Supreme Court - Daily Orders
Commissioner Of Income Tax-Ii, ... vs M/S. Tanla Solutions Limited, ... on 21 August, 2015
Author: Chief Justice
Bench: Chief Justice
ITEM NO.38 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)...CC No(s).14731/2015
(Arising out of impugned final judgment and order dated 18/12/2014
in ITA No. 713/2014 passed by the High Court of Judicature at
Hyderabad for the State of Telangana and the State of Andhra
Pradesh)
COMMISSIONER OF INCOME TAX-II, HYDERABAD Petitioner(s)
VERSUS
M/S. TANIA SOLUTIONS LIMITED, HYDERABAD Respondent(s)
(with appln. (s) for c/delay in filing SLP and office report)
Date : 21/08/2015 This petition was called on for hearing today.
CORAM :
HON’BLE THE CHIEF JUSTICE
HON’BLE MR. JUSTICE AMITAVA ROY
For Petitioner(s) Mr. Mukul Rohatgi, Attorney General
Ms. Diksha Rai, Adv.
Mr. Subhash Acharya, 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 Civil Appeal No.8509 of 2013.
(Neetu Khajuria) (Vinod Kulvi) Sr.P.A. Assistant Registrar Signature Not Verified Digitally signed by NEETU KHAJURIA Date: 2015.08.21 17:13:06 IST Reason: