Supreme Court - Daily Orders
Commissioner Of Income Tax-6, Mumbai vs M/S Kohinoor Projects Pvt Ltd on 1 April, 2016
Bench: Ranjan Gogoi, Prafulla C. Pant
ITEM NO.21 COURT NO.7 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).
5136/2016
(ARISING OUT OF IMPUGNED FINAL JUDGMENT AND ORDER DATED 23/09/2015
IN ITA NO. 1868/2013 PASSED BY THE HIGH COURT OF BOMBAY)
COMMISSIONER OF INCOME TAX-6, MUMBAI PETITIONER(S)
VERSUS
M/S KOHINOOR PROJECTS PVT LTD RESPONDENT(S)
(WITH APPLN. (S) FOR C/DELAY IN FILING SLP AND OFFICE REPORT)
Date : 01/04/2016 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE RANJAN GOGOI
HON'BLE MR. JUSTICE PRAFULLA C. PANT
For Petitioner(s) Mr. Neeraj Kishan Kaul, ASG
Mr. Sanyat Lodha, Adv.
Mrs. Liz Mathew, Adv.
Mr. B. V. Balaram Das, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Heard the learned counsel for the petitioner and perused the relevant material.
Delay condoned.
Exemption from filing certified copy of the impugned judgment is granted.
Leave granted.
Tag with Civil Appeal No.9183 of 2013.
Signature Not Verified Digitally signed by VINOD LAKHINA Date: 2016.04.01 [VINOD LAKHINA] [ASHA SONI] 16:17:47 IST Reason: COURT MASTER COURT MASTER