Supreme Court - Daily Orders
Commissioner Of Income Tax 3 Kolkata vs Asian Financial Services Ltd on 19 October, 2016
Bench: Anil R. Dave, Shiva Kirti Singh, R. Banumathi
ITEM NO.3 COURT NO.2 SECTION IIIA
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)....../2016
(CC No(s). 19120/2016)
(Arising out of impugned final judgment and order dated 09/03/2016
in ITA No. 139/2015 passed by the High Court Of Calcutta)
COMMISSIONER OF INCOME TAX 3 KOLKATA Petitioner(s)
VERSUS
ASIAN FINANCIAL SERVICES LTD Respondent(s)
(With appln(s) for c/delay in filing SLP and office report)
Date : 19/10/2016 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ANIL R. DAVE
HON'BLE MR. JUSTICE SHIVA KIRTI SINGH
HON'BLE MRS. JUSTICE R. BANUMATHI
For Petitioner(s) Mr. H. Raghavendra Rao, Adv.
Mr. S.A. Haseeb, Adv.
Mrs. Anil Katiyar,Adv.
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. 284/2014 @ SLP(C) No. 33478/2013.
(DEEPAK MANSUKHANI) (SUKHBIR PAUL KAUR) AR-CUM-PS AR-CUM-PS Signature Not Verified Digitally signed by DEEPAK MANSUKHANI Date: 2016.10.20 10:13:12 IST Reason: