Indian Kanoon - Search engine for Indian Law

Supreme Court - Daily Orders

Principal Commissioner Of Income ... vs Vidhya Shankar Investment Private ... on 27 September, 2018

      ITEM NO.53                            REGISTRAR COURT. 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


                                            BEFORE THE REGISTRAR MANOJ JAIN

      Petition(s) for Special Leave to Appeal (C)                          No(s).    16971/2018

      PRINCIPAL COMMISSIONER OF INCOME TAX(CENTRAL) II                            Petitioner(s)

                                                         VERSUS

      VIDHYA SHANKAR INVESTMENT PRIVATE LIMITED                                   Respondent(s)



      WITH
      SLP(C) No. 16973/2018 (XIV)

          SLP(C) No. 16974/2018 (XIV)

          SLP(C) No. 16976/2018 (XIV)

          SLP(C) No. 16975/2018 (XIV)

          SLP(C) No. 16972/2018 (XIV)


      Date : 27-09-2018 This petition was called on for hearing today.



      For Petitioner(s)                    Mr.Umesh Babu Chaurasia,Adv.
                                           Mrs. Anil Katiyar, AOR

      For Respondent(s)


                               UPON hearing the counsel the Court made the following
                                                  O R D E R

In all the matters, delay in filing the spare copies is condoned. Registry to issue notice to the respondents immediately.

List the matter again on 28.11.2018.

Reason:                                                                             MANOJ JAIN
                                                                                     Registrar
      SB