Supreme Court - Daily Orders
Principal Commissioner Of Income Tax Iv vs M/S Shah Aloys Ltd. on 8 August, 2017
Bench: A.K. Sikri, Ashok Bhushan
ITEM NO.12 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
Diary No(s). 18880/2017
(Arising out of impugned final judgment and order dated 08-08-2016
in TA No. 2094/2010 passed by the High Court Of Gujarat At
Ahmedabad)
PRINCIPAL COMMISSIONER OF INCOME TAX IV Petitioner(s)
VERSUS
M/S SHAH ALOYS LTD. & ANR. Respondent(s)
(FOR ADMISSION and I.R. and IA No.65911/2017-CONDONATION OF DELAY
IN FILING)
WITH
Diary No. 18549/2017
( IA No.65483/2017-CONDONATION OF DELAY IN FILING)
Date : 08-08-2017 These matters were called on for hearing today.
CORAM : HON'BLE MR. JUSTICE A.K. SIKRI
HON'BLE MR. JUSTICE ASHOK BHUSHAN
For Petitioner(s) Mr. Tushar Mehta, ASG
Mr. Y.P. Adyaru, Sr. Adv.
Ms. Niranjana Singh, Adv.
Ms. Anita Sahani, Adv.
Ms. Anil Katiyar, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
Leave granted.
To be heard along with Civil Appeal No. 2533 of 2011.
Signature Not Verified Digitally signed by NEELAM GULATI Date: 2017.08.09 14:30:11 IST Reason:(ASHWANI KUMAR) (MALA KUMARI SHARMA) COURT MASTER COURT MASTER