Supreme Court - Daily Orders
Commissioner Of Income Tax, ... vs M/S Alps Chemicals Pvt. Ltd. on 19 August, 2014
Ð ITEM NO.23 COURT NO.12 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)......CC No(
s).
12531/2014
(Arising out of impugned final judgment and order dated 12/03/2014
in TA No. 680/2007 passed by the High Court Of Gujarat At
Ahmedabad)
COMMISSIONER OF INCOME TAX, AHMEDABAD-I Petitioner(s)
VERSUS
M/S ALPS CHEMICALS PVT. LTD. Respondent(s)
(With appln. (s) for c/delay in filing SLP)
Date : 19/08/2014 This petition was called on for hearing today.
CORAM : HON’BLE MR. JUSTICE MADAN B. LOKUR
HON’BLE MR. JUSTICE C. NAGAPPAN
For Petitioner(s) Mr. Ranjit Kumar, ASG
Ms. Rekha Pandey, Adv.
Ms. Purnima Bhatt, Adv.
Mrs. Anil Katiyar ,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
Leave granted.
Tag with C.A. No. 10481/2010.
(MEENAKSHI KOHLI) (JASWINDER KAUR) COURT MASTER COURT MASTER Signature Not Verified Digitally signed by Meenakshi Kohli Date: 2014.08.20 12:04:12 IST Reason: