Supreme Court - Daily Orders
Commissioner Of Income Tax - 32 vs M/S. Harsh Unique Construction on 13 March, 2015
Bench: Chief Justice, Sudhansu Jyoti Mukhopadhaya
ITEM NO.32 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). 4121/2015
(Arising out of impugned final judgment and order dated
19/09/2014 in ITA No. 489/2013 passed by the High Court Of
Bombay)
COMMISSIONER OF INCOME TAX - 32 Petitioner(s)
VERSUS
M/S. HARSH UNIQUE CONSTRUCTION Respondent(s)
(With appln. (s) for c/delay in filing SLP and office report)
Date :13/03/2015 This petition was called on for hearing today.
CORAM :
HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE SUDHANSU JYOTI MUKHOPADHAYA
For Petitioner(s) Mr. Tushar Mehta, ASG
Ms. Rashmi Malhotra, Adv.
Ms. Shirin Khajuria, 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 SLP(C) no. 4680 of 2015.
[ Charanjeet Kaur ] [ Vinod Kulvi ] Court Master Asstt. Registrar Signature Not Verified Digitally signed by Charanjeet Kaur Date: 2015.03.14 10:35:42 IST Reason: