Supreme Court - Daily Orders
Commissioner Of Service Tax Delhi vs M/S Ernst And Young Pvt Ltd on 16 January, 2015
Bench: Chief Justice, A.K. Sikri
1
ITEM NO.22+38+64 COURT NO.1 SECTION III
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petition for Special Leave to Appeal (C)...CC No. 21099/2014
(Arising out of impugned final judgment and order dated
25/02/2014 in CEAC No. 12/2013 passed by the High Court Of Delhi
At New Delhi)
COMMISSIONER OF SERVICE TAX DELHI Petitioner(s)
VERSUS
M/S ERNST AND YOUNG PVT LTD Respondent(s)
(with appln. (s) for c/delay in filing SLP and office report)
With
SLP(C)..CC No.309 of 2015
(with appln. (s) for c/delay in filing SLP and office report)
SLP(C)..CC No.656 of 2015
(with appln. (s) for c/delay in filing SLP and office report)
Date : 16/01/2015 This petition was called on for hearing today.
CORAM :
HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE A.K. SIKRI
For Petitioner(s) Mr. P.S. Narsimha, ASG
Mr. Tara Chand Sharma, Adv.
Ms. Nisha Bagchi, Adv.
Mr. B. Krishna Prasad,Adv.
For Respondent(s) Mr. Vivek Sharma, Adv.
Mr. Prashanth S. Shivadass, Adv.
Mr. M.P. Devanath, Adv.
Mr. Sparsh Bhargava, Adv.
Mr. Tushal Gupta, Adv.
Mr. R. Chandrachud,Adv.
Signature Not Verified
Digitally signed by
UPON hearing the counsel the Court made the following
NEETU KHAJURIA
Date: 2015.01.17
12:58:22 IST
O R D E R
Reason:
List these matters on 19th January, 2015 along with other matters which have also been 2 filed in the Registry under Section 35L of the Central Excise Act, 1944.
(Neetu Khajuria) (Vinod Kulvi) Sr.P.A. Assistant Registrar