Supreme Court - Daily Orders
Commissioner Of Income Tax Kolkata vs Narayani And Sons (P) Ltd on 26 March, 2018
Bench: A.K. Sikri, Ashok Bhushan
ITEM NO.16 COURT NO.6 SECTION XVI
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).6526/2017
(Arising out of impugned final judgment and order dated 28-07-2016
in ITA No. 76/2009 passed by the High Court at Calcutta)
COMMISSIONER OF INCOME TAX KOLKATA Petitioner(s)
VERSUS
NARAYANI AND SONS (P) LTD Respondent(s)
(Proof of service on caveator is not filed yet))
Date : 26-03-2018 This matter was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE A.K. SIKRI
HON'BLE MR. JUSTICE ASHOK BHUSHAN
For Petitioner(s)
Mr.P.S.Narsimha, ASG
Mr.Rupesh Kumar, Adv.
Mr.Rohit Rao, Adv.
Mr.Mukund P. Unny, Adv.
Mrs.Anil Katiyar, Adv.
For Respondent(s)
Ms.Vanita Bhargava, Adv.
Mr.Rony O. John, Adv.
Ms.Shweta Kabra, Adv.
M/s. Khaitan & Co., AOR
UPON hearing the counsel the Court made the following
O R D E R
Issue notice.
To be heard along with SLP (C)..CC No.12926-12927/2016 (Ashok Raj Singh) (Mala Kumari Sharma) Court Master Court Master Signature Not Verified Digitally signed by ASHOK RAJ SINGH Date: 2018.03.27 17:02:11 IST Reason: