Supreme Court - Daily Orders
M/S Devidayal Aluminum Industries (P) ... vs Union Of India . on 27 January, 2015
Bench: Ranjan Gogoi, Arun Mishra
ITEM NO.37 COURT NO.9 SECTION III
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). 1872/2015
(ARISING OUT OF IMPUGNED FINAL JUDGMENT AND ORDER DATED 09/12/2014
IN WT NO. 711/2014 PASSED BY THE HIGH COURT OF JUDICATURE AT
ALLAHABAD)
M/S DEVIDAYAL ALUMINUM INDUSTRIES (P) LTD. PETITIONER(S)
VERSUS
UNION OF INDIA & ORS. RESPONDENT(S)
(WITH INTERIM RELIEF)
Date : 27/01/2015 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE RANJAN GOGOI
HON'BLE MR. JUSTICE ARUN MISHRA
For Petitioner(s) Mr. Dhruv Agarwal, Sr. Adv.
Mr. Nishit Agarwal, Adv.
Mr. Vipin Kumar Jai, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
The matter is adjourned for two weeks to enable the learned counsel for the petitioner to place on record the document which was impounded in the course of the survey and also such materials claimed to have been produced by the Assessee to show that the facts alleged to be suppressed were already in the knowledge of the Assessing Officer at the time when the assessment was made.
[VINOD LAKHINA] [ASHA SONI] Signature Not Verified COURT MASTER COURT MASTER Digitally signed by Vinod Lakhina Date: 2015.01.28 16:58:20 IST Reason: