Supreme Court - Daily Orders
Commissioner Of Income Tax Iv, ... vs M/S Sandvik Asia Pvt. Ltd. on 1 April, 2015
Bench: T.S. Thakur, R. Banumathi
ITEM NO.25 COURT NO.2 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)...... of 2015
CC No(s). 5773/2015
(Arising out of impugned final judgment and order dated 10/11/2014
in TA No. 1177/2014 passed by the High Court Of Gujarat At
Ahmedabad)
COMMISSIONER OF INCOME TAX IV, AHMEDABAD Petitioner(s)
VERSUS
SANDVIK CHOKSHI LIMITED Respondent(s)
(with appln. (s) for c/delay in filing SLP and office report)
Date : 01/04/2015 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE T.S. THAKUR
HON'BLE MRS. JUSTICE R. BANUMATHI
For Petitioner(s) Mr. Maninder Singh,ASG
Mr. S.A. Haseeb,Adv.
Ms. Purnima Bhat Kak,Adv.
Mr. Amarjeet Singh,Adv.
Mrs. Anil Katiyar,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Heard.
Mr. Maninder Singh, learned Additional Solicitor General, submits that in an identical matter this Court has already granted leave.
Delay condoned.
Leave granted.
Tag along with Civil Appeal NO.3697 of 2012.
Signature Not Verified Digitally signed by Mahabir Singh Date: 2015.04.01(MAHABIR SINGH) 15:46:16 IST Reason: (VEENA KHERA) COURT MASTER COURT MASTER