Supreme Court - Daily Orders
Assistant Commissioner Of Income Tax vs Mahendra Sponge And Power Ltd. on 29 August, 2016
Bench: Kurian Joseph, Rohinton Fali Nariman
ITEM NO.29 COURT NO.10 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.15791/2016)
(Arising out of impugned final judgment and order dated 19/02/2016
in TC No. 8/2016 passed by the High Court Of Chhatisgarh at
Bilaspur)
ASSISTANT COMMISSIONER OF INCOME TAX Petitioner(s)
VERSUS
MAHENDRA SPONGE AND POWER LTD. Respondent(s)
(With appln. (s) for c/delay in filing SLP and office report)
Date : 29/08/2016 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE KURIAN JOSEPH
HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN
For Petitioner(s) Mr. Ranjit Kumar,SG
Ms. Vimla Sinha,Adv.
Mr. H.Raghavendra Rao,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.13773 of 2015.
(Anita Malhotra) (Renu Diwan) Court Master Assistant Registrar Signature Not Verified Digitally signed by ANITA MALHOTRA Date: 2016.08.30 14:47:54 IST Reason: