Supreme Court - Daily Orders
Commissioner Of Income Tax-6, Mumbai vs M/S. Churu Trading Co. Pvt. Ltd. on 14 August, 2015
Bench: Anil R. Dave, V. Gopala Gowda
ITEM NO.25 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).21824/2015
(Arising out of impugned final judgment and order dated 27/01/2015
in ITA No.178/2013 passed by the High Court of Bombay)
COMMISSIONER OF INCOME TAX-6, MUMBAI Petitioner(s)
VERSUS
M/S. CHURU TRADING CO. PVT. LTD. Respondent(s)
(With interim relief and office report)
Date : 14/08/2015 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ANIL R. DAVE
HON'BLE MR. JUSTICE V. GOPALA GOWDA
For Petitioner(s) Mr. C. Mukund,Adv.
Mr. Vivek Anandh,Adv.
Ms. Anita Sahani,Adv.
Mr. Pritish Kapoor,Adv.
Mrs. Anil Katiyar,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
Leave granted.
Tag with Civil Appeal No.8376 of 2013.
(Sarita Purohit) (Tapan Kumar Chakraborty) Court Master Court Master Signature Not Verified Digitally signed by Sarita Purohit Date: 2015.08.14 16:35:28 IST Reason: