Supreme Court - Daily Orders
The Commissioner Of Income Tax, ... vs M/S Dhampur Sugar Mills Ltd. on 27 January, 2017
Bench: A.K. Sikri, R.K. Agrawal
ITEM NO.9 COURT NO.7 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)......CC No(s). 4975/2015
(Arising out of impugned final judgment and order dated 16/12/2013
in ITA No. 535/2012 passed by the High Court Of Judicature at
Allahabad)
COMMISSIONER OF INCOME TAX, MORADABAD AND ANR Petitioner(s)
VERSUS
M/S DHAMPUR SUGAR MILLS LTD Respondent(s)
(with appln. (s) for c/delay in filing SLP and c/delay in refiling
SLP and office report)
Date : 27/01/2017 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE A.K. SIKRI
HON'BLE MR. JUSTICE R.K. AGRAWAL
For Petitioner(s) Mr. Yashank Adhyaru, Sr. Adv.
Mr. Rupesh Kumar, Adv.
Mr. Venkat Krishna, 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. 8419 of 2003.
(DEEPAK MANSUKHANI) (MALA KUMARI SHARMA) AR-cum-PS Signature Not Verified Court Master Digitally signed by DEEPAK MANSUKHANI Date: 2017.01.28 10:31:14 IST Reason: