Supreme Court - Daily Orders
Haier Appliances (India ) P. Ltd. vs Deputy Commissioner Of Income Tax on 2 May, 2016
Bench: Ranjan Gogoi, Prafulla C. Pant
ITEM NO.35 & 48 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).
8172/2016
(ARISING OUT OF IMPUGNED FINAL JUDGMENT AND ORDER DATED 16/03/2015
IN ITA NO. 99/2014 PASSED BY THE HIGH COURT OF DELHI AT NEW DELHI)
HAIER APPLIANCES (INDIA ) P. LTD PETITIONER(S)
VERSUS
DEPUTY COMMISSIONER OF INCOME TAX RESPONDENT(S)
(WITH APPLN. (S) FOR C/DELAY IN FILING SLP AND C/DELAY IN REFILING
SLP)
S.L.P.(C)....CC NO.8221/2016
[WITH APPLN.(S) FOR C/DELAY IN FILING SLP AND C/DELAY IN REFILING
SLP AND OFFICE REPORT]
Date : 02/05/2016 These petitions were called on for hearing today.
CORAM : HON'BLE MR. JUSTICE RANJAN GOGOI
HON'BLE MR. JUSTICE PRAFULLA C. PANT
For Petitioner(s) Mr. Ajay Vohra, Sr. Adv.
Ms. Kavita Jha, Adv.
Mr. Anket Agarwal, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Heard the learned counsel for the petitioner and perused the relevant material.
Delay condoned.
Exemption from filing certified copy of the impugned judgment is granted.
Leave granted.
Tag with Civil Appeal No.132 of 2016. Signature Not Verified Digitally signed by VINOD LAKHINA Date: 2016.05.02 16:34:42 IST Reason: [VINOD LAKHINA] [ASHA SONI] COURT MASTER COURT MASTER