Supreme Court - Daily Orders
Principal Commissioner Of Income Tax 7 vs Piramal Glass Ltd. on 6 January, 2020
Bench: Ashok Bhushan, M.R. Shah
ITEM NO.19 COURT NO.9 SECTION IX
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(s).42801/2019
(Arising out of impugned final judgment and order dated 11-06-2019
in ITA No.556/2017 passed by the High Court Of Judicature At
Bombay)
PRINCIPAL COMMISSIONER OF INCOME TAX 7 Petitioner(s)
VERSUS
PIRAMAL GLASS LTD. Respondent(s)
(FOR ADMISSION and I.R. and IA No.193114/2019-CONDONATION OF DELAY
IN FILING and IA No.193115/2019-EXEMPTION FROM FILING C/C OF THE
IMPUGNED JUDGMENT)
Date : 06-01-2020 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ASHOK BHUSHAN
HON'BLE MR. JUSTICE M.R. SHAH
For Petitioner(s)
Mr. Vikramjit Banerjee, ASG
Mr. Rupesh Kumar, Adv.
Mrs. Diksha Rai, Adv.
Mr. Shreyash Bharadwaj, Adv.
Mrs. Anil Katiyar, AOR
Mr. Chiranjeev Chauhan, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned. Issue notice.
Tag with SLP(C) Nos.24756/2014. (ARJUN BISHT) Signature Not Verified (RENU KAPOOR) COURT MASTER (SH) Digitally signed by ARJUN BISHT Date: 2020.01.06 BRANCH OFFICER 16:38:52 IST Reason: