Supreme Court - Daily Orders
M/S. Ansal Housing And Construction ... vs Commissioner Of Income Tax New Delhi-1 on 19 September, 2016
Bench: A.K. Sikri, N.V. Ramana
ITEM NO.35 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). 26863/2016
(Arising out of impugned final judgment and order dated 26/07/2016
in ITA No. 442/2003 passed by the High Court Of Delhi At New Delhi)
M/S. ANSAL HOUSING AND CONSTRUCTION LTD. Petitioner(s)
VERSUS
COMMISSIONER OF INCOME TAX NEW DELHI-1 Respondent(s)
(with office report)
Date : 19/09/2016 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE A.K. SIKRI
HON'BLE MR. JUSTICE N.V. RAMANA
For Petitioner(s) Ms. Kavita Jha,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Leave granted.
To be heard along with Civil Appeal No. 726 of 2013 and other connected matters.
(Ashwani Thakur) (Tapan Kr. Chakraborty) COURT MASTER COURT MASTER Signature Not Verified Digitally signed by ASHWANI KUMAR Date: 2016.09.20 13:53:54 IST Reason: