Supreme Court - Daily Orders
Commissioner Of Income Tax vs Vama Sundari Investment (Delhi) Pvt ... on 5 August, 2016
Bench: Kurian Joseph, Rohinton Fali Nariman
ITEM NO.16 COURT NO.8 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).......... of 2016
(CC No. 14213/2016)
(Arising out of impugned final judgment and order dated 30/07/2015
in ITA No. 1655/2006 passed by the High Court of Delhi at New
Delhi)
COMMISSIONER OF INCOME TAX Petitioner(s)
VERSUS
M/S SLOCUM INVESTMENT PVT. LTD
(PRESENTLY KNOWN AS VAMASUNDARI INVESTMENT
(DELHI) PVT LTD. Respondent(s)
(with appln. (s) for c/delay in filing SLP and c/delay in refiling
SLP and office report)
Date : 05/08/2016 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE KURIAN JOSEPH
HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN
For Petitioner(s) Mr. Ranjit Kumar, SG
Mr. Zoheb Hossain, Adv.
Ms. Anita Sahani, Adv.
Mrs. Anil Katiyar,Adv.
For Respondent(s) Ms. Kavita Jha, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
Issue notice.
Tag with SLP (C) No.16288/2016.
(RASHMI DHYANI) (RENU DIWAN) Signature Not Verified SR. P.A. COURT MASTER Digitally signed by RASHMI DHYANI Date: 2016.08.08 11:38:03 IST Reason: