Supreme Court - Daily Orders
The Commissioner Of Income Tax 8 vs M/S Hertz Chemicals Ltd on 30 January, 2017
Bench: A.K. Sikri, R.K. Agrawal
ITEM NO.40 COURT NO.7 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)......CC No(s).
2010/2017
(Arising out of impugned final judgment and order dated 25/04/2016
in ITA No. 2368/2013 passed by the High Court of Bombay)
THE COMMISSIONER OF INCOME TAX 8 Petitioner(s)
VERSUS
M/S HERTZ CHEMICALS LTD Respondent(s)
(With appln. (s) for c/delay in filing SLP)
Date : 30/01/2017 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE A.K. SIKRI
HON'BLE MR. JUSTICE R.K. AGRAWAL
For Petitioner(s) Ms. Pinky Anand, ASG.
Ms. Kritika, Adv.
Mr. Ritin Rai, Adv.
Mr. H. Raghavendra Rao, Adv.
Mrs. Anil Katiyar,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned. Leave granted. To be heard along with C.A. No.284/2014.
(SWETA DHYANI) (MALA KUMARI SHARMA)
SR.P.A COURT MASTER
Signature Not Verified
Digitally signed by
SWETA DHYANI
Date: 2017.02.01
14:17:27 IST
Reason: