Supreme Court - Daily Orders
Maxopp Investment Ltd.. vs Commr.Of I.T New Delhi on 24 November, 2016
Bench: Ranjan Gogoi, N.V. Ramana
ITEM NO.103 COURT NO.5 SECTION IIIA
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
CIVIL APPEAL NO(S). 104-109/2015
MAXOPP INVESTMENT LTD.& ORS. APPELLANT(S)
VERSUS
COMMR.OF I.T NEW DELHI RESPONDENT(S)
C.A. NO.110-112/2015
C.A. NO.7394/2012
(WITH OFFICE REPORT)
C.A. NO.2165/2012
(WITH OFFICE REPORT)
C.A. NO.5101/2012
C.A. NO.7395/2012
(WITH OFFICE REPORT)
C.A. NO.7426/2012
(WITH OFFICE REPORT)
C.A. NO.8195/2012
(WITH OFFICE REPORT)
C.A. NO.8800/2012
(WITH OFFICE REPORT)
C.A. NO.36560/2012
C.A. NO.381/2013
(WITH OFFICE REPORT)
C.A. NO.3267/2013
(WITH OFFICE REPORT)
C.A. NO.3273/2013
(WITH OFFICE REPORT)
Signature Not Verified
C.A. NO.5469/2013
Digitally signed by
VINOD LAKHINA
Date: 2016.11.25
(WITH OFFICE REPORT)
17:39:32 IST
Reason:
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C.A. NO.5470/2013
(WITH OFFICE REPORT)
C.A. NO.5471/2013
(WITH OFFICE REPORT)
C.A. NO.6192/2013
(WITH OFFICE REPORT)
C.A. NO.6313/2013
(WITH OFFICE REPORT)
C.A. NO.6733/2013
(WITH OFFICE REPORT)
C.A. NO.7166/2013
(WITH OFFICE REPORT)
C.A. NO.7167/2013
(WITH OFFICE REPORT)
C.A. NO.7168/2013
(WITH OFFICE REPORT)
C.A. NO.7169/2013
(WITH OFFICE REPORT)
C.A. NO.7170/2013
(WITH OFFICE REPORT)
C.A. NO.7171/2013
(WITH OFFICE REPORT)
C.A. NO.7172/2013
(WITH OFFICE REPORT)
C.A. NO.7173/2013
(WITH OFFICE REPORT)
C.A. NO.7974/2013
(WITH OFFICE REPORT)
C.A. NO.8256/2013
(WITH OFFICE REPORT)
C.A. NO.8341/2013
(WITH INTERIM RELIEF AND OFFICE REPORT)
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C.A. NO.8342/2013
(WITH OFFICE REPORT)
C.A. NO.8343/2013
(WITH OFFICE REPORT)
C.A. NO.8376/2013
C.A. NO.8909/2013
C.A. NO.8921/2013
(WITH OFFICE REPORT)
C.A. NO.8933/2013
(WITH OFFICE REPORT)
C.A. NO.9183/2013
C.A. NO.9184/2013
(WITH OFFICE REPORT)
C.A. NO.9832/2013
(WITH OFFICE REPORT)
C.A. NO.9833/2013
(WITH OFFICE REPORT)
C.A. NO.10096/2013
(WITH OFFICE REPORT)
SLP(C) No.10986/2013
(WITH OFFICE REPORT)
SLP(C) No.19614/2013
(WITH INTERIM RELIEF AND OFFICE REPORT)
SLP(C) No.21844/2013
(WITH OFFICE REPORT)
SLP(C) No.21845/2013
(WITH OFFICE REPORT)
C.A. NO.4308/2014
(WITH OFFICE REPORT)
C.A. NO.113/2015
(WITH OFFICE REPORT)
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C.A. NO.115/2015
(WITH OFFICE REPORT)
C.A. NO.116/2015
(WITH OFFICE REPORT)
C.A. NO.117/2015
(WITH OFFICE REPORT)
C.A. NO.118/2015
(WITH OFFICE REPORT)
C.A. NO.120/2015
(WITH OFFICE REPORT)
C.A. NO.121/2015
(WITH OFFICE REPORT)
C.A. NO.122/2015
(WITH OFFICE REPORT)
C.A. NO.123/2015
(WITH OFFICE REPORT)
C.A. NO.124/2015
(WITH OFFICE REPORT)
C.A. NO.125/2015
(WITH OFFICE REPORT)
C.A. NO.127/2015
(WITH OFFICE REPORT)
C.A. NO.129/2015
C.A. NO.130/2015
C.A. NO.194/2015
SLP(C) No.36388/2014
(WITH OFFICE REPORT)
C.A. NO.1423/2015
C.A. NO.3781/2015
SLP(C) No.19303/2015
(WITH OFFICE REPORT)
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SLP(C) No.20478/2015
(WITH OFFICE REPORT)
C.A. NO.6294/2015
C.A. NO.6590/2015
C.A. NO.6727/2015
C.A. NO.7892/2015
SLP(C) No.18398/2015
(WITH OFFICE REPORT)
C.A. NO.9252/2015
(WITH OFFICE REPORT)
C.A. NO.9251/2015
(WITH OFFICE REPORT)
C.A. NO.14525/2015
C.A. NO.3279/2016
C.A. NO.5044/2016
C.A. NO.5417/2016
SLP(C) No.16185/2016
(WITH APPLN.(S) FOR C/DELAY IN FILING SLP AND OFFICE REPORT)
C.A. NO.6019/2016
SLP(C) No.23624/2016
(WITH OFFICE REPORT)
SLP(C) No.31417/2016
(WITH OFFICE REPORT)
C.A. NO.1101/2013
(WITH OFFICE REPORT)
C.A. NO.128/2015
(WITH OFFICE REPORT)
C.A. NO.7019/2011
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C.A. NO.3359/2015
C.A. NO.3358/2015
C.A. NO.8178/2016
(WITH OFFICE REPORT)
C.A. NO.8177/2016
(WITH OFFICE REPORT)
SLP(C) No.27054/2016
C.A. NO.8596/2014
C.A. NO.3355/2015
C.A. NO.114/2015
(WITH OFFICE REPORT)
C.A. NO.119/2015
(WITH OFFICE REPORT)
C.A. NO.126/2015
(WITH OFFICE REPORT)
C.A. NO.7797/2012
C.A. NO.6191/2013
(WITH OFFICE REPORT)
SLP(C) No.21294/2012
(WITH OFFICE REPORT)
SLP(C) No.26278/2016
SLP(C) No.8507-8509/2012
(WITH OFFICE REPORT)
Date : 24/11/2016 These cases were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE RANJAN GOGOI
HON'BLE MR. JUSTICE N.V. RAMANA
Page No. 6 of 10
For parties(s) Mr. Ajay Vohra, Sr. Adv.
Ms. Kavita Jha, AOR
Ms. Roopali Gupta, Adv.
Mr. Arijit Prasad, Adv.
Mr. Ritin Rai, Adv.
Mr. Rupesh Kumar, Adv.
Ms. Gargi Khanna, Adv.
Ms. Sadhna Sandhu, Adv.
Mr. Manish Pushkarna, Adv.
Mr. D.L. Chidananda, Adv.
Mrs. Anil Katiyar, AOR
Mr. Brajesh Kumar, AOR
Mr. Rameshwar Prasad Goyal, AOR
Mr. Percy J. Pardiwalla, Sr. Adv.
Mr. Rustom B. Hathikhanawala, AOR
Mr. S.K. Bagari, Adv.
Mr. K. Ajit Singh, Adv.
Mr. Mahesh Agarwal, Adv.
Ms. Parul Shukla, Adv.
Mr. E.C. Agrawala, AOR
Mr. Jagdish Kumar Chawla, AOR
Mr. Shashwat Bajpai, Adv.
Mr. V.N. Raghupathy, AOR
Mr. Parikshit P. Angadi, Adv.
Mr. Rajesh Mahana, Adv.
Mr. Siddhartha Chowdhury, Adv.
Mr. Bhargava V. Desai, AOR
Ms. Akriti Dewan, Adv.
Mr. Percy J. Pardiwalla, Sr. Adv.
Mr. Rajiv Tyagi, AOR
Mr. Diwakar Kumar, Adv.
Mr. H. Rai, Adv.
Mr. Subhash S. Shetty, Adv.
Mr. Nikhil Nayyar, AOR
Mr. N. Sai Vinod, Adv.
Ms. Smriti Shah, Adv.
Mr. Divyanshu Rai, Adv.
Page No. 7 of 10
Mr. Rajiv Tyagi, Adv.
Mr. Diwakar Kumar, Adv.
Mr. Tapas Ram Misra, Adv.
Mr. R. Ramchandran, Adv.
Mr. Shashank Sharma, Adv.
Mr. M.P. Devanath, AOR
Mr. Saurabh Sood, Adv.
Mr. Abhay A. Jena, Adv.
Mr. Ranjit B. Raut, Adv.
Ms. Bina Gupta, AOR
Mr. Vijay Kumar, AOR
Mr. Bimal Roy Jad, AOR
Mr. S. Gowthaman, AOR
Mr. Ashok Mathur, AOR
Mr. Jehangir Mistri, Sr. Adv.
Mr. Madhur Agrawal, Adv.
Mrs. Vanita Bhargava, Adv.
Mr. Ajay Bhargava, Adv.
Mr. Jeevan B. Panda, Adv.
Ms. Abhisaar Bairagi, Adv.
For M/s Khaitan & Co., AOR
Mr. Ambhoj Kumar Sinha, AOR
Mr. Pradeep Kumar Bakshi, AOR
Mr. Munawwar Naseem, AOR
Mr. Naveen Kumar, AOR
Mr. Vikas Mehta, AOR
Mr. Siddhartha Jain, Adv.
Mr. Ajay Aggarwal, Adv.
Mr. Rajan Narain, AOR
Mr. Syed Shahid Hussain Rizvi, AOR
Page No. 8 of 10
Mr. Sandeep Gupta, Adv.
Mr. Tushar Gupta, Adv.
For M/s K. Ashar & Co., AOR
Mr. Ajay Sharma, AOR
Mr. Rajeev Sharma, Adv.
Ms. Neelam Sharma, Adv.
Ms. Diksha Kukrety, Adv.
CA 8177/16 Mr. Varun Pathak, Adv.
Mr. Chandra Prakash, AOR
Ms. Aruna Gupta, AOR
Mr. B.S. Banthia, AOR
Mr. Mayank Nagi, Adv.
Mr. Rameshwar Prasad Goyal, AOR
Mr. Rajat Navet, Adv.
Ms. Sanya Talwar, Adv.
Mr. K. Gopal, Adv.
Mr. Salil Kapoor, Adv.
Mr. Sumit Lalchandani, Adv.
Ms. Ananya Kapoor, Adv.
Mr./Ms. Sanat Kapoor, Adv.
Mr./Ms. Soumya Singh, Adv.
Mr. Parveen Swarup, Adv.
UPON hearing the counsel the Court made the following
O R D E R
This group of cases be listed for hearing on 11th January, 2017 at the top of the list.
Though judgment has been reserved in Civil Appeal No.7020 of 2011, we treat the said case as the lead case and would like to hear the arguments of the learned counsel appearing in the said case Page No. 9 of 10 on all issues (except retrospectivity of Section 14A of the Income Tax Act, 1961 and Rule 8D of the Income Tax Rules, 1962) that arises or have been raised in the said case.
We permit the learned counsels for the parties to make necessary corrections in the categorization of cases in consultation with the Registry.
[VINOD LAKHINA] [ASHA SONI]
COURT MASTER COURT MASTER
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