Supreme Court - Daily Orders
Eicher Motors Ltd. vs Commissioner Of Income Tax Iv, New Delhi on 10 February, 2014
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ITEM NO.47 COURT NO.3 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 (Civil) No(s).30237/2012
(From the judgement and order dated 29/05/2012 in ITA No.255/2012 of the
HIGH COURT OF DELHI AT N. DELHI)
EICHER MOTORS LTD. Petitioner(s)
VERSUS
COMMISSIONER OF INCOME TAX, NEW DELHI Respondent(s)
(With prayer for interim relief and office report )
Date: 10/02/2014 This Petition was called on for hearing today.
CORAM :
HON’BLE MR. JUSTICE H.L. DATTU
HON’BLE MR. JUSTICE S.A. BOBDE
For Petitioner(s) Mr.Ajay Vohra, Adv.
Ms. Kavita Jha,Adv.
For Respondent(s) Mr.R.P.Bhatt, Sr.Adv.
Mr.Manish Pushkarna, Adv.
Ms.Tanushree Sinha, Adv.
For Mrs.Anil Katiyar, Adv.
UPON hearing counsel the Court made the following
O R D E R
Leave granted.
(G.V.Ramana) (Vinod Kulvi) Court Master Asstt.Registrar