Supreme Court - Daily Orders
The Commissioner Of Income Tax vs Bharat Petroleum Corporation Limited on 17 January, 2014
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ITEM NO.12 COURT NO.2 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)....../2014
CC 13/2014
(From the judgement and order dated 03/05/2013 in ITA No.612/2001, of The
HIGH COURT OF BOMBAY)
CIT MUMBAI CITY-II Petitioner(s)
VERSUS
BPCL Respondent(s)
With I.A. 1 (c/delay in filing SLP and office report)
Date: 17/01/2014 This Petition was called on for hearing today.
CORAM :
HON’BLE MR. JUSTICE R.M. LODHA
HON’BLE MR. JUSTICE SHIVA KIRTI SINGH
For Petitioner(s) Mr. Gourab Banerji, A.S.G.
Mr. S. Wasim A. Qadri, Adv.
Mr. S.A. Haseeb, Adv.
Mrs Anil Katiyar,Adv.
For Respondent(s)
UPON hearing counsel the Court made the following
O R D E R
Delay condoned.
Issue notice.
Connect with S.L.P. (Civil) No. 36446 of 2013.
|(Rajesh Dham) | |(Renu Diwan) | |Court Master | |Court Master |