Supreme Court - Daily Orders
Pr. Commissioner Of Income Tax 4 vs M/S Hindustan Organics Chemicals Ltd on 12 February, 2018
Bench: Ranjan Gogoi, R. Banumathi
ITEM NO.13 COURT NO.3 SECTION IX
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(s). 989/2018
(Arising out of impugned final judgment and order dated 25-07-2017
in ITA No. 552/2015 passed by the High Court Of Judicature At
Bombay)
PR. COMMISSIONER OF INCOME TAX-4 Petitioner(s)
VERSUS
M/S HINDUSTAN ORGANICS CHEMICALS LTD Respondent(s)
( IA No.10848/2018-CONDONATION OF DELAY IN FILING and IA
WITH
Diary No(s). 2708/2018 (IX)
( IA No.15449/2018-CONDONATION OF DELAY IN FILING and IA
No.15452/2018-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT)
Date : 12-02-2018 These matters were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE RANJAN GOGOI
HON'BLE MRS. JUSTICE R. BANUMATHI
For Petitioner(s) Mr. Guru Krishna Kumar, Sr. Adv.
Mr. H. Raghavendra Rao, Adv.
Mr. Manish Pushkarna,Adv.
Mrs. Anil Katiyar, AOR
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.
Application for exemption from filing certified copy of the impugned order is allowed.
Issue notice.
Tag with Special Leave Petition (C) No.29570 Signature Not Verified Digitally signed by NEETU KHAJURIA of 2015.
Date: 2018.02.13 18:32:20 IST Reason:(NEETU KHAJURIA) (TAPAN KUMAR CHAKRABORTY) COURT MASTER BRANCH OFFICER