Supreme Court - Daily Orders
Commissioner Of Income Tax-Ii, Kanpur vs M/S Rizvi Exports Pvt. Ltd. on 23 November, 2015
Bench: A.K. Sikri, Rohinton Fali Nariman
ITEM NO.23 COURT NO.13 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).
20269/2015
(Arising out of impugned final judgment and order dated 30/04/2015
in ITA No. 687/2007 passed by the High Court Of Judicature at
Allahabad)
COMMISSIONER OF INCOME TAX-II, KANPUR, Petitioner(s)
VERSUS
M/S RIZVI EXPORTS PVT. LTD. Respondent(s)
(with appln. (s) for c/delay in filing SLP and office report)
Date : 23/11/2015 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE A.K. SIKRI
HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN
For Petitioner(s) Mr. Mukul Rohatgi, Adv.
Mr. Ritin Rai, Adv.
Mr. Ritesh Kumar, 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 C.A. No. 4939 of 2012.
(Ashwani Thakur) (Rajinder Kaur) COURT MASTER COURT MASTER Signature Not Verified Digitally signed by ASHWANI KUMAR Date: 2015.11.24 17:27:16 IST Reason: