Supreme Court - Daily Orders
The Commissioner Of Income ... vs M/S U.P Rajkiya Nirman Nigam Ltd on 9 February, 2015
Bench: Dipak Misra, Prafulla C. Pant
ITEM NO.52 COURT NO.4 SECTION IIIA
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.36438/2013
(Arising out of impugned final judgment and order dated 04/07/2013
in ITA No. 17/2009 passed by the High Court of Judicature at
Allahabad, Lucknow Bench)
THE COMMISSIONER OF INCOME TAX-II, LUCKNOW Petitioner(s)
VERSUS
M/S U.P RAJKIYA NIRMAN NIGAM LTD Respondent(s)
WITH S.L.P.(C) No.618/2014
(With office report)
Date: 09/02/2015 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE DIPAK MISRA
HON'BLE MR. JUSTICE PRAFULLA C. PANT
For Petitioner(s) Mr. P.S. Patwalia, ASG
Ms. Rekha Pandey, Adv.
Mr. Y. Adhyaru, Adv.
Mrs. Anil Katiyar, AOR
For Respondent(s) Mr. Rajat Singh, Adv.
Mr. Archit Upadhyay, Adv.
Mr. Tushar Bakshi, AOR
UPON hearing the counsel the Court made the following
O R D E R
As prayed for by learned counsel for the petitioner, list the matter after six weeks.
Rejoinder affidavit, if any, be filed within four weeks from today.
Signature Not Verified Digitally signed by Chetan Kumar Date: 2015.02.10 18:11:05 IST Reason: (Chetan Kumar) (H.S. Parasher) Court Master Court Master