Supreme Court - Daily Orders
Principal Commissioner Of Income Tax 4 vs M/S Shah Alloys Ltd on 11 August, 2017
Bench: A.K. Sikri, Ashok Bhushan
ITEM NO.7 COURT NO.7 SECTION
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) No...........
Diary No. 18742/2017
(Arising out of impugned final judgment and order dated 08-08-2016
in TA No. 2092/2010 passed by the High Court of Gujarat at
Ahmedabad)
COMMISSIONER OF INCOME TAX 4 Petitioner(s)
VERSUS
M/S SHAH ALLOYS LTD Respondent(s)
(With IA No.67388/2017-CONDONATION OF DELAY IN FILING)
Date : 11-08-2017 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE A.K. SIKRI
HON'BLE MR. JUSTICE ASHOK BHUSHAN
For Petitioner(s)
Mr. Tushar Mehta, ASG.
Mr. Rupesh Kumar, Adv.
Ms. Purnima Bhat Kak, Adv.
Ms. Anita Sahani, Adv.
Ms. Anil Katiyar, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Issue notice in the special leave petition as well as in the application for condonation of delay.
Tag the matter with Civil Appeal No. 2533 of 2011 and other connected matters.
Signature Not Verified(NIDHI AHUJA) (MALA KUMARI SHARMA) Digitally signed by NIDHI AHUJA Date: 2017.08.12 COURT MASTER COURT MASTER 13:42:27 IST Reason: