Supreme Court - Daily Orders
Amira Foods India Ltd. vs Commissioner Of Income Tax New Delhi on 14 December, 2018
Bench: A.K. Sikri, S. Abdul Nazeer
ITEM NO.1 COURT NO.2 SECTION XIV
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).
5721/2017
(Arising out of impugned final judgment and order dated 10-02-2016
in ITA No. 1224/2010 passed by the High Court Of Delhi At New
Delhi)
AMIRA FOODS INDIA LTD. Petitioner(s)
VERSUS
COMMISSIONER OF INCOME TAX NEW DELHI Respondent(s)
I.A. No. 1/017-CONDONATION OF DELAY IN FILING )
Date : 14-12-2018 This matter was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE A.K. SIKRI
HON'BLE MR. JUSTICE S. ABDUL NAZEER
For Petitioner(s) Mr. Salil Kapoor, Adv.
Mr. Sumit Lalchandani, Adv.
Ms. Ananya Kapoor, Adv.
Ms. Soumya Singh, Adv.
Ms. Pallavi Saigal, Adv.
Mr. Praveen Swarup, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
Issue notice.
Tag along with SLP(C) …... CC No. 20206/2015. (ASHWANI THAKUR) (RAJINDER KAUR) COURT MASTER (SH) Signature Not Verified BRANCH OFFICER Digitally signed by ASHWANI KUMAR Date: 2018.12.15 11:48:37 IST Reason: