Supreme Court - Daily Orders
M/S Shree Maheshwar Hydel Power ... vs The Commissioner Of Income Tax 7 on 5 April, 2019
Bench: Ashok Bhushan, K.M. Joseph
ITEM NO.54 COURT NO.12 SECTION IX
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) No(s). 30540/2018
(Arising out of impugned final judgment and order dated 17-07-2018
in ITA No. 67/2016 passed by the High Court Of Judicature At
Bombay)
M/S SHREE MAHESHWAR HYDEL POWER CORPORATION LTD. Petitioner(s)
VERSUS
THE COMMISSIONER OF INCOME TAX 7 Respondent(s)
Date : 05-04-2019 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE ASHOK BHUSHAN
HON'BLE MR. JUSTICE K.M. JOSEPH
For Petitioner(s) Dr. Krishan Singh Chauhan, AOR
Mr. Ravi Prakash, Adv.
Mr. Ajit Kumar Ekka, Adv.
Mr. Chand Kiran, Adv.
Mr. R.S.M. Kalky, Adv.
Mr. S.P. Singh, Adv.
For Respondent(s) Mr. Vikramjit Banerjee, ASG
Mr. Nalin Kohli, Adv.
Mr. Shekhar Vyas, Adv.
Ms. Nimisha Menon, Adv.
Mr. M.P. Gupta, Adv.
Ms. Nitya Rao, Adv.
Mrs. Anil Katiyar, AOR
UPON hearing the counsel the Court made the following
O R D E R
In view of letter circulated by learned counsel for the respondent, four weeks’ time as last opportunity is granted to file counter affidavit.
(MEENAKSHI KOHLI) Signature Not Verified (RENU KAPOOR) COURT MASTER Digitally signed by SANJAY KUMAR Date: 2019.04.06 COURT MASTER 13:04:10 IST Reason: