Supreme Court - Daily Orders
Income Tax Officer vs F Studio Fashion Pvt. Ltd. on 16 December, 2016
Bench: Ranjan Gogoi, L. Nageswara Rao
ITEM NO.22 COURT NO.5 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).
20528/2016
(ARISING OUT OF IMPUGNED FINAL JUDGMENT AND ORDER DATED 19/04/2016
IN SCA NO. 20212/2015 PASSED BY THE HIGH COURT OF GUJARAT AT
AHMEDABAD)
INCOME TAX OFFICER PETITIONER(S)
VERSUS
F STUDIO FASHION PVT. LTD. RESPONDENT(S)
(WITH APPLN. (S) FOR C/DELAY IN FILING SLP AND OFFICE REPORT)
Date : 16/12/2016 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE RANJAN GOGOI
HON'BLE MR. JUSTICE L. NAGESWARA RAO
For Petitioner(s) Mr. P.S. Patwalia, ASG
Mr. Rana Mukherjee, Sr. Adv.
Mr. G.S. Narayan, Adv.
Mr. Dhruv Sheoran, Adv.
Mr. Archit Upadhayay, Adv.
Mr. Gopal Sankaranarayanan, Adv.
Mrs. Anil Katiyar, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Heard the learned counsel for the petitioner and perused the relevant material.
Delay condoned.
Exemption from filing certified copy of the impugned judgment is granted.
Issue notice.
Tag with Civil Appeal No. 2411 of 2014.
Signature Not Verified Digitally signed by VINOD LAKHINA[VINOD LAKHINA] [ASHA SONI] Date: 2016.12.17 12:30:14 IST Reason: COURT MASTER COURT MASTER