Supreme Court - Daily Orders
Commissioner Of Income Tax vs Motor Industries Company ... on 2 July, 2015
Bench: Chief Justice, Arun Mishra, Amitava Roy
ITEM NO.30 COURT NO.1 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).9151/2015
(Arising out of impugned final judgment and order dated 13/06/2014
in ITA No. 1172/2006 passed by the High Court of Karnataka at
Bangalore)
COMMISSIONER OF INCOME TAX & ANR. Petitioner(s)
VERSUS
MOTOR INDUSTRIES COMPANY LTD. Respondent(s)
(with appln. (s) for c/delay in filing SLP and office report)
WITH
S.L.P.(C)...CC No. 9369/2015
(With appln.(s) for c/delay in filing SLP and Office Report)
S.L.P.(C)...CC No. 9463/2015
(With appln.(s) for c/delay in filing SLP and Office Report)
S.L.P.(C)...CC No. 9516/2015
(With appln.(s) for c/delay in filing SLP and Office Report)
S.L.P.(C)...CC No. 9764/2015
(With appln.(s) for c/delay in filing SLP and Office Report)
Date: 02/07/2015 These petitions were called on for hearing today.
CORAM :
HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE ARUN MISHRA
HON'BLE MR. JUSTICE AMITAVA ROY
For Petitioner(s) Mr. P.S. Narsimha, ASG
Mr. Manish Pushkarna, Adv.
Ms. Gargi Khanna, Adv.
MR. Ishaan George, Adv.
Mrs. Anil Katiyar,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
Signature Not VerifiedNotice.
Digitally signed by NEETU KHAJURIA Date: 2015.07.04 12:03:45 IST Reason:Tag with Civil Appeal No.8498 of 2013.
(Neetu Khajuria) (Vinod Kulvi) Sr.P.A. Assistant Registrar