Supreme Court - Daily Orders
Commissioner Of Income Tax 6 vs Essel Propack Ltd on 8 September, 2014
Bench: Anil R. Dave, Uday Umesh Lalit
ITEM NO.20 COURT NO.4 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 : 08/09/2014 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ANIL R. DAVE
HON'BLE MR. JUSTICE UDAY UMESH LALIT
For Petitioner(s) Mr. D.L. Chidananda,Adv.
Ms. Madhurima Tatia,Adv.
Mrs. Anil Katiyar,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
List the matter on 10th November, 2014.
(Sarita Purohit) (Sneh Bala Mehra) Court Master Assistant Registrar Signature Not Verified Digitally signed by Sarita Purohit Date: 2014.09.09 14:42:41 IST Reason: