Supreme Court - Daily Orders
Pr. Commissioner Of Income Tax 7 vs M/S Texport Overseas Pvt. Ltd. on 20 November, 2020
Bench: Ashok Bhushan, R. Subhash Reddy, M.R. Shah
ITEM NO.10 Court 6 (Video Conferencing) SECTION IV-A
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
SPECIAL LEAVE PETITION (CIVIL)...... Diary No(s).15296/2020
(Arising out of impugned final judgment and order dated 12-12-2019
in ITA No. 392/2018 passed by the High Court Of Karnataka At
Bengaluru)
PR. COMMISSIONER OF INCOME TAX 7 & ANR. Petitioner(s)
VERSUS
M/S TEXPORT OVERSEAS PVT. LTD. Respondent(s)
(IA No.90061/2020-CONDONATION OF DELAY IN FILING)
Date : 20-11-2020 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ASHOK BHUSHAN
HON'BLE MR. JUSTICE R. SUBHASH REDDY
HON'BLE MR. JUSTICE M.R. SHAH
For Petitioner(s)
Mr. Sanjay Jain, ASG
Mr. Manish Pushkarna, Adv.
Ms. Aakanksha Kaul, Adv.
Mrs. Anil Katiyar, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
Issue notice.
(ARJUN BISHT) (RENU KAPOOR) COURT MASTER (SH) BRANCH OFFICER Signature Not Verified Digitally signed by ARJUN BISHT Date: 2020.11.20 14:00:55 IST Reason: