Supreme Court - Daily Orders
Commissioner Of Income Tax (Ltu) vs M/S. Whirlpool Of India Ltd. on 30 September, 2016
Bench: Ranjan Gogoi, Prafulla C. Pant
ITEM NO.21 COURT NO.6 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)......CC NO(S).
17151/2016
(ARISING OUT OF IMPUGNED FINAL JUDGMENT AND ORDER DATED 22/12/2015
IN ITA NO. 610/2014 PASSED BY THE HIGH COURT OF DELHI AT NEW DELHI)
COMMISSIONER OF INCOME TAX PETITIONER(S)
VERSUS
M/S. WHIRLPOOL OF INDIA LTD. RESPONDENT(S)
(WITH APPLN. (S) FOR C/DELAY IN FILING SLP AND OFFICE REPORT)
Date : 30/09/2016 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE RANJAN GOGOI
HON'BLE MR. JUSTICE PRAFULLA C. PANT
For Petitioner(s) Mr. P.S. Narasimha, ASG
Mr. Rupesh Kumar, Adv.
Mr. Shekhar Vyas, Adv.
Mr. Arun Pathak, Adv.
Mrs. Anil Katiyar, Adv.
For Respondent(s) Ms. Kavita Jha, Adv.
Mr. Aniket D. Agrawal, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Heard the learned counsel for the petitioner and perused the relevant material.
Delay condoned.
Exemption from filing certified copy of the impugned judgment is granted.
Issue notice.
[VINOD LAKHINA] [ASHA SONI] Signature Not Verified Digitally signed by VINOD LAKHINA Date: 2016.10.01 COURT MASTER COURT MASTER 10:08:55 IST Reason: