Supreme Court - Daily Orders
Commissioner Of Income Tax 6 vs Essel Propack Ltd on 8 December, 2014
Bench: Anil R. Dave, Kurian Joseph
ITEM NO.34 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 (C) No(s).19698/2014
(Arising out of impugned final judgment and order dated 10/03/2014
in ITA No.213/2013 passed by the High Court Of Bombay)
COMMISSIONER OF INCOME TAX 6 Petitioner(s)
VERSUS
ESSEL PROPACK LTD Respondent(s)
(With appln.(s) for exemption from filing c/c of the impugned
judgment and interim relief and office report)
Date : 08/12/2014 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ANIL R. DAVE
HON'BLE MR. JUSTICE KURIAN JOSEPH
For Petitioner(s) Mr. N.K. Kaul,ASG
Mr. D.L. Chidananda,Adv.
Ms. Madhurima Tatia,Adv.
Mrs. Anil Katiyar,Adv.
For Respondent(s) Mr. Tarun Gulati,Adv.
Mr. Sparsh Bhargava,Adv.
Mr. Tuhal Gupta,Adv.
Mr. Shashi Mathews,Adv.
Mr. R. Chandrachud,Adv.
UPON hearing the counsel the Court made the following
O R D E R
At the request of the learned counsel for the petitioner, list the matter on 19th January, 2015.
(Sarita Purohit) (Tapan Kumar Chakraborty)
Court Master Court Master
Signature Not Verified
Digitally signed by
Sarita Purohit
Date: 2014.12.09
17:12:49 IST
Reason: