Supreme Court - Daily Orders
The Assistant Commissioner Of Income ... vs M/S. Tata Elxsi Ltd. on 9 July, 2015
Bench: Chief Justice, Arun Mishra, Amitava Roy
ITEM NO.18 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 for Special Leave to Appeal (C)......of 2015
CC No. 12141/2015
(Arising out of impugned final judgment and order dated
20/10/2014 in ITA No. 142/2008 passed by the High Court Of
Karnataka At Bangalore)
ASSISTANT COMMISSIONER OF INCOME TAX BANGALORE Petitioner(s)
VERSUS
M/S. TATA ELXSI LTD. Respondent(s)
(With appln. (s) for c/delay in filing SLP and office report)
Date :09/07/2015 This petition was 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. Maninder Singh, ASG
Mr. Ashok K Srivastava, Adv.
Ms. Rachana Srivastava, Adv.
Mrs. Anil Katiyar,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
Notice.
Tag with C.A. No. 8789 of 2012.
[ Charanjeet Kaur ] [ Vinod Kulvi ] A.R.-cum-P.S. Asstt. Registrar Signature Not Verified Digitally signed by Charanjeet Kaur Date: 2015.07.09 16:35:42 IST Reason: