Supreme Court - Daily Orders
Commissioner Of Income Tax vs M/S New Mangalore Port Trust on 5 May, 2017
Bench: A.K. Sikri, Ashok Bhushan
ITEM NO.46 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) No(s). 22769/2015
(Arising out of impugned final judgment and order dated 28/11/2014
in ITA No. 718/2008 passed by the High Court Of Karnataka At
Bangalore)
COMMISSIONER OF INCOME TAX & ANR. Petitioner(s)
VERSUS
M/S NEW MANGALORE PORT TRUST Respondent(s)
Date : 05/05/2017 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE A.K. SIKRI
HON'BLE MR. JUSTICE ASHOK BHUSHAN
For Petitioner(s) Mr. Ranjit Kumar, SG
Mr. P.K. Mullick, Adv.
Mr. Sunil Methew, Adv.
Mrs. Anil Katiyar,Adv.
For Respondent(s) Mr. Ajay Vohra, Sr. Adv.
Mr. Senthil Jagadeesan,Adv.
Ms. Shruti Iyer, Adv.
Ms. Kavita Jha, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Leave granted.
Hearing expedited.
(Ashwani Thakur) (Mala Kumari Sharma) COURT MASTER COURT MASTER Signature Not Verified Digitally signed by ASHWANI KUMAR Date: 2017.05.06 11:13:37 IST Reason: