Supreme Court - Daily Orders
Commissioner Of Income Tax Income Tax ... vs M/S Hindustan Organics Chemicals Ltd. ... on 17 November, 2014
Bench: Ranjan Gogoi, Rohinton Fali Nariman
ITEM NO.23 COURT NO.9 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). 18114/2014)
(Arising out of impugned final judgment and order dated 11/07/2014
in ITA No. 399/2012 passed by the High Court Of Bombay)
COMMISSIONER OF INCOME TAX-IV MUMBAI Petitioner(s)
VERSUS
M/S HINDUSTAN ORGANICS CHEMICALS LTD Respondent(s)
(With appln. (s) for c/delay in filing SLP, exemption from filing
certified copy of the impugned order and office report)
Date : 17/11/2014 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE RANJAN GOGOI
HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN
For Petitioner(s) Mr. Kelvin Gulati,Sr.Adv.
Mrs. Anil Katiyar,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Exemption from filing certified copy of the impugned order is allowed.
Delay condoned.
Issue notice.
(MADHU BALA) (ASHA SONI) COURT MASTER COURT MASTER Signature Not Verified Digitally signed by Madhu Bala Date: 2014.11.18 10:22:48 IST Reason: