Supreme Court - Daily Orders
Commissioner Of Income Tax - Iii vs M/S. Mphasis Software And Service India ... on 29 February, 2016
Bench: Anil R. Dave, Adarsh Kumar Goel
ITEM NO.18 COURT NO.2 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)Nos........../2016
(CC No(s).3673-3674/2016)
(Arising out of impugned final judgment and order dated 29/07/2015
in ITA Nos.263-264 of 2014 passed by the High Court Of Karnataka
At Bangaluru)
COMMISSIONER OF INCOME TAX - III & ANR. Petitioner(s)
VERSUS
M/S. MPHASIS SOFTWARE & SERVICE INDIA PVT.LTD.,
BANGALORE Respondent(s)
(With appln.(s) for c/delay in filing SLP and office report)
Date : 29/02/2016 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ANIL R. DAVE
HON'BLE MR. JUSTICE ADARSH KUMAR GOEL
For Petitioner(s) Mr. Ashok K. Srivastava,Adv.
Mr. Dhruv Sheoran,Adv.
Mrs. Anil Katiyar,Adv.(Not present)
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
Leave granted.
Tag with Civil Appeal No.8509/2013.
(Sarita Purohit) (Sneh Bala Mehra) Court Master Assistant Registrar Signature Not Verified Digitally signed by ANITA MALHOTRA Date: 2016.03.01 15:08:23 IST Reason: dsc of anita malhotra, cm is used by sarita purohit, cm for signing