Supreme Court - Daily Orders
Pr.Commissioner Of Income Tax vs M/S Max India Ltd. on 8 September, 2017
Bench: A.K. Sikri, Ashok Bhushan
ITEM NO.13 COURT NO.6 SECTION IV-B
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Diary No(s).25400/2017
(Arising out of impugned final judgment and order dated 08-03-2017
in ITA No. 91/2017 passed by the High Court Of Punjab & Haryana At
Chandigarh)
PR.COMMISSIONER OF INCOME TAX Petitioner(s)
VERSUS
M/S MAX INDIA LTD. Respondent(s)
(IA No.81289/2017-CONDONATION OF DELAY IN FILING)
Date : 08-09-2017 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE A.K. SIKRI
HON'BLE MR. JUSTICE ASHOK BHUSHAN
For Petitioner(s) Mr. Maninder Singh, ASG.
Mr. Sameer Abhyankar, Adv.
Mr. Rupesh Kumar, Adv.
Mr. Anil Katiyar, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
It is stated by Mr. Maninder Singh, learned ASG that similar petitions are pending in which leave has been granted. List this matter along with C.A. No. 2444 of 2017 on 15.9.2017 for disposal.
(B.PARVATHI) (MALA KUMARI SHARMA)
Signature Not Verified
COURT MASTER COURT MASTER
Digitally signed by
BALA PARVATHI
Date: 2017.09.13
16:56:38 IST
Reason: