Supreme Court - Daily Orders
C.I.T-4 Mumbai vs M/S Kotak Securities Ltd. on 24 February, 2014
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ITEM NO.44 COURT NO.3 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 (Civil) No(s).19907/2012
(From the judgement and order dated 21/10/2011 in ITA No.3111/2009 of
the HIGH COURT OF BOMBAY)
C.I.T-4 MUMBAI Petitioner(s)
VERSUS
M/S KOTAK SECURITIES LTD. Respondent(s)
(With appln(s) for c/delay in filing SLP)
WITH
SLP(C) NO. 19908 of 2012
(With appln. for c/delay in filing SLP office report)
SLP(C) NO. 19909 of 2012
(With appln. for c/delay in filing SLP office report)
SLP(C) NO. 33059 of 2012
(With appln. for c/delay in filing SLP office report)
SLP(C) NO. 37694 of 2012
(With appln. for c/delay in filing SLP office report)
Date: 24/02/2014 These Petitions were called on for hearing today.
CORAM :
HON’BLE MR. JUSTICE H.L. DATTU
HON’BLE MR. JUSTICE S.A. BOBDE
For Petitioner(s)
SC 19907/2012 Mr. F.V. Irani, Adv.
SC 37694/2012 Mr. Rustom B. Hathikhanavala, Adv.
SC 19907/2012 Mr. K. Radhakrishnan, Sr. Adv.
Ms. Rekha Pandey, Adv.
Mr. D.L. Chidananda, Adv.
for Mrs. Anil Katiyar, Adv.
Mr. Jatin Zaveri, Adv.
For Respondent(s)
SC 19907/2012 Mr. F.V. Irani, Adv.
Mr. Rustom B. Hathikhanavala, Adv.
Mr. Pranab Kumar Mullick, Adv.
Mr. Niraj Singh, Adv.
Ms. Soma Mullick, Adv.
...2/-
: 2 :
Mr. Nikhil Nayyar, Adv.
Mr. Ambuj Agrawal, Adv.
Ms. Akanksha, Adv.
Mr. Dhananjay Baijal, Adv.
UPON hearing counsel the Court made the following
O R D E R
Mr. F.V. Irani, learned counsel appearing for the respondent in SLP (C) No. 19907 of 2012, submits that he does not want to file any counter affidavit. Put up on a non-miscellaneous day for final disposal.
|(N.S.K. Kamesh) | |(Vinod Kulvi) | |Court Master | |Assistant Registrar |