Supreme Court - Daily Orders
The Commissioner Of Income Tax, ... vs Tata Elxsi Limited on 23 March, 2015
Bench: Chief Justice, M.Y. Eqbal, Arun Mishra
ITEM NO.31 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).4833/2015
(Arising out of impugned final judgment and order dated 16/09/2014
in ITA No. 660/2008 passed by the High Court of Karnataka at
Bangalore)
THE COMMISSIONER OF INCOME TAX, BANGALOARE & ANR. Petitioner(s)
VERSUS
TATA ELXSI LIMITED Respondent(s)
(With appln. (s) for c/delay in filing SLP and office report)
Date : 23/03/2015 This petition was called on for hearing today.
CORAM :
HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE M.Y. EQBAL
HON'BLE MR. JUSTICE ARUN MISHRA
For Petitioner(s) Mr. P.S. Narasimha,
Mr. Ashok K. Srivastava, Adv.
Ms. Liz Mathew, Adv.
For 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 Special Leave Petition (C)No.2373 of 2015.
Signature Not Verified (Neetu Khajuria) (Vinod Kulvi) Digitally signed by NEETU KHAJURIA
Sr.P.A. Assistant Registrar Date: 2015.03.23 16:42:21 IST Reason: