Supreme Court - Daily Orders
Commissioner Of Income Tax Central 4 vs M/S. Sks Ispat And Power Limited on 18 May, 2018
Bench: Rohinton Fali Nariman, A.M. Khanwilkar
ITEM NO.11 COURT NO.11 SECTION IX
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). 15366/2018
(Arising out of impugned final judgment and order dated 12-07-2017
in ITA No. 58/2015 passed by the High Court Of Judicature At
Bombay)
COMMISSIONER OF INCOME TAX CENTRAL 4 Petitioner(s)
VERSUS
M/S. SKS ISPAT AND POWER LIMITED Respondent(s)
(FOR ADMISSION and I.R. and IA No.68312/2018-CONDONATION OF DELAY
IN FILING and IA No.68313/2018-EXEMPTION FROM FILING C/C OF THE
IMPUGNED JUDGMENT and IA No.68314/2018-PERMISSION TO FILE LENGTHY
LIST OF DATES AND EVENTS )
Date : 18-05-2018 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN
HON'BLE MR. JUSTICE A.M. KHANWILKAR
For Petitioner(s) Mr. A.N.S. Nadkarni, ASG
Ms. Asha Gopalan Nair, Adv.
Mr. Arijit Prasad, Adv.
Mrs. Anil Katiyar, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
Application seeking exemption from filing certified copy of the impugned order is allowed.
Issue notice.
Tag along with SLP (C) Diary No. 14933/2018.
Signature Not Verified Digitally signed by R NATARAJAN Date: 2018.05.19(R. NATARAJAN) 12:57:02 IST Reason: (SAROJ KUMARI GAUR) COURT MASTER (SH) BRANCH OFFICER