Supreme Court - Daily Orders
The Commissioner Of Income Tax vs M/S Kirloskar Systems Ltd. on 9 January, 2015
Bench: Chief Justice, A.K. Sikri
ITEM NO.56 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(s) for Special Leave to Appeal (C) No(s). 17626/2014
(Arising out of impugned final judgment and order dated 28/10/2013
in ITA No. 188/2013 passed by the High Court Of Karnataka at
Bangalore)
CIT Petitioner(s)
VERSUS
M/S KIRLOSKAR SYSTEMS LTD Respondent(s)
(with appln. (s) for c/delay in filing SLP and office report)
Date : 09/01/2015 This petition was called on for hearing today.
CORAM :
HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE A.K. SIKRI
For Petitioner(s) Mr.Mukul Rohatgi, A.G.for India
Ms.Pinky Anand, ASG
Mr.S.A.Haseeb, Adv.
Mr.Parthiv Goswami,Adv.
Mrs. Anil Katiyar,Adv.
Ms.Saudamini Sharma, Adv.
For Respondent(s) Mr.Pritesh Kapur, Adv.
Mr.Govind Manoharan, Adv
for Mr. Senthil Jagadeesan,Adv.
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
Leave granted.
Original records need not be requisitioned.
Signature Not Verified Digitally signed by Ramana Venkata Ganti Date: 2015.01.09 16:24:53 ISTTag with C.A.No.8498/2013.
Reason:(G.V.Ramana) (Vinod Kulvi) Court Master Asstt.Registrar