Indian Kanoon - Search engine for Indian Law

Supreme Court - Daily Orders

Pr. Commissioner Of Income Tax 3 Nagpur vs Ballarpur Industries Ltd. on 17 September, 2018

Bench: Abhay Manohar Sapre, Mohan M. Shantanagoudar

     ITEM NO.53                              COURT NO.7                     SECTION IX

                    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.1153/2018
     (Arising out of impugned final judgment and order dated 17-07-2017
     in ITA No.138/2003 passed by the High Court of Judicature at Bombay
     at Nagpur)

     PR.COMMISSIONER OF INCOME TAX 3 NAGPUR                                 PETITIONER(S)

                                                      VERSUS

     BALLARPUR INDUSTRIES LTD.                                               RESPONDENT(S)
     (IA No.1511/2018-EXEMPTION                  FROM   FILING   C/C   OF    THE   IMPUGNED
     JUDGMENT)

     Date : 17-09-2018 This matter was called on for hearing today.

     CORAM :
                          HON'BLE MR. JUSTICE ABHAY MANOHAR SAPRE
                          HON'BLE MR. JUSTICE MOHAN M. SHANTANAGOUDAR

     For Petitioner(s)
                                        Mr.P.S.Narsimha, ASG
                                        Mr.Guru Krishna Kumar, Sr.Adv.
                                        Mr.Parthiv K. Goswami, Adv.
                                        Mr.D.L.Chidananda, Adv.
                                        Mrs.Anil Katiyar, AOR

     For Respondent(s)
                                        Mr.Ajay Bhargava, Adv.
                                        Ms.Abhisaar Bairagi, Adv.
                                        Ms.Shweta Kabra, Adv.
                                        M/s.Khaitan & Co.

                           UPON hearing the counsel the Court made the following
                                              O R D E R

Perused letter dated 14.09.2018.

In terms of letter seeking adjournment, list the matter after four weeks.

(Ashok Raj Singh) (Chander Bala) 17:47:07 IST Reason: Court Master Court Master