Supreme Court - Daily Orders
M/S. Grihalakshmi Vision vs The Additional Commissioner Of Income ... on 22 July, 2016
Bench: Kurian Joseph, Rohinton Fali Nariman
ITEM NO.19 COURT NO.10 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).
12926-12927/2016
(Arising out of impugned final judgment and order dated 07/08/2015
in ITA No. 83/2014 07/08/2015 in ITA No. 86/2014 passed by the High
Court Of Kerala At Ernakulam)
M/S. GRIHALAKSHMI VISION Petitioner(s)
VERSUS
THE ADDITIONAL COMMISSIONER OF INCOME TAX Respondent(s)
(with appln. (s) for c/delay in filing SLP and c/delay in refiling
SLP)
Date : 22/07/2016 These petitions were called on for hearing today.
CORAM : HON'BLE MR. JUSTICE KURIAN JOSEPH
HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN
For Petitioner(s) Mr. Renjith. B. Marar, Adv.
Ms. Lakshmi N. Kaimal, Adv.
For Respondent(s)
UPON hearing counsel the Court made the following
O R D E R
Delay condoned.
Issue notice on Questions of Law 'c' and 'g' only. In the meantime, there shall be stay of recovery of penalty imposed under Sections 271D and 271E of the Income Tax Act.
(Jayant Kumar Arora) (Renu Diwan)
Court Master Court Master
Signature Not Verified
Digitally signed by
JAYANT KUMAR ARORA
Date: 2016.07.25
16:51:30 IST
Reason: