Supreme Court - Daily Orders
Greater Noida Industrial Development ... vs Assistant Commissioner Of Income Tax ... on 17 July, 2017
Bench: A.K. Sikri, Ashok Bhushan
ITEM NO.18 COURT NO.7 SECTION XIV
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. 17268/2017
(Arising out of impugned final judgment and order dated 16-02-2017
in WP No. 7682/2015 passed by the High Court of Delhi at New Delhi)
GREATER NOIDA INDUSTRIAL DEVELOPMENT AUTHORITY Petitioner(s)
VERSUS
ASSISTANT COMMISSIONER OF INCOME TAX (TDS) & ORS. Respondent(s)
(IA No.53467/2017-PERMISSION TO FILE ADDITIONAL DOCUMENTS)
Date : 17-07-2017 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE A.K. SIKRI
HON'BLE MR. JUSTICE ASHOK BHUSHAN
For Petitioner(s)
Ms. Jasmeet Singh, AOR
Mr. Naman Joshi, Adv.
Ms. Rusheet Salyja, Adv.
Mr. Nitesh Shrivasthava, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Leave granted.
To be heard along with Civil Appeal Nos. 792-793 of 2014.
(NIDHI AHUJA) (MALA KUMARI SHARMA) COURT MASTER COURT MASTER Signature Not Verified Digitally signed by NIDHI AHUJA Date: 2017.07.19 17:54:29 IST Reason: