Supreme Court - Daily Orders
Commissioner Of Income Tax vs M/S Chambal Fertilizers And Chemicals ... on 21 August, 2018
Bench: A.K. Sikri, Ashok Bhushan
1
ITEM NO.3 COURT NO.5 SECTION XV
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) No(s). 10460/2018
(Arising out of impugned final judgment and order dated 15-05-2017
in ITA No. 919/2008 passed by the High Court Of Judicature For
Rajasthan at Jaipur)
COMMISSIONER OF INCOME TAX Petitioner(s)
VERSUS
M/S CHAMBAL FERTILIZERS AND CHEMICALS LTD. Respondent(s)
WITH
SLP(C) No. 10461/2018 (XV)
Diary No(s). 14769/2018 (XV)
FOR ADMISSION and I.R. and IA No.67857/2018-CONDONATION OF DELAY IN
FILING)
SLP(C) No. 18914/2018 (XV)
(FOR ADMISSION and I.R. and IA No.68988/2018-CONDONATION OF DELAY
IN FILING)
SLP(C) No. 16692/2018 (XV)
SLP(C) No. 16397/2018 (XV)
SLP(C) No. 18790/2018 (XV)
(FOR ADMISSION and I.R. and IA No.83560/2018-CONDONATION OF DELAY
IN FILING)
SLP(C) No. 18795/2018 (XV)
(FOR ADMISSION and I.R. and IA No.83786/2018-CONDONATION OF DELAY
IN FILING)
SLP(C) No. 18467/2018 (XV)
SLP(C) No. 18801/2018 (XV)
([ TO BE TAKEN UP ALONG WITH ITEM NO.1 I.E. D. NO.14246/2018 ])
SLP(C) No. 18137/2018 (XV)
SLP(C) No. 19898/2018 (XV)
(FOR ADMISSION and I.R. and IA No.93749/2018-CONDONATION OF DELAY
IN FILING and IA No.93750/2018-CONDONATION OF DELAY IN REFILING)
Signature Not Verified
SLP(C) No. 21396/2018 (XV)
Digitally signed by
ASHWANI KUMAR
Date: 2018.08.21
(IA No.101293/2018-CONDONATION
17:11:35 IST
Reason: OF DELAY IN FILING and IA
No.101294/2018-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT)
Date : 21-08-2018 This petition was called on for hearing today.
2
CORAM : HON'BLE MR. JUSTICE A.K. SIKRI
HON'BLE MR. JUSTICE ASHOK BHUSHAN
For Petitioner(s) Mr. K. Radhakrishnan, Sr. Adv.
Mrs. Anil Katiyar, AOR
Mr. Parthiv K. Goswami, Adv.
Mr. Rohit Bhatt, Adv.
Mr. Arijit Prasad, Adv.
Mr. Rohit Rao, Adv.
For Respondent(s) Ms. Kavita Jha, AOR
Mr. Aniket D. Agrawal, Adv.
Mr. Rohit Jain, Adv.
Ms. Manisha Sharma
Mr. Sanjay Jhanwar, Adv.
Mr. Rajat Sharma, Adv.
UPON hearing the counsel the Court made the following
O R D E R
In view of the letter circulated by the learned counsel for the respondent, matter stands adjourned for four weeks.
(ASHWANI THAKUR) (RAJINDER KAUR) COURT MASTER (SH) COURT MASTER