Supreme Court - Daily Orders
Mohanlal Agarwal vs Commissioner Of Income Tax ... on 6 September, 2019
Bench: Rohinton Fali Nariman, Surya Kant
ITEM NO.29 COURT NO.5 SECTION XVI
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). 35696/2016
(Arising out of impugned final judgment and order dated 26-07-2016
in ITA No. 149/2008 passed by the High Court At Calcutta)
MOHANLAL AGARWAL Petitioner(s)
VERSUS
COMMISSIONER OF INCOME TAX (CENTRAL)-I, KOLKATA Respondent(s)
Date : 06-09-2019 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN
HON'BLE MR. JUSTICE SURYA KANT
For Petitioner(s) Mr. Vijay K. Gupta, Adv.
Ms. Kavita Jha, AOR
For Respondent(s) Mr. K.M. Natraj, ASG
Mr. Sharath N. Nambiar, Adv.
Ms. Indira Bhakar, Adv.
Mr. Vinayak Sharma, Adv.
Mr. Debashish Raut, Adv.
Ms. Purnima Bhat Kak, Adv.
Mrs. Anil Katiyar, AOR
UPON hearing the counsel the Court made the following
O R D E R
Leave granted.
(R. NATARAJAN) (RENU DIWAN) COURT MASTER (SH) ASSISTANT REGISTRAR Signature Not Verified Digitally signed by R NATARAJAN Date: 2019.09.06 16:48:10 IST Reason: