Supreme Court - Daily Orders
Cenzer Industries Ltd. Mumbai vs Income Tax Officer, 5(1)(3) . on 2 May, 2016
Bench: Kurian Joseph, Rohinton Fali Nariman
ITEM NO.43 + 53 COURT NO.11 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) No(s). 12011/2016
(Arising out of impugned final judgment and order dated 15/01/2016
in NOM No. 493/2015 15/01/2016 in ITA No. 2077/2014 passed by the
High Court Of Bombay)
CENZER INDUSTRIES LTD. MUMBAI Petitioner(s)
VERSUS
INCOME TAX OFFICER, 5(1)(3) AND ORS. Respondent(s)
(with interim relief and office report)
with
SLP (C) No. 12198 of 2016
(with application for exemption from filing c/c of the impugned
Judgment and interim relief and office report)
SLP (C) No. 12523 of 2016
(with application for exemption from filing c/c of the impugned
Judgment and interim relief and office report)
Date : 02/05/2016 These petitions were called on for hearing today.
CORAM : HON'BLE MR. JUSTICE KURIAN JOSEPH
HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN
For Petitioner(s) Ms. Shashi M. Kapila, Adv.
Mr. Pravesh Sharma, Adv.
Mr. Sushil Kumar, Adv.
Mr. Sanjay Kumar, Adv.
Ms. Anushree Menon, Adv.
Mr. Vikas Mehta, Adv.
For Respondent(s)
UPON hearing counsel the Court made the following
O R D E R
Issue notice, returnable in six weeks.
Signature Not Verified Digitally signed by JAYANT KUMAR ARORA Date: 2016.05.05 16:45:32 IST Reason: (Jayant Kumar Arora) (Renu Diwan) Sr. P.A. Court Master