Supreme Court - Daily Orders
Itc Ltd. vs Commissioner Of Income Tax, ... on 30 September, 2016
Bench: Kurian Joseph, Rohinton Fali Nariman
ITEM NO.6 COURT NO.10 SECTION IIIA
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
I.A. 1/2016 in
Petition(s) for Special Leave to Appeal (C) No(s). 31636/2015
(Arising out of impugned final judgment and order dated 01/06/2015
in ITA No. 426/2006 passed by the High Court of Calcutta)
ITC LTD. Petitioner(s)
VERSUS
COMMISSIONER OF INCOME TAX, KOLKATA-III Respondent(s)
(for interim relief/stay and office report)
Date : 30/09/2016 This application was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE KURIAN JOSEPH
HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN
For Petitioner(s) Mr. Harish N. Salve, Sr. adv.
Ms. Kavita Jha,Adv.
Ms. Mehak Gupta, Adv.
For Respondent(s) Mrs. Vibha Datta Makhija, Sr.Adv.
Mr. H.R. Rao, Adv.
Mr. D.L. Chidananda, Adv.
Mrs. Anil Katiyar,Adv.
UPON hearing the counsel the Court made the following
O R D E R
Leave granted.
Post alongwith connected matters for final disposal in the 3rd week of January, 2017.
List of connected matters will be furnished by learned counsel for the parties.
Signature Not Verified(Rajni Mukhi) (Renu Diwan) Digitally signed by RAJNI MUKHI Date: 2016.10.01 SR. P.A. ASSISTANT REGISTRAR 12:54:38 IST Reason: