Supreme Court - Daily Orders
Commissioner Of Income Tax vs Reliance Industries Ltd. on 25 November, 2014
Bench: T.S. Thakur, Adarsh Kumar Goel, R. Banumathi
ITEM NO.7 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) No(s). 1050/2013
(Arising out of impugned final judgment and order dated 15/02/2012
in ITA No. 2202/2009 passed by the High Court Of Bombay)
COMMISSIONER OF INCOME TAX Petitioner(s)
VERSUS
RELIANCE INDUSTRIES LTD. Respondent(s)
(with interim relief and office report)
(For final disposal)
Date : 25/11/2014 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE T.S. THAKUR
HON'BLE MR. JUSTICE ADARSH KUMAR GOEL
HON'BLE MRS. JUSTICE R. BANUMATHI
For Petitioner(s) Mr. R.P.Bhat, Sr. Adv.
Mr.Rahul Kaushik, Adv.
MS. Niranjana Singh, Adv.
Mrs. Anil Katiyar,Adv.
For Respondent(s) Ms. Shruti Srivastava, Adv.
Mr. Amit Mathur, Adv. for
Mr. K. R. Sasiprabhu,Adv.
UPON hearing the counsel the Court made the following
O R D E R
In view of the letter circulated on behalf of the respondent, post after Winter Vacation, 2014.
(Shashi Sareen) (Veena Khera) Signature Not Verified Court Master Court Master Digitally signed by Shashi Sareen Date: 2014.11.25 11:01:28 ALMT Reason: