Supreme Court - Daily Orders
Haldia Petrochemicals Ltd. Through Its ... vs Commissioner Of Income Tax, Kol.-Iv on 9 August, 2019
Bench: R. Banumathi, A.S. Bopanna
ITEM NO.51 COURT NO.7 SECTION XVI
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(s). 29971/2015
(Arising out of impugned final judgment and order dated 27-04-2015
in ITA No. 312/2007 passed by the High Court At Calcutta)
HALDIA PETROCHEMICALS LTD.
THROUGH ITS EXECUTIVE, VICE PRESIDENT, CFO & ORS. Petitioner(s)
VERSUS
COMMISSIONER OF INCOME TAX, KOL.-IV Respondent(s)
Date : 09-08-2019 This petition was called on for hearing today.
CORAM :
HON'BLE MRS. JUSTICE R. BANUMATHI
HON'BLE MR. JUSTICE A.S. BOPANNA
For Petitioner(s) Ms. Vanita Bhargava,Adv.
Ms. Trishala Trivedi,Adv.
For M/s.Khaitan & Co.,AOR
(In place of
Mr. Ranjan Mukherjee, AOR)
For Respondent(s) Ms. Pinky Anand,ASG
Mr. Rupesh Kumar,Adv.
Mr. Mukul Singh,Adv.
Mr. Umesh Kumar Saw,Adv.
Mrs. Anil Katiyar, AOR
UPON hearing the counsel the Court made the following
O R D E R
At the request, list the matter after six weeks on a non-
miscellaneous day.
Learned counsel for the petitioner is permitted to file rejoinder affidavit well in advance.
Signature Not Verified(MAHABIR SINGH) Digitally signed by MAHABIR SINGH Date: 2019.08.13 (NISHA TRIPATHI) COURT MASTER 11:15:20 IST Reason: BRANCH OFFICER