Supreme Court - Daily Orders
Deputy Commissioner Of Income Tax 1(2) ... vs Godawari Power And Ispat Ltd. on 16 July, 2021
Bench: A.M. Khanwilkar, Sanjiv Khanna
ITEM NO.5 Court 4 (Video Conferencing) SECTION IV-A
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). 792/2021
(Arising out of impugned final judgment and order dated 15-01-2020
in TAXC No. 72/2019 passed by the High Court Of Chhatisgarh At
Bilaspur)
DEPUTY COMMISSIONER OF INCOME TAX 1(2) RAIPUR Petitioner(s)
VERSUS
GODAWARI POWER AND ISPAT LTD. Respondent(s)
(FOR ADMISSION and I.R. )
Date : 16-07-2021 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE A.M. KHANWILKAR
HON'BLE MR. JUSTICE SANJIV KHANNA
For Petitioner(s) Mr. K.M. Natraj, ASG
Ms. Rekha Pandey, Adv.
Mr. Akshay Amritanshu, Adv.
Mr. Sharath Nambiar, Adv.
Mr. Raj Bahadur Yadav, AOR
Mrs. Anil Katiyar, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Tag with Civil Appeal No.13771/2015 and connected cases.
List all the matters on 10th August, 2021, irrespective of service position together with office report.
Signature Not Verified Digitally signed by NEETU KHAJURIA Date: 2021.07.17 (NEETU KHAJURIA) (ANITA RANI AHUJA) 13:37:48 IST Reason: COURT MASTER ASSISTANT REGISTRAR