Supreme Court - Daily Orders
S.S. Crop Care Ltd Rep.By Zaheer Qureshi vs Commissioner Of Income Tax on 3 November, 2014
Bench: Anil R. Dave, Kurian Joseph
ITEM NO.10 COURT NO.3 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) No(s).10415/2014
(Arising out of impugned final judgment and order dated 17/12/2013
in ITA No.79/2013 passed by the High Court Of M.P. At Jabalpur)
S.S. CROP CARE LTD REP.BY ZAHEER QURESHI Petitioner(s)
VERSUS
COMMISSIONER OF INCOME TAX Respondent(s)
(With appln.(s) for permission to file additional documents)
Date : 03/11/2014 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ANIL R. DAVE
HON'BLE MR. JUSTICE KURIAN JOSEPH
For Petitioner(s) Mr. Fakhruddin,Sr.Adv.
Mr. Raj Kishor Choudhary,Adv.
Ms. Neeru Sharma,Adv.
Mr. T. Mahipal,Adv.
For Respondent(s) Mr. P.S. Narasimha,ASG
Mr. S. Potaraju,Adv.
Ms. Sadhana Sandhu,Adv.
Ms. Anil Katiyar,Adv.
UPON hearing the counsel the Court made the following
O R D E R
A letter has been circulated by the learned counsel for the respondent seeking adjournment for filing counter affidavit.
Counter affidavit may be filed within four weeks from today.
Rejoinder affidavit, if any, may be filed within three weeks thereafter.
List the matter on 12th January, 2015.
Signature Not Verified Digitally signed by Sarita Purohit Date: 2014.11.05 17:35:44 IST Reason: (Sarita Purohit) (Renuka Sadana) Court Master Court Master