Supreme Court - Daily Orders
Commissioner Of Income Tax-Iv vs M/S Haier Appliances India Pvt.Ltd. on 11 March, 2016
Bench: Ranjan Gogoi, Prafulla C. Pant
ITEM NO.26 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)......CC NO(S).
3070/2016
(ARISING OUT OF IMPUGNED FINAL JUDGMENT AND ORDER DATED 16/03/2015
IN ITA NO. 621/2014 PASSED BY THE HIGH COURT OF DELHI AT NEW DELHI)
COMMISSIONER OF INCOME TAX-IV PETITIONER(S)
VERSUS
M/S HAIER APPLIANCES INDIA PVT.LTD. RESPONDENT(S)
(WITH APPLN. (S) FOR C/DELAY IN FILING SLP AND C/DELAY IN REFILING
SLP AND OFFICE REPORT)
Date : 11/03/2016 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE RANJAN GOGOI
HON'BLE MR. JUSTICE PRAFULLA C. PANT
For Petitioner(s) Ms. Pinky Anand, ASG
Mr. Rishabh Jain, Adv.
Ms. Snidha Mehra, Adv.
Mr. Manish Pushkarna, Adv.
Ms. Pallavi Chopra, Adv.
Mr. B.V. Balram Das, Adv.
Mr. B. Raghunath, Adv.
Mr. Ashok Panigrahi, Adv.
Mrs. Anil Katiyar, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Heard the learned counsel for the petitioner and perused the relevant material.
Delay condoned.
Permission to file lengthy list of dates is granted. Leave granted.
Tag with Civil Appeal No.146 of 2016.
Signature Not Verified Digitally signed by VINOD LAKHINA Date: 2016.03.11 [VINOD LAKHINA] [ASHA SONI] 16:09:31 IST Reason: COURT MASTER COURT MASTER