Supreme Court - Daily Orders
Commissioner Of Income Tax-3/2 vs M/S Idea Cellular Ltd on 3 April, 2017
Bench: R.K. Agrawal, Abhay Manohar Sapre
ITEM NO.19 COURT NO.10 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)....../2017
(CC No.6473/2017)
(Arising out of impugned final judgment and order dated 30/09/2016
in ITA No. 516/2015 passed by the High Court of Judicature at
Bombay)
COMMISSIONER OF INCOME TAX-3/2 Petitioner(s)
VERSUS
M/S IDEA CELLULAR LTD Respondent(s)
(With appln. (s) for c/delay in filing SLP and office report)
Date : 03/04/2017 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE R.K. AGRAWAL
HON'BLE MR. JUSTICE ABHAY MANOHAR SAPRE
For Petitioner(s) Mr. A.N.S.Nadkarni,ASG
Mr. D.L.Chidananda,Adv.
Ms. Rukmini Bobde,Adv.
Ms. Nivedita Nair,Adv.
Mr. Santosh Rebello,Adv.
Ms. Sneha P.Tendulkar,Adv.
For Mrs. Anil Katiyar,Adv.
For Respondent(s) Ms. Shally Bhasin,Adv.
Mr. Chaitanya Safaya,Adv.
Ms. Shruti Garg,Adv.
For Mr. E.C.Agrawala,Adv.
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
Leave granted.
Hearing expedited.
Tag with Civil Appeal No.11128 of 2016.
Signature Not VerifiedLiberty is granted to file additional documents.
Digitally signed by ANITA MALHOTRA Date: 2017.04.05 14:20:30 IST Reason:(Anita Malhotra) (Saroj Kumari Gaur) Court Master Court Master