Supreme Court - Daily Orders
M/S Harsh Automobiles Private Ltd. vs Commissioner Of Commercial Tax Indore on 23 April, 2018
Bench: J. Chelameswar, Sanjay Kishan Kaul
ITEM NO.22 COURT NO.2 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). 9386/2018
(Arising out of impugned final judgment and order dated 25-01-2018
in VATA No. 35/2017 passed by the High Court Of M.p At Indore)
M/S HARSH AUTOMOBILES PRIVATE LTD. Petitioner(s)
VERSUS
COMMISSIONER OF COMMERCIAL TAX INDORE Respondent(s)
(FOR ADMISSION and IA No.52522/2018-EXEMPTION FROM FILING O.T.)
Date : 23-04-2018 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE J. CHELAMESWAR
HON'BLE MR. JUSTICE SANJAY KISHAN KAUL
For Petitioner(s) Mr. M. P. Devanath, AOR
Mr. vivek Sharma,Adv.
Mr. Abhishek Anand,Adv.
Mr. Udit Jain,Adv.
Mr. Ashwini Chandrasekaran,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Leave granted.
Tag with Civil Appeal No.1821/2007.
(OM PARKASH SHARMA) (RAJINDER KAUR) AR CUM PS BRANCH OFFICER Signature Not Verified Digitally signed by OM PRAKASH SHARMA Date: 2018.04.23 17:32:39 IST Reason: