Supreme Court - Daily Orders
Director Of Commissioner Of Income Tax vs Society For Applied Microwave ... on 1 September, 2017
Bench: A.K. Sikri, Ashok Bhushan
ITEM NO.8 COURT NO.6 SECTION
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............
Diary No. 14944/2017
(Arising out of impugned final judgment and order dated 02-08-2016
in ITA No. 286/2014 passed by the High Court of Judicature at
Bombay)
DIRECTOR OF COMMISSIONER OF INCOME TAX Petitioner(s)
VERSUS
SOCIETY FOR APPLIED MICROWAVE ELECTRONIC
ENGINEERING AND RESEARCH Respondent(s)
(With IA No.49756/2017-CONDONATION OF DELAY IN FILING)
Date : 01-09-2017 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE A.K. SIKRI
HON'BLE MR. JUSTICE ASHOK BHUSHAN
For Petitioner(s) Mr. Rupesh Kumar, Adv.
Ms. Niranjana Singh, Adv.
Ms. Anil Katiyar, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
Issue notice, returnable on 10.10.2017. Learned counsel appearing for the Department has drawn our attention to the similar appeals which are pending in this Court, particulars whereof are as under: Signature Not Verified (i) Civil Appeal No. 9321 of 2016 Digitally signed by NIDHI AHUJA Date: 2017.09.01 17:45:09 IST
Reason: (ii) Civil Appeal No. 11805 of 2016
(iii) Civil Appeal No. 11027 of 2013 1 Diary No. 14944/2017
(iv) Civil Appeal No. 10474 of 2014 We find that the oldest appeal is of the year 2013.
In these circumstances, it would be appropriate to decide the issue involved finally.
List these appeals along with the instant matter on 10.10.2017.
(NIDHI AHUJA) (MALA KUMARI SHARMA)
COURT MASTER COURT MASTER
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