Supreme Court - Daily Orders
Commissioner Of Income Tax-I, Mumbai vs M/S. Hindustan Lever Ltd. on 13 April, 2015
Bench: Ranjan Gogoi, N.V. Ramana
ITEM NO.25 COURT NO.8 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)....../2015
(CC No(s). 6568/2015)
(Arising out of impugned final judgment and order dated 18/09/2014
in ITA No. 1026/2013 passed by the High Court Of Bombay)
COMMISSIONER OF INCOME TAX-I, MUMBAI Petitioner(s)
VERSUS
M/S. HINDUSTAN LEVER LTD. Respondent(s)
(With appln. (s) for c/delay in filing SLP, exemption from filing
certified copy of the impugned order and office report)
Date : 13/04/2015 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE RANJAN GOGOI
HON'BLE MR. JUSTICE N.V. RAMANA
For Petitioner(s) Mr. P.S. Narasimha,ASG
Mr. D.L. Chidananada,Adv.
Ms. Purnima Bhat Kak,Adv.
Mrs. Anil Katiyar,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Exemption from filing certified copy of the impugned order is allowed.
Delay condoned.
Issue notice.
Tag with SLP(C)No. 8217 of 2015 (@ CC No. 20472 of 2014).
(MADHU BALA) (ASHA SONI) Signature Not Verified COURT MASTER COURT MASTER Digitally signed by Madhu Bala Date: 2015.04.13 17:57:57 IST Reason: