Supreme Court - Daily Orders
Commissioner Of Income Tax-11 vs M/S. Ngc Network India P. Ltd. on 10 July, 2015
Bench: Ranjan Gogoi, N.V. Ramana
ITEM NO.20 COURT NO.8 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).
11942/2015
(ARISING OUT OF IMPUGNED FINAL JUDGMENT AND ORDER DATED 09/01/2015
IN ITA NO. 161/2013 PASSED BY THE HIGH COURT OF BOMBAY)
COMMISSIONER OF INCOME TAX-11 PETITIONER(S)
VERSUS
M/S. NGC NETWORK INDIA P. LTD. RESPONDENT(S)
(WITH APPLN. (S) FOR C/DELAY IN FILING SLP AND OFFICE REPORT)
Date : 10/07/2015 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE RANJAN GOGOI
HON'BLE MR. JUSTICE N.V. RAMANA
For Petitioner(s) Mr. P.S. Patwalia, ASG
Mr. S.A. Haseeb, Adv.
Mr. Tushar Bakshi, Adv.
Mrs. Anil Katiyar, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Heard learned counsel for the petitioner and perused the relevant material.
Exemption from filing certified copy of the impugned order is granted.
Delay condoned.
Leave granted.
Tag with Civil Appeal No.4935 of 2015. Signature Not Verified Digitally signed by Vinod Lakhina Date: 2015.07.10 [VINOD LAKHINA] [ASHA SONI] 17:06:14 IST Reason: COURT MASTER COURT MASTER