Supreme Court - Daily Orders
The Commissionr Of Income Tax Bareilly vs M/S Dhampur Sugar (Kashipur) Ltd. on 17 July, 2017
Bench: A.K. Sikri, Ashok Bhushan
ITEM NO.11 COURT NO.7 SECTION
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...........
Diary No. 18888/2017
(Arising out of impugned final judgment and order dated 02-12-2016
in SRA No. 172811/2016 in ITA No. 297/2010 passed by the High Court
of Judicature at Allahabad)
THE COMMISSIONR OF INCOME TAX, BAREILLY Petitioner(s)
VERSUS
M/S DHAMPUR SUGAR (KASHIPUR) LTD. Respondent(s)
(With appln(s) for condonation of delay in filing SLP and for
exemption from filing c/c of the impugned judgment)
Date : 17-07-2017 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE A.K. SIKRI
HON'BLE MR. JUSTICE ASHOK BHUSHAN
For Petitioner(s)
Mr. Ranjit Kumar, SG.
Mr. S. A. Haseeb, Adv.
Mr. Amol Chitale, Adv.
Ms. Anil Katiyar, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
Issue notice.
To be heard along with SLP (C)No. 1441 of 2016. At request, additional documents are permitted to be filed.
Signature Not Verified Digitally signed by NIDHI AHUJA(NIDHI AHUJA) (MALA KUMARI SHARMA) Date: 2017.07.19 17:54:22 IST COURT MASTER COURT MASTER Reason: