Supreme Court - Daily Orders
Maruti Suzuki India Ltd (Earlier Known ... vs Commissioner Of Income Tax Delhi on 27 April, 2018
Bench: R.K. Agrawal, Abhay Manohar Sapre
ITEM NO.6 COURT NO.7 SECTION XIV
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). 9723/2018
(Arising out of impugned final judgment and order dated 07-12-2017
in ITA No. 397/2009 passed by the High Court Of Delhi At New Delhi)
MARUTI SUZUKI INDIA LTD
(EARLIER KNOWN AS MARUTI UDYOG LTD) Petitioner(s)
VERSUS
COMMISSIONER OF INCOME TAX DELHI Respondent(s)
(FOR ADMISSION and I.R.)
Date : 27-04-2018 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE R.K. AGRAWAL
HON'BLE MR. JUSTICE ABHAY MANOHAR SAPRE
For Petitioner(s) Mr. Ajay Vohra, Sr. Adv.
Ms. Kavita Jha, AOR
Mr. Udit Naresh, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
In view of difference of opinion, the matters are referred to a Larger Bench in terms of the judgment in Civil Appeal No.7427/2012 & connected matters. The Registry to place the matter before the Hon'ble the Chief Justice of India.
Signature Not Verified (ASHA SUNDRIYAL) Digitally signed by ASHA SUNDRIYAL Date: 2018.04.28 (CHANDER BALA) COURT MASTER 12:52:58 IST Reason: COURT MASTER