Supreme Court - Daily Orders
C.I.T-5 vs M/S Essar Oil Ltd. on 18 September, 2018
Bench: A.K. Sikri, Ashok Bhushan
ITEM NO.47 COURT NO.5 SECTION IX
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Civil Appeal No(s). 3416/2012
C.I.T-5 Appellant(s)
VERSUS
M/S ESSAR OIL LTD. Respondent(s)
WITH
C.A. No. 1605/2014 (III)
Date : 18-09-2018 These appeals were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE A.K. SIKRI
HON'BLE MR. JUSTICE ASHOK BHUSHAN
For Appellant(s) Mr. Vikaramjit Banerjee, ASG
Mr. Arijit Prasad, Adv.
Mr. Abhishek, Adv.
Mr. Shubhendu Anand, Adv.
Mr. Siddhartha Sinha, Adv.
Mr. Ayush Anand, Adv.
Mrs. Anil Katiyar, AOR
For Respondent(s)
Mr. Parsi Pardiwala, Sr. Adv.
Mr. Mahesh Agarawal, Adv.
Mr. Niraj Sheth, Adv.
Ms. Neeha Nagpal, Adv.
Mr. Arshit Anand, Adv.
Mr. E. C. Agrawala, AOR
UPON hearing the counsel the Court made the following
O R D E R
List the matters in the usual course as the tax effect is more than Rs. 1 crore.
Signature Not Verified(MANISH SETHI) (RAJINDER KAUR) Digitally signed by SUSHIL KUMAR RAKHEJA Date: 2018.09.24 COURT MASTER (SH) 12:34:46 IST Reason: BRANCH OFFICER