Supreme Court - Daily Orders
Pr Commissioner Of Income Tax Gurgaon ... vs M/S Sun Life India Service Centre Pvt Ltd on 3 July, 2017
Bench: Rohinton Fali Nariman, Sanjay Kishan Kaul
ITEM NO.23 COURT NO.13 SECTION IV-B
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Diary No(s). 14604/2017
(Arising out of impugned final judgment and order dated 10-01-2017
in ITA No. 408/2016 passed by the High Court of Punjab & Haryana at
Chandigarh)
THE PR COMMISSIONER OF INCOME TAX GURGAON HARYANA Petitioner(s)
VERSUS
M/S SUN LIFE INDIA SERVICE CENTRE PVT LTD. Respondent(s)
(Diary No. 15597/2017 seems to be similar with present matter.)
Date : 03-07-2017 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN
HON'BLE MR. JUSTICE SANJAY KISHAN KAUL
For Petitioner(s) Mr.Arijit Prasad, Adv.
Mrs. Anil Katiyar, AOR
Ms. Anita Sahani, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
The learned counsel for the Commissioner of Income Tax, Gurgaon submits that the number of matters are pending on the same point. He undertakes to give a list of all the pending matters within a period of one week. Place all those matters along with the present matter after two weeks.
(USHA RANI BHARDWAJ) (SAROJ KUMARI GAUR)
AR CUM PS BRANCH OFFICER
Signature Not Verified
Digitally signed by USHA
RANI BHARDWAJ
Date: 2017.07.03
17:09:37 IST
Reason: