Supreme Court - Daily Orders
Pr. Commissioner Of Income Tax vs M/S. Sami Labs Ltd. on 15 November, 2016
Bench: Ranjan Gogoi, Abhay Manohar Sapre
ITEM NO.19 COURT NO.6 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.21121/2016
(Arising out of impugned final judgment and order dated
16/06/2016 in ITA No. 50/2016 passed by the High Court of
Karnataka at Bangalore)
PR. COMMISSIONER OF INCOME TAX AND ANR. Petitioner(s)
VERSUS
M/S. SAMI LABS LTD. Respondent(s)
(With appln. (s) for c/delay in filing SLP and office report)
Date : 15/11/2016 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE RANJAN GOGOI
HON'BLE MR. JUSTICE ABHAY MANOHAR SAPRE
For Petitioner(s) Mr. Maninder Singh, ASG
Mr. Nalin Kohli, Adv.
Mr. T.C. Sharma, Adv.
Mr. K.L. Janjani, Adv.
Mr. Prabhas Bajaj, Adv.
Mr. Ankit Roy, Adv.
Mrs. Anil Katiyar,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
It is submitted that this special leave petition is similar to Civil Appeal Nos.8498 of 2013 titled 'C.I.T. & Anr. vs. M/s. Yokogawa India Ltd.' and connected cases in which judgment has been reserved.
Delay condoned.
Tag SLP(C)...CC No.21121 of 2016 with Civil Signature Not Verified Digitally signed by NEETU KHAJURIA Appeal No.8498 of 2013 and connected cases.
Date: 2016.11.16 17:07:01 IST Reason: (Neetu Khajuria) (Asha Soni) Court Master Court Master