pradesh State Financial ... on 23 March, 2015
Bench: Anil R. Dave, Amitava Roy
ITEM NO.23 + 55 COURT NO.3 SECTION IIIA
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Item No.23 :
Petition(s) for Special Leave to Appeal (C)No........../2015
(CC No(s).4772/2015)
(Arising out of impugned final judgment and order dated 12/08/2014
in ITTA No.17/2002 passed by the High Court Of Judicature At
Hyderabad For The State Of Telangana And The State Of Andhra
Pradesh)
DY. COMMISSIONER OF INCOME TAX-I Petitioner(s)
VERSUS
ANDHRA PRADESH STATE FINANCIAL CORPORATION Respondent(s)
(With appln.(s) for c/delay in filing SLP)
Item No.55 :
SLP(C)No............./2015 (CC 5197/2015)
(With appln.(s) for c/delay in filing SLP and office report)
Date : 23/03/2015 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ANIL R. DAVE
HON'BLE MR. JUSTICE AMITAVA ROY
For Petitioner(s) Mr. Mukul Rohatgi,AG
Mr. A.K. Srivastav,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
Delay condoned.
Leave granted.
Signature Not Verified Digitally signed by Sarita Purohit Date: 2015.03.25 11:30:05 IST Reason:(Sarita Purohit) (Sneh Bala Mehra) Court Master Assistant Registrar