Supreme Court - Daily Orders
M/S Avon Cycles Ltd vs Commissioner Of Income Tax on 2 February, 2015
Bench: Ranjan Gogoi, Arun Mishra
ITEM NO.16 COURT NO.9 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)....../2015
(CC No(s). 1624/2015)
(Arising out of impugned final judgment and order dated 20/08/2014
in ITA No. 277/2013 passed by the High Court Of Punjab & Haryana At
Chandigarh)
M/S AVON CYCLES LTD. LUDHIANA Petitioner(s)
VERSUS
COMMISSIONER OF INCOME TAX, LUDHIANA & ANR. Respondent(s)
(With appln. (s) for c/delay in filing SLP and office report)
Date : 02/02/2015 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE RANJAN GOGOI
HON'BLE MR. JUSTICE ARUN MISHRA
For Petitioner(s) Mr. Rameshwar Prasad Goyal,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
Leave granted.
Tag with C.A.Nos. 104-109 of 2015 @ SLP(C)Nos. 14531-14536 of 2012.
Office is directed not to call for the original record(s) for the present.
(MADHU BALA) (ASHA SONI) Signature Not Verified COURT MASTER COURT MASTER Digitally signed by Madhu Bala Date: 2015.02.02 16:21:09 IST Reason: