Supreme Court - Daily Orders
M/S Vardhman Industries Ltd. vs Commissioner Of Income Tax on 9 January, 2018
Bench: Arun Mishra, Mohan M. Shantanagoudar
ITEM NO.35 COURT NO.10 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 for special leave to appeal (C)No………………..D.No.41003/2017
(Arising out of impugned final judgment and order dated 13-07-2017
in ITA Nos.681, 708, 725 & 755 of 2004 passed by the High Court Of
Delhi At New Delhi)
M/S VARDHMAN INDUSTRIES LTD. Petitioner(s)
VERSUS
COMMISSIONER OF INCOME TAX DELHI Respondent(s)
(With appln.(s) for c/delay in filing SLP)
Date : 09-01-2018 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ARUN MISHRA
HON'BLE MR. JUSTICE MOHAN M. SHANTANAGOUDAR
For Petitioner(s) Mr. Udit Naresh,Adv.
Ms. Kavita Jha,AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
Issue notice.
In the meantime, the operation of the impugned order shall remain stayed.
Tag with SLP(C)Nos.30728-30732/2017.
(Sarita Purohit) (Jagdish Chander) Court master Branch Officer Signature Not Verified Digitally signed by SARITA PUROHIT Date: 2018.01.10 16:43:29 IST Reason: