Indian Kanoon - Search engine for Indian Law

Supreme Court - Daily Orders

Commissioner Of Income Tax Ii vs M/S Modipon Ltd. Through Managing ... on 14 September, 2017

Bench: Ranjan Gogoi, Abhay Manohar Sapre, Navin Sinha

     ITEM NO.4                          COURT NO.3                      SECTION XIV

                              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) NO(S). 29816/2011
     (ARISING OUT OF IMPUGNED FINAL JUDGMENT AND ORDER DATED 27-01-2011
     IN ITA NO. 768/2004 PASSED BY THE HIGH COURT OF DELHI AT NEW DELHI)

     COMMISSIONER OF INCOME TAX II                                        PETITIONER(S)
                                     VERSUS
     M/S MODIPON LTD. THROUGH MANAGING DIRECTOR                           RESPONDENT(S)
     (FOR FINAL DISPOSAL)
          WITH
     SLP(C) NO. 29817/2011 (XIV)
     SLP(C) NO. 31209/2011 (XIV)
     SLP(C) NO. 16633/2012 (XVI)
     SLP(C) NO. 15939/2012 (XIV)

     Date : 14-09-2017 These petitions were called on for hearing today.

     CORAM :             HON'BLE MR. JUSTICE RANJAN GOGOI
                         HON'BLE MR. JUSTICE ABHAY MANOHAR SAPRE
                         HON'BLE MR. JUSTICE NAVIN SINHA

     For Petitioner(s)                     Mr.   Ranjit Kumar, SG
                                           Mr.   K. Radhakrishnan, Sr. Adv.
                                           Mr.   H.R. Rao, Adv.
                                           Mr.   Ritesh Kumar, Adv.
                                           Mr.   H.A. Haseeb, Adv.
                                           Mr.   Anil Katiyar, AOR

     For Respondent(s)                     Mr.   U.A. Rana, Adv.
                                           Mr.   Himanshu Mehta, Adv.
                                           Mr.   Avirat Kumar, ASDv.
                                           for   Gagrat And Co, AOR

                                           Mr.   Ajay Vohra, Sr. Adv.
                                           Mr.   Jagdish Kumar Chawla, AOR
                                           Mr.   V.P. Gupta, Adv.
                                           Mr.   A. Kumar, Adv.

                         UPON hearing the counsel the Court made the following
                                            O R D E R

Not to-day.

List the matters after two weeks.

[VINOD LAKHINA] [ASHA SONI] AR-cum-PS BRANCH OFFICER