Supreme Court - Daily Orders
C.I.T-Ii Pune vs M/S Patni Computer System Ltd. on 17 October, 2014
Bench: Ranjan Gogoi, R.K. Agrawal
ITEM NO.3 COURT NO.10 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)....../2014
CC No(s). 5939/2012)
(Arising out of impugned final judgment and order dated 01/07/2011
in ITA No. 2177/2010 passed by the High Court Of Bombay)
C.I.T-II PUNE Petitioner(s)
VERSUS
M/S PATNI COMPUTER SYSTEM LTD. Respondent(s)
(With appln. (s) for c/delay in filing SLP and office report)
Date : 17/10/2014 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE RANJAN GOGOI
HON'BLE MR. JUSTICE R.K. AGRAWAL
For Petitioner(s) Mr. Manindar Singh,ASG
Ms. Binu Tamta,Adv.
Ms. Rekha Pandey,Adv.
Mrs.Sushma Suri,Adv.
Ms. Indra Sawhney,Adv.
Mr. S.A. Haseeb,Adv.
Mr. Farrukh Rasheed,Adv.
Mrs. Anil Katiyar,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
In view of the fact that Special Leave Petition (C)No. 24999 of 2011 @ CC No. 13143 of 2011 titled as CIT-II Maharashtra Vs.Patni Computer System Ltd. Which raised similar issues has been dismissed on 2nd September, 2011, the present special leave petition is also Signature Not Verified dismissed.
Digitally signed by Madhu Bala Date: 2014.10.18 10:56:30 IST Reason: (MADHU BALA) (ASHA SONI)
COURT MASTER COURT MASTER