Supreme Court - Daily Orders
Commissioner Of Income Tax Ii Lucknow vs Up State Bridge Corp. Ltd on 9 January, 2018
Bench: R.K. Agrawal, Abhay Manohar Sapre
ITEM NO.4 COURT NO.8 SECTION XI
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). 24369/2017
(Arising out of impugned final judgment and order dated 28-03-2017
in ITA No. 126/2016 passed by the High Court Of Judicature At
Allahabad, Lucknow Bench)
COMMISSIONER OF INCOME TAX II LUCKNOW & ANR. Petitioner(s)
VERSUS
UP STATE BRIDGE CORP. LTD Respondent(s)
( IA No.139678/2017-CONDONATION OF DELAY IN FILING and IA
No.139683/2017-CONDONATION OF DELAY IN REFILING)
Date : 09-01-2018 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE R.K. AGRAWAL
HON'BLE MR. JUSTICE ABHAY MANOHAR SAPRE
For Petitioner(s) Mr. Tushar Mehta, Ld.ASG
Mr. K. Radhakrishnan, Sr.Adv.
Mr. Tara Chandra Sharma,Adv.
Ms. Swati Gildyal, 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.
Tag with SLP(C)No. 23552 of 2017 (@ Diary No. 24546 of 2017) (KUSUM LATA SYAL) (SUMAN JAIN) SENIOR PERSONAL ASSISTANT BRANCH OFFICER Signature Not Verified Digitally signed by BALA PARVATHI Date: 2018.01.10 16:54:26 TLT Reason: