Supreme Court - Daily Orders
The Commissioner Of Income Tax ... vs Tejas Networks India Pvt. Ltd. on 24 April, 2015
Bench: Ranjan Gogoi, N.V. Ramana
ITEM NO.21 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).
7131/2015
(ARISING OUT OF IMPUGNED FINAL JUDGMENT AND ORDER DATED 25/08/2014
IN ITA NO. 813/2007 PASSED BY THE HIGH COURT OF KARNATAKA AT
BANGALORE)
THE COMMISSIONER OF INCOME TAX BANGALORE & ANR. PETITIONER(S)
VERSUS
TEJAS NETWORKS INDIA PVT. LTD. RESPONDENT(S)
(WITH APPLN. (S) FOR C/DELAY IN FILING SLP AND OFFICE REPORT)
Date : 24/04/2015 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. Tushar Mehta, ASG
Mr. S.A. Haseeb, Adv.
Mr. T.M. Razdan, 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 petitioners and perused the relevant material.
Delay condoned.
In view of the dismissal of Special Leave Petition (Civil) No...CC 5327-5328 of 2015 and other connected matters by order dated 30th March, 2015, the present Special Leave Petition is also dismissed.
Signature Not Verified Digitally signed by Vinod Lakhina[VINOD LAKHINA] [ASHA SONI] Date: 2015.04.24 15:16:02 IST Reason: COURT MASTER COURT MASTER