Supreme Court - Daily Orders
The Joint Commissioner Of Income Tax vs Indorama Synthetics India Ltd on 14 July, 2017
Bench: R.K. Agrawal, Abhay Manohar Sapre
ITEM NO.30 COURT NO.9 SECTION
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petition to Special Leave to Appeal (Civil) No......./2017
Diary No.10137/2017
(Arising out of impugned final judgment and order dated 25-07-2016
in WPC No.12072/2015 passed by the High Court Of Delhi At New
Delhi)
JOINT COMMISSIONER OF INCOME TAX & ANR. Petitioner(s)
VERSUS
INDORAMA SYNTHETICS INDIA LTD Respondent(s)
(FOR ADMISSION and I.R. and IA No.51095/2017-CONDONATION OF DELAY
IN FILING and IA No.51097/2017-EXEMPTION FROM FILING C/C OF THE
IMPUGNED JUDGMENT and IA No.51098/2017-CONDONATION OF DELAY IN
REFILING)
Date : 14-07-2017 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. Ranjit Kumar, SG
Mr. A.P. Mayee, Adv.
Mr. Nitesh Kumar, Adv.
Mrs. Anil Katiyar, AOR
For Respondent(s) Ms. Kavita Jha, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned. Issue notice.
Tag with SLP (C) No.12514/2017. (ASHA SUNDRIYAL) Signature Not Verified (SNEH LATA SHARMA) COURT MASTER Digitally signed by ASHA SUNDRIYAL Date: 2017.07.19 COURT MASTER 17:07:43 IST Reason: