Supreme Court - Daily Orders
Pr. Commissioner Of Income Tax vs Jindal Steel And Power Ltd. on 5 January, 2018
Bench: Rohinton Fali Nariman, Navin Sinha
ITEM NO.19 COURT NO.11 SECTION IV-B
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
SPECIAL LEAVE PETITION (CIVIL) Diary No(s). 31697/2017
(Arising out of impugned final judgment and order dated 05-12-2016
in ITA No. 344/2016 passed by the High Court Of Punjab & Haryana At
Chandigarh)
PR. COMMISSIONER OF INCOME TAX Petitioner(s)
VERSUS
JINDAL STEEL AND POWER LTD. Respondent(s)
(FOR ADMISSION and I.R. and IA No.136748/2017-CONDONATION OF DELAY
IN FILING and IA No.136750/2017-EXEMPTION FROM FILING C/C OF THE
IMPUGNED JUDGMENT and IA No.136749/2017-CONDONATION OF DELAY IN
REFILING)
WITH
Diary No(s). 39916/2017 (IV-B)
(IA No.137105/2017-CONDONATION OF DELAY IN FILING and IA
No.137106/2017-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT)
Date : 05-01-2018 These matters were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN
HON'BLE MR. JUSTICE NAVIN SINHA
For Petitioner(s) Mr. A.N.S. Nadkarni, ASG
Mr. Devashish Bharuka, Adv.
Ms. Rekha Pandey, Adv.
Mr. Arijit Prasad, Adv.
Mrs. Anil Katiyar, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
Issue notice.
Signature Not VerifiedTag along with S.L.P. (C) No. 30283 of 2015.
Digitally signed by VISHAL ANAND Date: 2018.01.05 16:05:55 IST Reason:(R. NATARAJAN) (SAROJ KUMARI GAUR) COURT MASTER (SH) COURT MASTER