Supreme Court - Daily Orders
Commissioner Of Income Tax 4 New Delhi vs Honda Siel Power Products Ltd on 27 November, 2017
Bench: Ranjan Gogoi, R. Banumathi
ITEM NO.15 COURT NO.2 SECTION XIV
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
SPECIAL LEAVE PETITION (CIVIL) Diary No(s). 36388/2017
(Arising out of impugned final judgment and order dated 01-03-2017
in ITA No. 118/2017 passed by the High Court Of Delhi At New Delhi)
COMMISSIONER OF INCOME TAX Petitioner(s)
VERSUS
HONDA SIEL POWER PRODUCTS LTD Respondent(s)
( IA No.123693/2017-CONDONATION OF DELAY IN FILING and
IA No.123695/2017-EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT)
Date : 27-11-2017 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE RANJAN GOGOI
HON'BLE MRS. JUSTICE R. BANUMATHI
For Petitioner(s) Mr. Y.P. Andhyaru, Sr. Adv.
Mr. Akshay Amritanshu,Adv.
Mr. Manish Pushkarna,Adv.
Mrs. Anil Katiyar, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Application for exemption from filing certified copy of the impugned order is allowed.
Delay condoned.
Leave granted.
Tag with Civil Appeal No.5909 of 2016.
(NEETU KHAJURIA) (ASHA SONI) COURT MASTER BRANCH OFFICER Signature Not Verified Digitally signed by NEETU KHAJURIA Date: 2017.11.29 13:14:11 IST Reason: