Supreme Court - Daily Orders
Commissioner Of Income Tax Viii Mumbai vs M/S Capital Offshore Services Pvt Ltd on 26 September, 2014
Bench: Anil R. Dave, Uday Umesh Lalit
ITEM NO.15 COURT NO.3 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).
15619/2014
(Arising out of impugned final judgment and order dated 07/03/2014
in ITA No. 1077/2012 passed by the High Court Of Bombay)
COMMISSIONER OF INCOME TAX VIII MUMBAI Petitioner(s)
VERSUS
M/S CAPITAL OFFSHORE SERVICES PVT LTD Respondent(s)
(with appln. (s) for c/delay in filing SLP)
Date : 26/09/2014 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE ANIL R. DAVE
HON'BLE MR. JUSTICE UDAY UMESH LALIT
For Petitioner(s) Mr. Maninder Singh, ASG
Ms. Shalini Kumar, Adv.
Mr. Hasib, Adv.
Mrs. Anil Katiyar, Adv.
For Respondent(s)
UPON hearing counsel the Court made the following
O R D E R
Upon perusing the paper book, it has come to our notice that there is a delay of 70 days in filing this Special Leave Petition and we do not find any justified reason to condone the delay.
The Special Leave Petition is, accordingly, dismissed on the ground of delay.
Signature Not Verified Digitally signed by Jayant Kumar Arora Date: 2014.09.27 12:36:52 IST Reason: (Jayant Kumar Arora) (Sneh Bala Mehra) Sr. P.A. Assistant Registrar