Supreme Court - Daily Orders
Nirma Industries Ltd. vs Asst.C.I.T. on 30 June, 2016
Bench: Ranjan Gogoi, Prafulla C. Pant
1
ITEM NO.42 COURT NO.7 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) No(s). 18429/2008
(Arising out of impugned final judgment and order dated 20/11/2007
in TA No. 469/2000 passed by the High Court of Gujarat at
Ahmedabad)
NIRMA INDUSTRIES LTD. Petitioner(s)
VERSUS
ASST.C.I.T. Respondent(s)
(with interim relief and office report)
WITH
SLP(C) No. 27735/2009
(With Office Report)
SLP(C) No. 19633-19635/2008
(With appln. for c/delay in filing SLP and Office Report)
Date : 30/06/2016 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE RANJAN GOGOI
HON'BLE MR. JUSTICE PRAFULLA C. PANT
For Petitioner(s) Mr. Arvind Datar, Sr. Adv.
Mr. Amar Dave, Adv.
Mr. Ankur Saigal, Adv.
Mr. Rohit Jolly, Adv.
Mr. E. C. Agrawala,Adv.
Mr. Amar Dave, Adv.
Mr. P. S. Sudheer,Adv.
Mr. Rishi Maheshwari, Adv.
Ms. Anne Mathew, Adv.
Ms. Shruti Jose, Adv.
For Respondent(s) Mr. Atmaram Nadkarni, Adv.
Ms. Purnima Bhat Kak, Adv.
Mrs. Anil Katiyar,Adv.
Signature Not Verified
UPON hearing the counsel the Court made the following
O R D E R
Digitally signed by NEETU KHAJURIA Date: 2016.07.01 16:36:31 IST Reason: In view of the order dated 5 th November, 2014 referring Civil Appeal Nos. 1581-1582 of 2005 to a 2 larger Bench, these special leave petitions shall also stand referred to a larger Bench and be heard together with Civil Appeal Nos.1581-1582 of 2005.
(Neetu Khajuria) (Asha Soni)
Sr.P.A. Court Master