Supreme Court - Daily Orders
Pr Commissioner Of Income Tax 6 vs Marubeni Itochu Steel P Ltd on 1 September, 2017
Bench: A.K. Sikri, Ashok Bhushan
ITEM NO.22 COURT NO.6 SECTION XIV
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).
3238/2017
(Arising out of impugned final judgment and order dated 05-05-2016
in ITA No. 129/2016 passed by the High Court Of Delhi At New Delhi)
PR COMMISSIONER OF INCOME TAX 6 Petitioner(s)
VERSUS
MARUBENI ITOCHU STEEL P. LTD Respondent(s)
(FOR CONDONATION OF DELAY IN FILING ON IA 1/2017)
Date : 01-09-2017 These matters were called on for hearing today.
CORAM : HON'BLE MR. JUSTICE A.K. SIKRI
HON'BLE MR. JUSTICE ASHOK BHUSHAN
For Petitioner(s) Mr. K. Radhakrishnan, Sr. Adv.
Mr. D.L. Chidananda, Adv.
Mr. Arijit Prasad, Adv.
Anil Katiyar, AOR
For Respondent(s) Mr. Himanshu Sinha, Adv.
Mr. Manan Jain, Adv.
Mr. Syed Jafar Alam, AOR
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
Issue notice.
Learned counsel for the caveator appears and accepts notice. Leave granted.
To be heard along with C.A. No. 7662 of 2014. Learned counsel for the parties shall also give a list of any other appeals which are pending on the same issue(s) to the Registry.
Signature Not VerifiedDigitally signed by ASHWANI KUMAR Date: 2017.09.01
List for directions along with those appeals after two weeks.
17:17:37 IST Reason: (ASHWANI KUMAR) (MALA KUMARI SHARMA) COURT MASTER COURT MASTER