Supreme Court - Daily Orders
Commissioner Of Income Tax Ii vs M/S U.P. State Bridge Corporation Ltd. on 4 August, 2014
, ITEM NO.20 COURT NO.12 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).
9174/2014
(Arising out of impugned final judgment and order dated 14/08/2013
in ITA No. 24/2011 passed by the High Court of Judicature,
Allahabad at Lucknow)
C.I.T-II LUCKNOW Petitioner(s)
VERSUS
M/S U.P.STATE BRIDGE CORP.LTD. Respondent(s)
(with appln. (s) for c/delay in filing SLP and office report)
Date : 04/08/2014 This petition was called on for hearing today.
CORAM :
HON’BLE MR. JUSTICE MADAN B. LOKUR
HON’BLE MR. JUSTICE C. NAGAPPAN
For Petitioner(s) Mr. Maninder Singh, ASG
Ms. A. Subhashini, Adv.
Mrs. Anil Katiyar, Adv.
Ms. Rashmi Malhotra, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
Leave granted.
Tag with Civil Appeal No. 5221 of 2013.
Signature Not Verified(R.NATARAJAN) (JASWINDER KAUR) Digitally signed by Meenakshi Kohli Date: 2014.08.11 Court Master Court Master 12:51:49 IST Reason: