Supreme Court - Daily Orders
The Additional Commissioner Of Income ... vs M/S. Namdhari Seeds on 16 March, 2015
Bench: Ranjan Gogoi, N.V. Ramana
ITEM NO.19+63 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)....../2015
(CC No(s). 4383/2015)
(Arising out of impugned final judgment and order dated 18/07/2014 in
ITA No. 174/2012 passed by the High Court Of Karnataka At Bangalore)
THE ADDITIONAL COMMISSIONER OF INCOME TAX, RANGE-2 KARNATAKA
Petitioner(s)
VERSUS
M/S. NAMDHARI SEEDS Respondent(s)
(With appln. (s) for c/delay in filing SLP and office report)
With
SLP(C)No..../2015 (CC No. 4578/2015)
(With appln. For c/delay in filing SLP, exemption from filing
certified copy of the impugned judgment and office report)
Date : 16/03/2015 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE RANJAN GOGOI
HON'BLE MR. JUSTICE N.V. RAMANA
For Petitioner(s) Mr. Ranjit Kumar,SG
Mr. Rupesh Kumar,Adv.
Ms. Movita,Adv.
Mrs. Anil Katiyar,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Exemption from filing certified copy of the impugned judgment is allowed.
Delay condoned.
Issue notice.
Tag with SLP(C)NO. 4577 of 2015 (@ CC No. 1734 Signature Not Verified Digitally signed by Madhu Bala Date: 2015.03.16 of 2015).
16:29:16 IST Reason:(MADHU BALA) (ASHA SONI) COURT MASTER COURT MASTER