Supreme Court - Daily Orders
Director Of Income Tax, (International ... vs M/S Mahindra And Mahindra Ltd. on 30 January, 2015
Bench: T.S. Thakur, Adarsh Kumar Goel
ITEM NO.17 COURT NO.2 SECTION III
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)...... of 2015
CC No(s). 1434/2015
(Arising out of impugned final judgment and order dated 03/07/2014
in ITA No. 3489/2009 passed by the High Court Of Bombay)
DIRECTOR OF INCOME TAX, (INTERNATIONAL TAXATION) Petitioner(s)
VERSUS
M/S MAHINDRA AND MAHINDRA LTD. Respondent(s)
(with appln. (s) for c/delay in filing SLP and office report)
Date : 30/01/2015 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE T.S. THAKUR
HON'BLE MR. JUSTICE ADARSH KUMAR GOEL
For Petitioner(s) Mr. Mukul Rohatgi,AG
Mr. Rupesh Kumar,Adv.
Ms. Diksha Roy,Adv.
Mrs. Anil Katiyar,Adv.
For Respondent(s) Mr. S. Ganesh,Sr.Adv.
Mr. Ajay Bhargava,Adv.
Ms. Vanita Bhargava,Adv.
Mr. Nitin Mishra,Adv.
Ms. Kudarat Dev,Adv.
For Khaitan & Co.
UPON hearing the counsel the Court made the following
O R D E R
Heard.
Delay condoned.
Leave granted.
Signature Not Verified(MAHABIR SINGH) Digitally signed by Mahabir Singh Date: 2015.01.30 (VEENA KHERA) COURT MASTER 15:41:32 IST Reason: COURT MASTER