Supreme Court - Daily Orders
Commissioner Of Income Tax (Tds) ... vs M/S. Tata Teleservices Limited. on 2 July, 2015
Bench: Dipak Misra, Prafulla C. Pant
ITEM NO.20 COURT NO.5 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).
8395-8396/2015
(Arising out of impugned final judgment and order dated 14/08/2014
in ITA No. 162/2013 and ITA No. 163/2013 passed by the High Court
of Karnataka at Bangalore)
COMMISSIONER OF INCOME TAX (TDS) BANGALORE AND ANR. Petitioner(s)
VERSUS
M/S. TATA TELESERVICES LIMITED. Respondent(s)
(with appln. (s) for c/delay in filing SLP and c/delay in refiling
SLP and office report)
WITH
S.L.P.(C)...CC No. 8553-8554/2015
(With appln.(s) for c/delay in refiling SLP and c/delay in filing
SLP and Office Report)
S.L.P.(C)...CC No. 9242-9243/2015
(With appln.(s) for c/delay in filing SLP and Office Report)
S.L.P.(C)...CC No. 10043-10044/2015
(With appln.(s) for c/delay in filing SLP and Office Report)
S.L.P.(C)...CC No. 9117-9118/2015
(With appln.(s) for c/delay in filing SLP and Office Report)
S.L.P.(C)...CC No. 9180-9181/2015
(With appln.(s) for c/delay in refiling SLP and c/delay in filing
SLP and Office Report)
S.L.P.(C)...CC No. 9123-9124/2015
(With appln.(s) for c/delay in filing SLP and c/delay in refiling
SLP and Office Report)
Signature Not Verified
Digitally signed by
Date : 02/07/2015 These petitions were called on for hearing today.
Gulshan Kumar Arora
Date: 2015.07.02
16:50:44 IST
Reason:
CORAM : HON'BLE MR. JUSTICE DIPAK MISRA
HON'BLE MR. JUSTICE PRAFULLA C. PANT
2
For Petitioner(s) Mr. P.S. Patwalia, ASG
Mrs. Anil Katiyar, AOR
Mr. Manish Pushkarna, Adv.
Ms. Anita Sahani, Adv.
For Respondent(s) Mr. Tarun Gulati, Adv.
Mr. Sparsh Bhargava, Adv.
Mr. Abeer Kumar, Adv.
Mr. R. Chandrachud, AOR
Mr. Kavin Gulati, Sr. Adv.
Ms. Ruby Singh Ahuja, Adv.
Ms. Akanksha Munjal, Adv.
Ms. Anisha Mitra, Adv
Mrs. Manik Karanjawala, Adv.
UPON hearing the counsel the Court made the following
O R D E R
SLP No......./2015 (CC 8395-8396) and SLP (C) No......./2015 (CC 8553-8554) Delay condoned.
Leave granted.
As Mr. Gulati, learned senior counsel has entered appearance on behalf of M/s. Tata Teleservices Limited, no further notice need be issued. As the similar matters have been directed to be listed for hearing on 10.09.2015, let these matters be tagged and listed with C.A. No.1202 of 2011.
SLP No...../2015 (CC 9242-9243), and SLP (C) No....../2015 (CC 10043-10044), SLP No...../2015 (CC 9117-9118), SLP No...../2015 (CC 9180-9181) and SLP No...../2015 (CC 9123-9124) Delay condoned.
Leave granted.
Issue notice returnable within four weeks. Steps be taken within a week.
As the similar matters have been directed to be listed for hearing on 10.09.2015, let these matters be tagged and listed with C.A. No.1202 of 2011.
(Gulshan Kumar Arora) (H.S. Parasher)
Court Master Court Master