Supreme Court - Daily Orders
Commissioner Of Income Tax vs Shri Arihant Credit Souhard Sahakari ... on 1 April, 2016
Bench: A.K. Sikri, R.K. Agrawal
ITEM NO.29 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).
5322/2016
(Arising out of impugned final judgment and order dated 21/09/2015
in ITA No. 100075/2014 passed by the High Court Of Karnataka
Circuit Bench At Dharwad)
COMMISSIONER OF INCOME TAX AND ANR. Petitioner(s)
VERSUS
M/S. ARIHANT CREDIT SOUHARD SAHAKARI LTD. Respondent(s)
(with appln. (s) for c/delay in filing SLP and c/delay in refiling
SLP and office report)
Date : 01/04/2016 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE A.K. SIKRI
HON'BLE MR. JUSTICE R.K. AGRAWAL
For Petitioner(s) Mr. Tushar Mehta, ASG
Mr. Rupesh Kumar, Adv.
Mr. A.K. Shrivastava, Adv.
Mr. B. V. Balaram Das,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
Leave granted.
Tag with Civil Appeal No. 3186 of 2015.
(Ashwani Thakur) (Tapan Kr. Chakraborty) COURT MASTER COURT MASTER Signature Not Verified Digitally signed by ASHWANI KUMAR Date: 2016.04.02 11:14:25 IST Reason: