Supreme Court - Daily Orders
The Acit (Asst) Sr 1 Baroda Now ... vs M/S Chemical Dyestuff Industries on 4 July, 2017
Bench: A.K. Sikri, Ashok Bhushan
ITEM NO.53 COURT NO.6 SECTION
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. ...........
Diary No(s). 15491/2017
(Arising out of impugned final judgment and order dated 01-08-2016
in TA No. 167/2008 passed by the High Court of Gujarat at
Ahmedabad)
THE ACIT (ASST) SR-1 BARODA
NOW REPRESENTED BY THE
COMMISSIONER OF INCOME TAX-II Petitioner(s)
VERSUS
M/S CHEMICAL DYESTUFF INDUSTRIES Respondent(s)
(With appln(s) for condonation of delay in filing SLP and exemption
from filing c/c of the order)
WITH
SLP (C) No. ........... Diary No. 16017/2017
(With appln(s) for condonation of delay in filing SLP)
Date : 04-07-2017 These matters were called on for hearing today.
CORAM : HON'BLE MR. JUSTICE A.K. SIKRI
HON'BLE MR. JUSTICE ASHOK BHUSHAN
For Petitioner(s) Mr. Maninder Singh, ASG.
Mr. Prabhas Bajaj, Adv.
Ms. Anil Katiyar, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
Leave granted in the special leave petitions subject to the condition that the petitioners remove the defects pointed out by the Registry within four weeks.
Signature Not VerifiedTo be heard along with Civil Appeal No. 7427 of 2012.
Digitally signed by NIDHI AHUJA Date: 2017.07.08 14:56:02 IST Reason: (NIDHI AHUJA) (MALA KUMARI SHARMA) COURT MASTER COURT MASTER