Supreme Court - Daily Orders
Commissioner Of Income Tax vs M/S Jindal Steel on 23 November, 2015
Bench: Madan B. Lokur, S.A. Bobde
ITEM NO.201 COURT NO.8 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). 37005/2009
(Arising out of impugned final judgment and order dated 02/09/2008
in ITA No. 53/2008 passed by the High Court of Punjab & Haryana at
Chandigarh)
C.I.T Petitioner(s)
VERSUS
M/S JINDAL STEEL & POWER LTD. Respondent(s)
(With interim relief and office report)
(For final disposal)
WITH
S.L.P.(C)...CC No. 22514/2013
(With Office Report)
SLP(C) No. 3992/2014
SLP(C) No. 3994/2014
(With Office Report)
SLP(C) No. 3995/2014
(With Office Report)
Date : 23/11/2015 These petitions were called on for hearing
today.
CORAM : HON'BLE MR. JUSTICE MADAN B. LOKUR
HON'BLE MR. JUSTICE S.A. BOBDE
For Petitioner(s) Mr. B. V. Balaram Das,Adv.
Mr. P.S. Patwalia, ASG
Mr. K. Radhakrishnan, Sr.Adv.
Mr. Arijit Prasad, Adv.
Mr. S. Wasim Qadri, Adv.
Ms. Gargi Khana, Adv.
Mrs. Natasha Vinayak, Adv.
Mrs. Anil Katiyar,Adv.
For Respondent(s) Mr. Harish Salve, Adv.
Signature Not Verified
Mr. Ajay V., Sr. Adv.
Digitally signed by
Meenakshi Kohli
Date: 2015.11.23
Ms. Kavita Jha,Adv.
13:04:26 IST
Reason: Mr. Rohit, Adv.
1
Mr. S. Ganesh, Sr. Adv.
Mr. Pratap Venugopal, Adv.
Ms. Surekha Raman, Adv.
Mr. Anuj Sarma, Adv.
Ms. Niharika, Adv.
Ms. Titisha Mukherjee, Adv.
For M/s. K. J. John & Co.
Mr. Nageswar Rao, Adv.
Mr. Sandeep S. Karhail, Adv.
Mr. Pukhrambam Ramesh Kumar,Adv.
Mr. Sumit Kumar, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Leave granted.
(Meenakshi Kohli) (Jaswinder Kaur) Court Master Court Master 2