Supreme Court - Daily Orders
Commissioner Of Income Tax-I vs M/S. Sunder Forging Industrial Area C on 28 March, 2016
Bench: Ranjan Gogoi, Prafulla C. Pant
ITEM NO.30 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).4923/2016
(Arising out of impugned final judgment and order dated 30/07/2015
in ITA No. 92/2014 passed by the High Court of Punjab & Haryana at
Chandigarh)
COMMISSIONER OF INCOME TAX-I Petitioner(s)
VERSUS
M/S. SUNDER FORGING INDUSTRIAL AREA Respondent(s)
(With appln. (s) for c/delay in filing and refiling SLP and office
report)
Date : 28/03/2016 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE RANJAN GOGOI
HON'BLE MR. JUSTICE PRAFULLA C. PANT
For Petitioner(s) Mr. P.S. Patwalia, ASG
Mr. Rajat Singh, Adv.
Mr. A.K. Srivastava, Adv.
Mr. Archit Upadhyay, Adv.
Mrs. Anil Katiyar,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
Issue notice.
Tag with S.L.P.(C) No.4565 of 2015.
(Neetu Khajuria) (Asha Soni) Sr.P.A. Court Master Signature Not Verified Digitally signed by USHA RANI BHARDWAJ Date: 2016.03.28 18:14:38 IST Reason: