Supreme Court - Daily Orders
M/S Parisons Roller Flour Mills Pvt Ltd vs The Commissioner Of Income Tax ... on 3 December, 2018
Bench: A.K. Sikri, S. Abdul Nazeer
ITEM NO.48 COURT NO.3 SECTION XI-A
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). 21278/2018
(Arising out of impugned final judgment and order dated 15-03-2018
in ITA No. 377/2009 passed by the High Court Of Kerala At
Ernakulam)
M/S PARISONS ROLLER FLOUR MILLS PVT LTD Petitioner(s)
VERSUS
THE COMMISSIONER OF INCOME TAX (CENTRAL) COCHIN Respondent(s)
Date : 03-12-2018 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE A.K. SIKRI
HON'BLE MR. JUSTICE S. ABDUL NAZEER
For Petitioner(s) Ms. Shruti Jose, Adv.
Mr. P. S. Sudheer, AOR
Mr. Rishi Maheshwari, Adv.
Ms. Anne Mathew, Adv.
Mr. Bharat Sood, Adv.
For Respondent(s) Mr. V.K. Banerjee, ASG
Mr. Arijit Prasad, Adv.
Ms. Gargi Khanna, Adv.
Mrs. Anil Katiyar, AOR
UPON hearing the counsel the Court made the following
O R D E R
In view of letter circulated by the learned counsel for the petitioner, matter stands adjourned for three weeks.
(ASHWANI THAKUR) (RAJINDER KAUR) COURT MASTER (SH) Signature Not Verified BRANCH OFFICER Digitally signed by ASHWANI KUMAR Date: 2018.12.05 14:29:47 IST Reason: