Supreme Court - Daily Orders
Commissioner Of Income Tax Iii-Mumbai vs M/S Apar Industries Ltd. on 8 December, 2015
Bench: Chief Justice, A.K. Sikri, R. Banumathi
ITEM NO.4 COURT NO.1 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)...... of 2015
CC No(s). 20834/2015
(Arising out of impugned final judgment and order dated 22/04/2015
in ITA No. 1623/2013 passed by the High Court Of Bombay)
COMMISSIONER OF INCOME TAX III-MUMBAI Petitioner(s)
VERSUS
M/S APAR INDUSTRIES LTD. Respondent(s)
I.A. 1/2015(with c/delay in filing SLP and office report)
WITH S.L.P.(C)......... of 2015 (CC No. 21586/2015)
(With appln.(s) for c/delay in filing SLP and Office Report)
Date: 08/12/2015 These matters were called on for hearing today.
CORAM :
HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE A.K. SIKRI
HON'BLE MRS. JUSTICE R. BANUMATHI
For Petitioner(s) Mr. Ranjit Kumar,SG
Mr. Sanjai Kumar Pathak,Adv.
Mr. Zoheb Hossain,Adv.
Mrs. Anil Katiyar,Adv.
For Respondent(s) Mr. Soumitra G. Chaudhuri,Adv.
Mr. Parijat Sinha,Adv.
UPON hearing the counsel the Court made the following
O R D E R
Heard.
Delay condoned.
Leave granted.
Tag along with Civil Appeal No.8900 of 2012 and Civil Appeal No.8546 of 2015.
Signature Not Verified Digitally signed by Mahabir Singh(MAHABIR SINGH) Date: 2015.12.08 16:35:01 IST (VEENA KHERA) Reason: COURT MASTER COURT MASTER