Supreme Court - Daily Orders
Commissioner Of Income Tax Iii-Mumbai vs M/S Apar Industries Ltd. on 7 February, 2018
Bench: R.K. Agrawal, Abhay Manohar Sapre
ITEM NO.104 COURT NO.8 SECTION III
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Civil Appeal No(s). 14250/2015
COMMISSIONER OF INCOME TAX III-MUMBAI Appellant(s)
VERSUS
M/S APAR INDUSTRIES LTD. Respondent(s)
([ at top ])
WITH
SLP(Civil)Nos.5254-5265/2016, 4069/2016, 8091/2016, 35085/2016
C.A.Nos.14702/2015, 14251/2015, 652/2016, 6412/2016, 6408/2016,
6415/2016, 6413/2016, 15956/2017, 6416/2016, 6414/2016, 6418/2016,
6417/2016, 6419/2016, 5472/2016, 2994/2017, 2995/2017, 5590/2017,
17986/2017, 18501/2017 and 21764/2017
SLP(C) No. 2295-2296/2018
(FOR CONDONATION OF DELAY IN FILING ON IA 1/2016)
C.A. No. 20850/2017
(FOR ADMISSION and I.R. and IA No.42580/2017-CONDONATION OF DELAY
IN FILING and IA No.42581/2017-EXEMPTION FROM FILING C/C OF THE
IMPUGNED JUDGMENT)
C.A. No. 20851/2017
(FOR CONDONATION OF DELAY IN FILING ON IA 47943/2017)
SLP(C) No. 22648/2017
(FOR ADMISSION and I.R. and IA No.75364/2017-CONDONATION OF DELAY
IN FILING)
C.A. No. 18011/2017
( IA No.101373/2017-CONDONATION OF DELAY IN FILING)
C.A. No. 17533/2017
(FOR ADMISSION and I.R. and IA No.104081/2017-CONDONATION OF DELAY
IN FILING and IA No.104084/2017-EXEMPTION FROM FILING C/C OF THE
IMPUGNED JUDGMENT)
C.A. No. 18271/2017
( IA No.110748/2017-CONDONATION OF DELAY IN FILING)
Signature Not Verified
SLP(C) No. 34962/2017
Digitally signed by
ANITA MALHOTRA
Date: 2018.02.09
(FOR ADMISSION and I.R. and IA No.128586/2017-CONDONATION OF DELAY
17:10:55 IST
Reason:
IN FILING)
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SLP(C) No. 34960/2017
(FOR ADMISSION and I.R. and IA No.128679/2017-CONDONATION OF DELAY
IN FILING)
Diary No(s). 41705/2017
(FOR ADMISSION and I.R. and IA No.637/2018-CONDONATION OF DELAY IN
FILING)
Date : 07-02-2018 This appeal was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE R.K. AGRAWAL
HON'BLE MR. JUSTICE ABHAY MANOHAR SAPRE
For Appellant(s) Mr. K.Radhakrishnan,Sr.Adv.
Mr. Arijit Prasad,Adv.
Mr. D.L.Chidananda,Adv.
Mr. Rupesh Kumar,Adv.
Ms. Gargi Khanna,Adv.
Ms. Niranjana Singh,Adv.
Ms. Sadhana Sandhu,Adv.
Mr. Sanjai Kumar Pathak,Adv.
For Mrs. Anil Katiyar, AOR
Mr. Atul Shankar Vinod,Adv.
Mr. Dileep Pillai,Adv.
Mr. Ajay K.Jain,Adv.
Mr. M. P. Vinod, AOR
For Respondent(s) Mr. S.K.Bagaria,Sr.Adv.
Mr. Preetesh Kapoor,Adv.
Mr. Sanjay Kapur, AOR
Ms. Megha Karnwal,Adv.
Ms. Shubhra Kapur,Adv.
Mr. Kaushik Poddar, AOR
Mr. Salil Agarwal,Adv.
Mr. Bhargava V. Desai, AOR
Mr. Akshat Malpani,Adv.
Mr. Rameshwar Prasad Goyal, AOR
Mr. Ranjit B.Raut,Adv.
Mrs. Bina Gupta, AOR
Ms. Surbhi Kapoor,Adv.
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Mr. Siddharth Bhatnagar,Adv.
Mr. Jehangir Mistry,Adv.
Mr. Debmalya Banerjee,Adv.
Mr. A.S.Aman,Adv.
Mr. Kartik Bhatnagar,Adv.
Mr. Manish Sharma,Adv.
Mr. Aviral Kapoor,Adv.
For M/S. Karanjawala & Co., AOR
M/S. D.S.K. Legal, AOR
Mr. Punit Dutt Tyagi, AOR
Dr. Kailash Chand, AOR
Mr. Sameer Rohatgi,Adv.
Mr. Akshit Pradhan,Adv.
Ms. Ranjeeta Rohatgi, AOR
UPON hearing the counsel the Court made the following
O R D E R
On the request of the learned senior counsel for the appellants, list these matters after two weeks.
(ANITA MALHOTRA) (CHANDER BALA)
COURT MASTER COURT MASTER
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