Supreme Court - Daily Orders
Commissioner Of Income Tax vs Shree Dhanwantri Herbals on 2 July, 2018
Bench: A.K. Sikri, Ashok Bhushan
ITEM NO.23 COURT NO.5 SECTION XIV
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). 19798/2018
(Arising out of impugned final judgment and order dated 28-11-2017
in ITA No. 23/2016 passed by the High Court Of Himachal Pradesh At
Shimla)
COMMISSIONER OF INCOME TAX Petitioner(s)
VERSUS
SHREE DHANWANTRI HERBALS Respondent(s)
(FOR ADMISSION and I.R. and IA No.82626/2018-CONDONATION OF DELAY
IN FILING )
Date : 02-07-2018 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE A.K. SIKRI
HON'BLE MR. JUSTICE ASHOK BHUSHAN
For Petitioner(s) Mr. A.N.S. Nadkarni, ASG
Mr. Zoheb Hossain, Adv.
Ms. Anita Sahni, Adv.
Mrs. Anil Katiyar, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Issue notice limited to the question as to whether deduction under Section 80-1C availed earlier for a period of five years can again be availed for the next five years on the ground that there was a substantial expansion of the unit.
(ASHWANI KUMAR) (RAJINDER KAUR)
COURT MASTER (SH)
Signature Not Verified
COURT MASTER
Digitally signed by
ASHWANI KUMAR
Date: 2018.07.03
15:42:58 IST
Reason: