Supreme Court - Daily Orders
Principal Commissioner Of Income Tax 3 vs M/S Spectra Shares And Scripes Pvt Ltd on 29 January, 2016
Bench: Anil R. Dave, Shiva Kirti Singh, Adarsh Kumar Goel
ITEM NO.28 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 (C)....../2016
(CC No.1570/2016)
(Arising out of impugned final judgment and order dated 15/06/2015
in ITTA No. 26/2015 passed by the High Court Of Judicature at
Hyderabad for the State of Telangana and State of Andhra Pradesh)
PRINCIPAL COMMISSIONER OF INCOME TAX -3
I.T. TOWERS, A.C. GUARDS, HYDERABAD Petitioner(s)
VERSUS
M/S SPECTRA SHARES AND SCRIPES PVT LTD Respondent(s)
(With appln. (s) for c/delay in filing SLP and office report)
Date : 29/01/2016 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ANIL R. DAVE
HON'BLE MR. JUSTICE SHIVA KIRTI SINGH
HON'BLE MR. JUSTICE ADARSH KUMAR GOEL
For Petitioner(s) Ms. Rekha Pandey,Adv.
Mr. Devashish Bharuka,Adv.
Mr. Gautam Narain,Adv.
Mr. Abraham C.Mathews,Adv.
For Mrs. Anil Katiyar,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.14613 of 2015.
(Anita Malhotra) Signature Not Verified (Sneh Bala Mehra) Court Master Digitally signed by Assistant Registrar Sarita Purohit Date: 2016.01.30 12:33:59 IST Reason: