Supreme Court - Daily Orders
The Commissioner Of Income Tax vs M/S. A.S. Kupparaju Brothers ... on 18 September, 2018
Bench: A.K. Sikri, Ashok Bhushan
ITEM NO.41 COURT NO.5 SECTION IV-A
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Civil Appeal No(s). 725/2014
THE COMMISSIONER OF INCOME TAX & ANR. Appellant(s)
VERSUS
M/S. A.S. KUPPARAJU BROTHERS
CHARITABLE FOUNDATION TRUST Respondent(s)
Date : 18-09-2018 This appeal was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE A.K. SIKRI
HON'BLE MR. JUSTICE ASHOK BHUSHAN
For Appellant(s) Mr. Vikramjit Banerjee, ASG
Mr. Arijit Prasad, Adv.
Mr. Shubhendu Anand, Adv.
Mr. Siddhartha Sinha, Adv.
Mr. Abhishek, Adv.
Mrs. Anil Katiyar, AOR
For Respondent(s) Mr. Senthil Jagadeesan, AOR
Ms. Sonakshi Malhan, Adv.
Ms. Suriti Chowdhary, Adv.
Ms. Mrinal Kanwar, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Though the tax effect is Rs. 1 Crore the case falls under exception clauses mentioned in Circular dated 20.08.2018.
List in the usual course.
(ASHWANI THAKUR) (RAJINDER KAUR)
COURT MASTER (SH) COURT MASTER
Signature Not Verified
Digitally signed by
ASHWANI KUMAR
Date: 2018.09.22
11:51:53 IST
Reason: