Supreme Court - Daily Orders
M/S Broadways Overseas Ltd vs Commissioner Of Income Tax on 29 January, 2015
Author: Uday Umesh Lalit
Bench: Uday Umesh Lalit
ITEM NO.49 COURT NO.9 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). 12447/2014
(Arising out of impugned final judgment and order dated 22/11/2013
in ITA No. 234/2009 passed by the High Court Of Punjab & Haryana at
Chandigarh)
M/S BROADWAYS OVERSEAS LTD Petitioner(s)
VERSUS
CIT Respondent(s)
(office report for directions)
Date : 29/01/2015 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE UDAY UMESH LALIT
[IN CHAMBER]
For Petitioner(s) Ms. Arna Das, Adv.
Mr. Debasis Misra,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Counsel for the petitioner submits that a sum of Rs.500/- has been deposited with the Supreme Court Legal Services Committee.
Delay in such deposit is condoned.
The Registry is directed to act accordingly.
(USHA BHARDWAJ) (SNEH LATA SHARMA)
AR-CUM-PS COURT MASTER
Signature Not Verified
Digitally signed by
Usha Rani Bhardwaj
Date: 2015.01.30
15:28:40 IST
Reason: