Supreme Court - Daily Orders
Commissioner Of Income Tax vs M/S. Rsm And Co. Ambit House on 30 January, 2017
Bench: A.K. Sikri, R.K. Agrawal
ITEM NO.27 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).
1764/2017
(Arising out of impugned final judgment and order dated 11/08/2016
in ITA No. 188/2014 passed by the High Court Of Bombay)
COMMISSIONER OF INCOME TAX Petitioner(s)
VERSUS
M/S. RSM AND CO. Respondent(s)
(with appln. (s) for c/delay in filing SLP and office report)
Date : 30/01/2017 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. P.S. Narasimha, ASG.
Mr. Rohit Rao. N., Adv.
Mr. Mukund P., Adv.
Mrs. Anil Katiyar,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Since the issue is coming up for consideration time and again and this Court has already granted leave in earlier matters, it would be more appropriate to decide those appeals and any other appeal, so that there is final determination on the issue.
Accordingly, the C.A.No.7041/2011 & 6173/2016 shall be listed for hearing on 28.02.2017.
This special leave petition shall also be listed on Signature Not Verified that day.
Digitally signed by SWETA DHYANI Date: 2017.02.01 14:17:32 IST Reason: (SWETA DHYANI) (MALA KUMARI SHARMA) SR.P.A COURT MASTER