Supreme Court - Daily Orders
Joint Commissioner Of Income Tax vs M/S Hatsun Agro Products Ltd on 9 February, 2018
Bench: R.K. Agrawal, Abhay Manohar Sapre
ITEM NO.16 COURT NO.8 SECTION XII
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.795/2018
(Arising out of impugned final judgment and order dated 10-04-2017
in TCA No. 1173/2005 passed by the High Court Of Judicature At
Madras)
JOINT COMMISSIONER OF INCOME TAX Petitioner(s)
VERSUS
M/S HATSUN AGRO PRODUCTS LTD Respondent(s)
( IA No.17077/2018-CONDONATION OF DELAY IN FILING and IA
No.17078/2018-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT)
Date : 09-02-2018 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE R.K. AGRAWAL
HON'BLE MR. JUSTICE ABHAY MANOHAR SAPRE
For Petitioner(s) Mr. Tushar Mehta, ASG
Mr. K. Radhakrishnan, Sr. Adv.
Mr. Rupesh Kumar, Adv.
Mrs. Anita Sahni, Adv.
Mrs. Anil Katiyar, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
Issue notice.
(ASHA SUNDRIYAL) (CHANDER BALA) COURT MASTER COURT MASTER Signature Not Verified Digitally signed by ASHA SUNDRIYAL Date: 2018.02.10 11:38:36 IST Reason: