Supreme Court - Daily Orders
Commissioner Of Income Tax (C) 2 vs M/S Ankit Metal And Power Limited on 25 September, 2023
ITEM NO.43 COURT NO.3 SECTION XVI
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. 28715/2023
(Arising out of impugned final judgment and order dated 06-12-2022
in ITAT No. 96/2022 passed by the High Court at Calcutta)
COMMISSIONER OF INCOME TAX (C) 2 Petitioner(s)
VERSUS
M/S ANKIT METAL AND POWER LIMITED Respondent(s)
(IA No. 151208/2023 - CONDONATION OF DELAY IN FILING and IA No.
151209/2023 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT)
Date : 25-09-2023 This matter was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE SANJIV KHANNA
HON'BLE MR. JUSTICE S.V.N. BHATTI
For Petitioner(s)
Mr. Balbir Singh, A.S.G.
Mr. Raj Bahadur Yadav, AOR
Mr. Naman Tondon, Adv.
Mr. Shashank Bajpai, Adv.
Mr. Shantnu Sharma, Adv.
Mr. B.K. Satija, Adv.
Mr. Samarvir Singh, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Issue notice and tag with SLP(C) no. 7867/2020 titled “Principal Commissioner of Income Tax Central 2 vs. M/s. Ankit Metal and Power Ltd.”.
Notice will be served by all modes, including dasti.
Signature Not Verified Digitally signed by Deepak Guglani Date: 2023.09.27 (DEEPAK GUGLANI) 18:44:33 IST Reason: (R.S. NARAYANAN) AR-cum-PS ASSISTANT REGISTRAR