Supreme Court - Daily Orders
Commissioner Of Income Tax-3 vs M/S Bombay Marine Engineering Works ... on 18 July, 2016
Bench: A.K. Sikri, N.V. Ramana
ITEM NO.32 COURT NO.12 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).
12877/2016
(Arising out of impugned final judgment and order dated 06/10/2015
in ITA No. 1933/2013 passed by the High Court Of Bombay)
COMMISSIONER OF INCOME TAX-3 Petitioner(s)
VERSUS
M/S BOMBAY MARINE ENGINEERING WORKS PVT. LTD. Respondent(s)
(with appln. (s) for c/delay in filing SLP and office report)
Date : 18/07/2016 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE A.K. SIKRI
HON'BLE MR. JUSTICE N.V. RAMANA
For Petitioner(s) Mr. Mukul Rohatgi, AG
Mr. T.M. Singh, Adv.
Mrs. Anil Katiyar,Adv.
Ms. Diksha Rai, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
Leave granted.
To be heard along with Civil Appeal No. 1141 of 2015.
(Ashwani Thakur) (Tapan Kr. Chakraborty) COURT MASTER COURT MASTER Signature Not Verified Digitally signed by ASHWANI KUMAR Date: 2016.07.19 12:06:19 IST Reason: