Supreme Court - Daily Orders
Hindustan Unilever Ltd vs Commissioner Of Income Tax Kolkata Ii on 3 July, 2015
Bench: A.K. Sikri, Rohinton Fali Nariman
ITEM NO.51 COURT NO.12 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). 17773/2014
(Arising out of impugned final judgment and order dated 26/02/2014
in ITA No. 371/2004 passed by the High Court Of Calcutta)
HINDUSTAN UNILEVER LTD Petitioner(s)
VERSUS
COMMISSION INCOME TAX KOLKATA II AND ANR Respondent(s)
(with interim relief and office report)
Date : 03/07/2015 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE A.K. SIKRI
HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN
For Petitioner(s)
Mr. Percy J. Pardiwalla, Sr. Adv.
Mr. Satyen Sethi, Adv.
Mr. Arta Trana Panda, Adv.
Ms. Geetanjali Mohan,Adv.
For Respondent(s)
Mr. Ranjit Kumar, SG
Mrs. C.K. Sucharita, Adv.
Mr. Vikramjit Bannerjee, Adv.
Mrs. Anil Katiyar,Adv.
UPON hearing the counsel the Court made the following
O R D E R
Leave granted.
Signature Not Verified Digitally signed by Om Parkash(Ashok Raj Singh) (Suman Jain) Sharma Date: 2015.07.07 13:55:39 IST Reason: Signer Card of Mr. Om Parkash Sharma, Court Master is Court Master Court Master being used by Mr. Ashok Raj Singh, Court Master for uploading the matters if 03-07-2015.