Supreme Court - Daily Orders
Commissioner Of Income Tax Ii vs M/S Modipon Ltd. on 8 August, 2016
ITEM NO.11 REGISTRAR COURT. 1 SECTION IIIA
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
BEFORE THE REGISTRAR MR. PAWAN DEV KOTWAL
Petition(s) for Special Leave to Appeal (C) No(s). 29816/2011
C.I.T-II Petitioner(s)
VERSUS
M/S MODIPON LTD. Respondent(s)
WITH
SLP(C) No. 29817/2011
Office Report)
SLP(C) No. 31209/2011
(With (With appln.(s) for c/delay in filing SLP and appln.(s) for
c/delay in filing process fee/spare copies and Office Report)
SLP(C) No. 15939/2012
(With appln.(s) for c/delay in filing SLP and Office Report)
SLP(C) No. 16633/2012
Office Report)
SLP(C) No. 4691/2015
Office Report)
SLP(C) No. 6597/2015
Office Report)
Date : 08/08/2016 This petition was called on for hearing today.
For Petitioner(s)
Mr Niraj Gupta, Adv.
Mr. B. V. Balaram Das,Adv.
Mrs. Anil Katiyar,Adv.
For Respondent(s)
Signature Not Verified
Digitally signed by
RASHI GUPTA
Date: 2016.08.09
Mr. Jagdish Kumar Chawla,Adv.
16:58:47 IST
Reason: Mr U.A.Rana, Adv.
M/s Gagrat & Co.,Adv.
Mr. Ram Avtar Bansal,Adv.
-2-
Item No.11
UPON hearing the counsel the Court made the following
O R D E R
Sole respondent in all matters has filed counter affidavit.
Registry to process the matters for being listed before the Hon'ble Court as per rules.
(PAWAN DEV KOTWAL) Registrar