Supreme Court - Daily Orders
Commissioner Of Income Tax-8 Mumbai vs M/S Moonrise Engg (Bom) Pvt. Ltd. on 13 March, 2015
Bench: Ranjan Gogoi, N.V. Ramana
ITEM NO.22 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).
4204/2015
(ARISING OUT OF IMPUGNED FINAL JUDGMENT AND ORDER DATED 11/08/2014
IN ITA NO. 7005/2010 PASSED BY THE HIGH COURT OF BOMBAY)
COMMISSIONER OF INCOME TAX-8 MUMBAI PETITIONER(S)
VERSUS
M/S MOONRISE ENGG (BOM) PVT. LTD. RESPONDENT(S)
(WITH APPLN. (S) FOR C/DELAY IN FILING SLP AND OFFICE REPORT)
Date : 13/03/2015 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) Ms. Pinky Anand, ASG
Mrs. Anita Sahani, Adv.
Mr. Tanmay Agarwal, Adv.
Ms. Natasha Sehrawat, 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 petitioner and perused the relevant material.
Delay condoned.
Issue notice.
Tag with Civil Appeal No.650 of 2015 (@ SLP(C) NO.1721/2015] [VINOD LAKHINA] [PARDEEP KUMAR] Signature Not Verified Digitally signed by Vinod Lakhina Date: 2015.03.13 COURT MASTER A.R.-cum-P.S. 15:50:29 IST Reason: