Supreme Court - Daily Orders
Principal Commissioner Of Income Tax 1 ... vs M/S. Shyam Steel Industries Limited on 22 April, 2019
Bench: Ashok Bhushan, K.M. Joseph
ITEM NO.26 COURT NO.12 SECTION XVI
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). 11791/2019
(Arising out of impugned final judgment and order dated 07-05-2018
in ITA No. 37/2018 passed by the High Court At Calcutta)
PRINCIPAL COMMISSIONER OF INCOME TAX 1, KOLKATA Petitioner(s)
VERSUS
M/S. SHYAM STEEL INDUSTRIES LIMITED Respondent(s)
(FOR I.R. and IA No.61138/2019-CONDONATION OF DELAY IN FILING and
IA No.61141/2019-EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT)
Date : 22-04-2019 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE ASHOK BHUSHAN
HON'BLE MR. JUSTICE K.M. JOSEPH
For Petitioner(s) Mr. Sanjay Jain, ASG
Mr. Arijit Prasad, Sr. Adv.
Mr. D.L. Chidanand, Adv.
Mr. Yuvraj Sharma, Adv.
Ms. Jaskaran Kaur, Adv.
Ms. Saniya Scott, Adv.
Mrs. Anil Katiyar, AOR
For Respondent(s) Mr. S. Ganesh, Sr. Adv.
Mrs. Vanita Bhargava, Adv.
Ms. Shweta Kabra, Adv.
For M/S. Khaitan & Co.
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
Issue notice.
Ms. Vanita Bhargava, learned counsel accepts notice and seeks time to file a reply.
Reply be filed within two weeks. Rejoinder, if any, be filed within two weeks thereafter. Signature Not Verified Digitally signed by SANJAY KUMAR List the matter after four weeks.
Date: 2019.04.23 11:25:53 IST Reason: (MEENAKSHI KOHLI) (RENU KAPOOR) COURT MASTER COURT MASTER