Supreme Court - Daily Orders
Pr. Commissioner Of Income Tax4 vs Honda Siel Power Products Ltd. on 11 December, 2017
Bench: R.K. Agrawal, Abhay Manohar Sapre
ITEM NO.24 COURT NO.8 SECTION XIV
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
SPECIAL LEAVE PETITION (CIVIL) Diary No.36241/2017
(Arising out of impugned final judgment and order dated 07-03-2017
in ITA No. 127/2017 passed by the High Court Of Delhi At New Delhi)
PR. COMMISSIONER OF INCOME TAX4 Petitioner(s)
VERSUS
HONDA SIEL POWER PRODUCTS LTD. Respondent(s)
(FOR ADMISSION and I.R. and IA No.129900/2017-CONDONATION OF DELAY
IN FILING and IA No.129902/2017-EXEMPTION FROM FILING C/C OF THE
IMPUGNED JUDGMENT)
Date : 11-12-2017 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. Maninder Singh, ASG
Mr. Gurukrishna Kumar, Sr. Adv.
Mr. P.K. Mullick, Adv.
Mr. Zoheb Hussain, Adv.
Mrs. Anil Katiyar, AOR
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.5909/2016. (ASHA SUNDRIYAL) Signature Not Verified (CHANDER BALA) COURT MASTER Digitally signed by ASHA SUNDRIYAL Date: 2017.12.12 COURT MASTER 16:52:43 IST Reason: