Supreme Court - Daily Orders
The Commissioner Of Income Tax Iii vs Karamchand Appliances P.Ltd. on 28 October, 2016
Author: Ashok Bhushan
Bench: Ashok Bhushan
ITEM NO.28 COURT NO.11 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) No(s).
25563-25564/2015
(Arising out of impugned final judgment and order dated 21/02/2011
in ITA No. 397/2011 and order dated 30/09/2011 in RP No. 473/2011
passed by the High Court of Delhi at New Delhi)
C.I.T-III Petitioner(s)
VERSUS
KARAMCHAND APPLICANCES P.LTD. Respondent(s)
(Office report for directions)
Date : 28/10/2016 These petitions were called on for hearing today.
CORAM : HON'BLE MR. JUSTICE ASHOK BHUSHAN
[IN CHAMBERS]
For Petitioner(s) Ms. Alka Agrawal,Adv.
Mrs. Anil Katiyar,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Learned counsel for the petitioner is granted four weeks' time to furnish the latest and complete address of the sole respondent.
(SAPNA BISHT) (TAPAN KUMAR CHAKRABORTY)
SR. P.A. COURT MASTER
Signature Not Verified
Digitally signed by
SAPNA BISHT
Date: 2016.10.28
17:08:16 IST
Reason: