Supreme Court - Daily Orders
Steel Authority Of India Ltd. vs Dcit on 5 July, 2018
Bench: Rohinton Fali Nariman, Indu Malhotra
ITEM NO.15 COURT NO.10 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). 13305/2018
(Arising out of impugned final judgment and order dated 17-01-2018
in ITA No. 55/2018 passed by the High Court Of Delhi At New Delhi)
STEEL AUTHORITY OF INDIA LTD. Petitioner(s)
VERSUS
DCIT Respondent(s)
(FOR ADMISSION and I.R.)
Date : 05-07-2018 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN
HON'BLE MS. JUSTICE INDU MALHOTRA
For Petitioner(s) Mr. Dhruv Mehta, Sr. Adv.
Mr. Yashraj Singh Deora, AOR
Mr. Anmol Mehta, Adv.
Ms. Sanjana Saddy, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Leave granted.
Tag with C.A. No. 3751 of 2016.
(R. NATARAJAN) (SAROJ KUMARI GAUR) COURT MASTER (SH) BRANCH OFFICER Signature Not Verified Digitally signed by R NATARAJAN Date: 2018.07.05 16:49:47 IST Reason: