Supreme Court - Daily Orders
Commissioner Of Income Tax vs M/S. Mayank Traders (P) Ltd. on 19 February, 2016
Bench: Anil R. Dave, Adarsh Kumar Goel
ITEM NO.21 COURT NO.2 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)....../2016
(CC No(s). 2857/2016)
(Arising out of impugned final judgment and order dated 20/08/2015
in ITA No. 470/2015 passed by the High Court Of Delhi At New Delhi)
COMMISSIONER OF INCOME TAX Petitioner(s)
VERSUS
M/S. MAYANK TRADERS (P) LTD. Respondent(s)
(With appln. (s) for c/delay in filing SLP, exemption from filing
certified copy and office report)
Date : 19/02/2016 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ANIL R. DAVE
HON'BLE MR. JUSTICE ADARSH KUMAR GOEL
For Petitioner(s) Mr. P.S. Narasimha,ASG
Ms. Rekha Pandey,Adv.
Mr. A.P.Mayee,Adv.
Mr. Amal Chitale,Adv.
Mr. B.V. Balram Das,Adv.
Mrs. Anil Katiyar,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Leave granted.
Tag with C.A. No. 672 of 2016 (@ SLP(C)No. 3048 of 2016).
(Madhu Bala) (Chander Bala) Court Master Court Master Signature Not Verified Digitally signed by Gulshan Kumar Arora Date: 2016.02.20 10:37:53 IST Reason: