Supreme Court - Daily Orders
Pr. Commissioner Of Income Tax 3 Nagpur vs Ballarpur Industries Ltd. on 12 January, 2018
Bench: R.K. Agrawal, Abhay Manohar Sapre
ITEM NO.7 COURT NO.8 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.40276/2017
(Arising out of impugned final judgment and order dated 17-07-2017
in ITA No. 138/2003 passed by the High Court Of Judicature At
Bombay At Nagpur)
PR. COMMISSIONER OF INCOME TAX 3 NAGPUR Petitioner(s)
VERSUS
BALLARPUR INDUSTRIES LTD. Respondent(s)
( IA No.1510/2018-CONDONATION OF DELAY IN FILING and IA
No.1511/2018-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT)
Date : 12-01-2018 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE R.K. AGRAWAL
HON'BLE MR. JUSTICE ABHAY MANOHAR SAPRE
For Petitioner(s) Mr. Gurukrishna Kumar, Sr. Adv.
Mr. Parthiv K. Goswami, Adv.
Mr. D.L. Chidananda, Adv.
Mrs. Anil Katiyar, AOR
For Respondent(s) Mr. Rony O. John, Adv.
Ms. Vanita Bhargava, Adv.
Mr. Abhisaar Bairagi, Adv.
For Khaitan & Co.
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned. Issue notice. (ASHA SUNDRIYAL) Signature Not Verified (SUMAN JAIN) COURT MASTER Digitally signed by ASHA SUNDRIYAL Date: 2018.01.13 COURT MASTER 11:02:09 IST Reason: