Supreme Court - Daily Orders
Commissioner Of Income Tax 6 Mumbai vs M/S Glaxosmithkline Pharmaceuticals ... on 21 July, 2014
î ITEM NO.40 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) No(s). 17284/2014
(Arising out of impugned final judgment and order dated 07/03/2014 in
ITA No. 1375/2012 passed by the High Court Of Bombay)
COMMISSIONER OF INCOME TAX-6 MUMBAI Petitioner(s)
VERSUS
M/S GALXO INDIA LTD Respondent(s)
(with appln. (s) for exemption from filing c/c of the impugned
judgment and prayer for interim relief and office report)
Date : 21/07/2014 This petition was called on for hearing today.
CORAM :
HON’BLE THE CHIEF JUSTICE
HON’BLE MR. JUSTICE KURIAN JOSEPH
HON’BLE MR. JUSTICE ROHINTON FALI NARIMAN
For Petitioner(s) Mr. Neeraj Kishen Kaul, ASG
Mrs. Anil Katiyar,Adv.
Mr. Manish Pushkarna, Adv.
Ms. Aakanksha Kaul, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Leave granted. Connect with Civil Appeal No.695 of 2014.
(Neetu Khajuria) (Renu Diwan)
Signature Not Verified
Sr.P.A. Court Master
Digitally signed by
NEETU KHAJURIA
Date: 2014.07.22
15:35:05 IST
Reason: