Supreme Court - Daily Orders
M/S. Ind Swift Labortaries Ltd. vs Commissioner Of Income Tax, Chandigarh on 14 September, 2016
Author: Prafulla C. Pant
Bench: Prafulla C. Pant
ITEM NO.22 COURT NO.6 SECTION IIIA
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) Diary No. 15072/2016
(Arising out of impugned final judgment and order dated 29/04/2015
in ITA No. 188/2014 passed by the High Court of Punjab & Haryana at
Chandigarh)
M/S. IND SWIFT LABORTARIES LTD. Petitioner(s)
VERSUS
UNION OF INDIA AND ANR. Respondent(s)
(office report on default)
Date : 14/09/2016 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE PRAFULLA C. PANT
[IN CHAMBERS]
For Petitioner(s) Ms. Poonam Kumari, Adv.
Mr. R.K. Srivastava, Adv.
Mr. Rajesh Kumar, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Further four weeks' time is granted to the learned counsel for the petitioner to remove the defects as pointed out by the Registry.
(LAYA RAWAT) (SHARDA KAPOOR)
SR.P.A. COURT MASTER
Signature Not Verified
Digitally signed by
SONALI SAUND
Date: 2016.09.15
02:30:48 IST
Reason: