Supreme Court - Daily Orders
Commissioner Of Income Tax-I vs Alembic Ltd on 21 April, 2017
Bench: R.K. Agrawal, Abhay Manohar Sapre
ITEM NO.17+56 COURT NO.10 SECTION IIIA
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Item No.17
Petition for Special Leave to Appeal (C)......CC No.8040/2017
(Arising out of impugned final judgment and order dated 20/07/2016
in TA No.474/2009 passed by the High Court Of Gujarat At Ahmedabad)
COMMISSIONER OF INCOME TAX-I Petitioner(s)
VERSUS
ALEMBIC LTD Respondent(s)
(with appln. (s) for c/delay in filing SLP and office report)
WITH
Item No.56
SLP (C) ...CC No.8244 of 2017
(with appln. (s) for c/delay in filing SLP and office report)
WITH
SLP (C) ...CC No.8246 of 2017
(with appln. (s) for c/delay in filing SLP and office report)
Date : 21/04/2017 These petitions were called on for hearing today.
CORAM : HON'BLE MR. JUSTICE R.K. AGRAWAL
HON'BLE MR. JUSTICE ABHAY MANOHAR SAPRE
For Petitioner(s) Ms. Pinky Anand, ASG
Mr. K.L. Janjani, Adv.
Mr. Arijit Prasad, Adv.
Mr. Haris Beeran, Adv.
Mr. Jayant Mohan, Adv.
Ms. Saudamini Sharma, Adv.
Ms. Kirti Dua, Adv.
Mrs. Anil Katiyar,Adv.
For Respondent(s) Mr. Arvind Dattar, Sr. Adv.
Mrs. Vanita Bhargava, Adv.
Mr. Ajay Bhargava, Adv.
Ms. Abhisaar Bairagi, Adv.
M/s Khaitan & Co.
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
Leave granted.
Issue notice.
Signature Not Verified Digitally signed by Mrs. Vanita Bhargava, learned counsel accepts notice on behalf ASHA SUNDRIYAL Date: 2017.04.22of the respondent.
11:31:56 IST Reason:Tag with Civil Appeal Nos.13384/2015, 13385/2015 and 10512/2013.
(ASHA SUNDRIYAL) (CHANDER BALA) COURT MASTER COURT MASTER