Supreme Court - Daily Orders
Commissioner Of Income Tax vs Mother Dairy Food Processing Ltd. on 14 August, 2014
D ITEM NO.31 COURT NO.9 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). 1065/2013
(Arising out of impugned final judgment and order dated 30/01/2012
in ITA No. 310/2011 passed by the High Court Of Delhi At N. Delhi)
C.I.T.,DELHI Petitioner(s)
VERSUS
MOTHER DAIRY FOOD PROCESSING LTD. Respondent(s)
(With office report)
WITH
SLP(C) No. 1067/2013
SLP(C) No. 5266/2013
(With office report)
SLP(C) No. 5377/2013
(With appln.(s) for c/delay in filing slp and Office Report)
SLP(C) No. 10984/2013
(With Office Report)
Date : 14/08/2014 These petitions were called on for hearing
today.
CORAM :
HON’BLE MR. JUSTICE J. CHELAMESWAR
HON’BLE MR. JUSTICE A.K. SIKRI
For Petitioner(s) Mr. R.P. Bhatt, Sr. Adv.
Mr. Arijit Prasad, Adv.
Mr. Rahul Kaushik, Adv.
Ms. Anita Sahani, Adv.
Ms. Gargi Khanna, Adv.
Mrs. Anil Katiyar ,Adv.
For Respondent(s) Mr. C.S. Agarwal, Sr. Adv.
Mr. Rahul Gupta, Adv.
Mr. Bhargava V. Desai ,Adv.
Signature Not Verified
Digitally signed by
Deepak Mansukhani
Date: 2014.08.14
18:00:20 IST
Reason:
-2-
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
Leave granted.
(DEEPAK MANSUKHANI) (INDU BALA KAPUR) COURT MASTER COURT MASTER