Indian Kanoon - Search engine for Indian Law

Supreme Court - Daily Orders

The Commissiioner Of Income Tax-Iii vs Narmada Chematur Petrochemicals Ltd. ... on 12 September, 2014

Bench: Kurian Joseph, Rohinton Fali Nariman

  ITEM NO.23                               COURT NO.1                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).14614/2014

  (Arising out of impugned final judgment and order dated 28/01/2014 in
  TA No. 1037/2013 passed by the High Court Of Gujarat At Ahmedabad)

  THE COMMISSIIONER OF INCOME TAX-III                                 Petitioner(s)

                                                  VERSUS

  NARMADA CHEMATUR PETROCHEMICALS LTD                                 Respondent(s)

  (With appln. (s) for c/delay in filing SLP)

  Date : 12/09/2014 This petition was called on for hearing today.

  CORAM :
                             HON'BLE THE CHIEF JUSTICE
                             HON'BLE MR. JUSTICE KURIAN JOSEPH
                             HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN

  For Petitioner(s)                   Ms. Pinki Anand, ASG
                                      Mr. D.L. Chidananda, Adv.
                                      Ms. Purnima Bhat, Adv.
                                      Mrs. Anil Katiyar,Adv.

  For Respondent(s)

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

Delay in filing the special leave petition is condoned.

Issue notice, returnable in eight weeks. Dasti, in addition to the ordinary process, is permitted.

Connect with C.A. Nos. 6949-6950 of 2004.

NEETU KHAJURIA
Date: 2014.09.13
13:06:45 IST
Reason:



                          (Neetu Khajuria)                         (Renu Diwan)
                               Sr.P.A.                             Court Master