Supreme Court - Daily Orders
Commissioner Of Income Tax-3 New Delhi vs Radha Appearals Pvt. Ltd. on 6 April, 2016
Author: R.K. Agrawal
Bench: R.K. Agrawal
ITEM NO.25 COURT NO.11 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)..........of 2016
(CC No.16812/2015)
(Arising out of impugned final judgment and order dated 18/03/2015
in ITA No. 217/2015 passed by the High Court Of Delhi at New Delhi)
COMMISSIONER OF INCOME TAX-3 NEW DELHI Petitioner(s)
VERSUS
RADHA APPEARALS PVT. LTD. Respondent(s)
(Office report on default)
Date : 06/04/2016 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE R.K. AGRAWAL
[IN CHAMBERS]
For Petitioner(s) Mr. Vikas Bansal, Adv.
Mr. B. V. Balram, Adv.
Mrs. Anil Katiyar,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Learned counsel for the petitioner states that no additional documents are required to be filed. Office to proceed accordingly.
(RASHMI DHYANI) (SUMAN JAIN)
SR.P.A. COURT MASTER
Signature Not Verified
Digitally signed by
RASHMI DHYANI
Date: 2016.04.08
10:52:37 IST
Reason: