Supreme Court - Daily Orders
Commissioner Of Income Tax - 06 vs Icici Prudential Life Insurance Co. ... on 30 June, 2016
Bench: Kurian Joseph, Rohinton Fali Nariman
ITEM NO.13 COURT NO.11 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).
4208/2016
(Arising out of impugned final judgment and order dated 20/07/2015
in ITA No. 288/2014 passed by the High Court Of Bombay)
COMMISSIONER OF INCOME TAX - 06 Petitioner(s)
VERSUS
ICICI PRUDENTIAL LIFE INSURANCE CO. LTD. Respondent(s)
(with application for c/delay in filing SLP and office report)
WITH
S.L.P.(C)...CC No. 7907/2016
(With appln.(s) for c/delay in filing SLP and Office Report)
S.L.P.(C)...CC No. 11608/2016
(With appln.(s) for c/delay in filing SLP and Office Report)
S.L.P.(C)...CC No. 10978/2016
(With appln.(s) for c/delay in filing SLP and Office Report)
Date : 30/06/2016 These petitions were called on for hearing today.
CORAM : HON'BLE MR. JUSTICE KURIAN JOSEPH
HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN
For Petitioner(s) Mr. P. S. Narasimha, ASG
Mr. M. Rambabu, Adv.
Mrs. Anil Katiyar, Adv.
For Respondent(s)
UPON hearing counsel the Court made the following
O R D E R
The Revenue shall get instruction as to whether the decisions in GIC and Kotak Mahindra have attained finality.
Post after three weeks.
Signature Not Verified Digitally signed by JAYANT KUMAR ARORA Date: 2016.07.04 16:10:05 IST Reason: (Jayant Kumar Arora) (Renu Diwan) Sr. P.A. Court Master