Supreme Court - Daily Orders
Commissioner Of Income Tax vs Motor Industries Co. Ltd. Presently M/S ... on 6 April, 2015
Bench: Chief Justice, Arun Mishra, Amitava Roy
ITEM NO.26 COURT NO.1 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 for Special Leave to Appeal (C)......of 2015
CC No(s). 5917/2015
(Arising out of impugned final judgment and order dated
13/06/2014 in ITA No. 776/2007 passed by the High Court Of
Karnataka At Bangalore)
COMMISSIONER OF INCOME TAX AND ANR. Petitioner(s)
VERSUS
MOTO INDUSTRIES CO. LTD. Respondent(s)
(With appln. (s) for c/delay in filing SLP and office report)
Date :06/04/2015 This petition was called on for hearing today.
CORAM :
HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE ARUN MISHRA
HON'BLE MR. JUSTICE AMITAVA ROY
For Petitioner(s) Ms. Rachna Srivastava, Adv.
Mr. T.M. Singh, Adv.
Mrs. Anil Katiyar,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
Notice.
Tag with C.A. No. 8509 of 2013.
[ Charanjeet Kaur ] [ Vinod Kulvi ] Court Master Asstt. Registrar Signature Not Verified Digitally signed by Charanjeet Kaur Date: 2015.04.06 17:03:48 IST Reason: