Supreme Court - Daily Orders
C.I.T Central,Delhi vs Mohan Meakin Ltd. on 30 November, 2015
Bench: Anil R. Dave, Adarsh Kumar Goel
ITEM NO.43 COURT NO.3 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). 3100/2014
(Arising out of impugned final judgment and order dated 21/10/2009
in ITA No. 989/2009 passed by the High Court Of Delhi At New Delhi)
C.I.T CENTRAL,DELHI Petitioner(s)
VERSUS
MOHAN MEAKIN LTD. Respondent(s)
(With office report)
Date : 30/11/2015 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ANIL R. DAVE
HON'BLE MR. JUSTICE ADARSH KUMAR GOEL
For Petitioner(s) Mr. P.S. Narsimha,ASG
Ms. N. Annapoorni,Adv.
Mr. Manish Pushkarna,Adv.
Ms. Anil Katiyar,Adv.
For Mr. B. V. Balaram Das,Adv.
For Respondent(s) Mr. C.S. Agarwal,Sr.Adv.
Ms. Pushpa Sharma,Adv.
Mr. Bhargava V. Desai,Adv.
Ms. Saumya Mehrotra,Adv.
UPON hearing the counsel the Court made the following
O R D E R
Leave granted.
Hearing expedited.
(Anita Malhotra) (Sneh Bala Mehra) Court Master Assistant Registrar Signature Not Verified Digitally signed by Sarita Purohit Date: 2015.12.02 17:14:50 IST Reason: