Supreme Court - Daily Orders
The Commissioner Of Income Tax (Tds) ... vs The Excutive Engineer O& M Division, ... on 23 January, 2017
Bench: Kurian Joseph, A.M. Khanwilkar
ITEM NO.21 COURT NO.7 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)......CC No(s).
8691-8692/2016
(Arising out of impugned final judgment and order dated 11/08/2015
in ITA No. 75/2014 11/08/2015 in ITA No. 85/2014 passed by the High
Court Of Karnataka Circuit Bench At Dharwad)
THE COMMISSIONER OF INCOME TAX (TDS)
PANAJI GOA AND ANR Petitioner(s)
VERSUS
THE EXCUTIVE ENGINEER O& M DIVISION, HOSPET
KARNATAKA Respondent(s)
(with appln. (s) for c/delay in filing SLP and office report)
Date : 23/01/2017 These petitions were called on for hearing today.
CORAM : HON'BLE MR. JUSTICE KURIAN JOSEPH
HON'BLE MR. JUSTICE A.M. KHANWILKAR
For Petitioner(s) Mr. P. S. Narasimha, ASG
Mr. T.N. Razdan, Adv.
Mr. Manish Pushkarna, Adv.
Mrs. Anil Katiyar, Adv.
For Respondent(s)
UPON hearing counsel the Court made the following
O R D E R
Delay condoned.
Leave granted.
Tag with SLP (C) No. 6916 of 2016.
(Jayant Kumar Arora) (Renu Diwan) Court Master Assistant Registrar Signature Not Verified Digitally signed by JAYANT KUMAR ARORA Date: 2017.01.27 16:14:44 IST Reason: