Supreme Court - Daily Orders
D.B. Bandodkar & Sons Pvt.Ltd. vs Asstt. Commissioner Of Income Tax on 31 March, 2014
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ITEM NO.26 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 (Civil)....../2013
CC 20871/2013
(From the judgement and order dated 25/02/2013 in TA No.59/2012, of The
HIGH COURT OF BOMBAY AT PANAJI)
D.B. BANDODKAR & SONS PVT.LTD. Petitioner(s)
VERSUS
ASSTT. COMMISSIONER OF INCOME TAX & ANR. Respondent(s)
(With appln(s) for c/delay in filing SLP and office report)
Date: 31/03/2014 This Petition was called on for hearing today.
CORAM : HON’BLE MR. JUSTICE ANIL R. DAVE
HON’BLE MR. JUSTICE SHIVA KIRTI SINGH
For Petitioner(s) Mr. Dhruv Mehta, Sr. Adv.
Mr. K. V. Mohan, Adv.
Mr. R. K. Raghuvan, Adv.
Mr. K. V. Balakrishnan, Adv.
For Respondent(s)
UPON hearing counsel the Court made the following
O R D E R
List on 21.04.2014.
In the meantime, additional documents, if any, shall be filed by the petitioner.
|(Jayant Kumar Arora) | |(Sneh Bala Mehra) |
|Sr. P.A. | |Court Master |