Supreme Court - Daily Orders
Commissioner Of Income Tax vs M/S Fun Multiplex Pvt Ltd on 4 September, 2017
Bench: R.K. Agrawal, Abhay Manohar Sapre
ITEM NO.36 COURT NO.8 SECTION IX
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Diary No.24815/2017
(Arising out of impugned final judgment and order dated 06-02-2017
in ITA No.1751/2014 passed by the High Court Of Judicature At
Bombay)
COMMISSIONER OF INCOME TAX Petitioner(s)
VERSUS
M/S FUN MULTIPLEX PVT LTD Respondent(s)
(FOR ADMISSION and I.R. and IA No.78519/2017-CONDONATION OF DELAY
IN FILING)
Date : 04-09-2017 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE R.K. AGRAWAL
HON'BLE MR. JUSTICE ABHAY MANOHAR SAPRE
For Petitioner(s) Mr. Tushar Mehta, ASG
Ms. Vimla Sinha, Adv.
Mr. Tara Chandra Sharma, Adv.
Ms. Gargi Khanna, Adv.
Mrs. Anil Katiyar, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
Leave granted.
Tag with Civil Appeal No.6513-14/2012.
(ASHA SUNDRIYAL) (SUMAN JAIN) COURT MASTER COURT MASTER Signature Not Verified Digitally signed by ASHA SUNDRIYAL Date: 2017.09.05 16:48:08 IST Reason: