Supreme Court - Daily Orders
Pr. Commissioner Of Income Tax 6 vs Modicare Limited on 11 May, 2018
Bench: A.K. Sikri, Ashok Bhushan
ITEM NO.22 COURT NO.6 SECTION XIV
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
SPECIAL LEAVE PETITION (CIVIL) Diary No(s). 15112/2018
(Arising out of impugned final judgment and order dated 14-09-2017
in ITA No. 759/2016 passed by the High Court Of Delhi At New Delhi)
PR. COMMISSIONER OF INCOME TAX 6 Petitioner(s)
VERSUS
MODICARE LIMITED Respondent(s)
(FOR ADMISSION and I.R. and IA No.64081/2018-CONDONATION OF DELAY
IN FILING and IA No.64082/2018-EXEMPTION FROM FILING C/C OF THE
IMPUGNED JUDGMENT and IA No.64084/2018-PERMISSION TO FILE LENGTHY
LIST OF DATES )
Date : 11-05-2018 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE A.K. SIKRI
HON'BLE MR. JUSTICE ASHOK BHUSHAN
For Petitioner(s) Mr. K. Radhakrishna, Sr. Adv.
Ms. Asha Gopal Nair, Adv.
Mr. Arijit Prasad, Adv.
Mrs. Anil Katiyar, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
Issue notice.
(ASHWANI THAKUR) (MALA KUMARI SHARMA) COURT MASTER (SH) COURT MASTER Signature Not Verified Digitally signed by ASHWANI KUMAR Date: 2018.05.12 10:58:17 IST Reason: