Supreme Court - Daily Orders
Commissioner Of Income Tax-V vs Behr India Ltd. on 16 September, 2016
Bench: A.K. Sikri, N.V. Ramana
ITEM NO.29 COURT NO.11 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. 16734/2016
(Arising out of impugned final judgment and order dated 04/04/2016
in ITA No. 2440/2013 passed by the High Court of Bombay)
COMMISSIONER OF INCOME TAX-V Petitioner(s)
VERSUS
BEHR INDIA LTD. Respondent(s)
(With appln. (s) for c/delay in filing SLP and office report)
Date : 16/09/2016 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE A.K. SIKRI
HON'BLE MR. JUSTICE N.V. RAMANA
For Petitioner(s)
Mr. A.N.S. Nadkarni, ASG.
Ms. Anita Sahani, Adv.
Mr. K.L. Janjani, Adv.
Mrs. Anil Katiyar, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
Leave granted.
To be heard along with Civil Appeal No. 8549 of 2013 and other connected matters.
(Nidhi Ahuja) (Tapan Kr. Chakraborty) Court Master Court Master Signature Not Verified Digitally signed by NIDHI AHUJA Date: 2016.09.17 13:46:38 IST Reason: