Supreme Court - Daily Orders
Commissioner Of Income Tax-10 vs M/S. Godrej Consumer Products Ltd. on 5 October, 2015
Bench: A.K. Sikri, Rohinton Fali Nariman
ITEM NO.15 COURT NO.14 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. 17931/2015
(Arising out of impugned final judgment and order dated 05/12/2014
in ITA No. 2016/2011 passed by the High Court Of Bombay)
COMMISSIONER OF INCOME TAX-10 Petitioner(s)
VERSUS
M/S. GODREJ CONSUMER PRODUCTS LTD. Respondent(s)
(With appln. (s) for c/delay in filing SLP, c/delay in refiling SLP
and office report)
Date : 05/10/2015 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE A.K. SIKRI
HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN
For Petitioner(s)
Mr. Mukul Rohatgi, AG.
Mr. Subas C. Acharya, Adv.
Mr. S. A. Haseeb, Adv.
Mrs. Anil Katiyar, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
Issue notice.
The matter to be heard along with SLP (C)No. 24656 of 2015 on 27th October, 2015 when the said special leave petition is stated to be coming up for hearing.
Signature Not Verified(Nidhi Ahuja) (Renu Diwan) Digitally signed by ASHWANI KUMAR Date: 2015.10.06 COURT MASTER COURT MASTER 17:43:51 IST Reason: