Supreme Court - Daily Orders
Commissioner Of Income Tax Iii vs Jubiliant Enterprises Pvt Ltd on 8 September, 2017
Bench: Rohinton Fali Nariman, Sanjay Kishan Kaul
ITEM NO.43 COURT NO.12 SECTION IX
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Diary No(s). 25201/2017
(Arising out of impugned final judgment and order dated 28-02-2017
in ITA No. 1512/2014 passed by the High Court Of Judicature At
Bombay)
COMMISSIONER OF INCOME TAX, CENTRAL III Petitioner(s)
VERSUS
JUBILIANT ENTERPRISES PVT LTD Respondent(s)
(FOR ADMISSION and I.R. and IA No.83000/2017-CONDONATION OF DELAY
IN FILING)
Date : 08-09-2017 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN
HON'BLE MR. JUSTICE SANJAY KISHAN KAUL
For Petitioner(s) Mr. Tushar Mehta, ASG
Ms. Rekha Pandey, Adv.
Ms. Gargi Khanna, Adv.
Mr. K.V. Sirish Choudhry, Adv.
Mrs. Anil Katiyar, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
Leave granted.
Tag along with C.A. No. 8552/2015.
(R. NATARAJAN) (SAROJ KUMARI GAUR) COURT MASTER COURT MASTER Signature Not Verified Digitally signed by R.NATARAJAN Date: 2017.09.09 12:41:29 IST Reason: