Supreme Court - Daily Orders
Income Tax Officer Ward 4 (3) vs Smartchem Technologies Ltd. on 5 March, 2019
Bench: Abhay Manohar Sapre, Dinesh Maheshwari
ITEM NO.45 COURT NO.7 SECTION III
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). 10232/2017
(Arising out of impugned final judgment and order dated 13-07-2016
in TA No. 128/2006 passed by the High Court of Gujarat at
Ahmedabad)
INCOME TAX OFFICER Petitioner(s)
VERSUS
SMARTCHEM TECHNOLOGIES LTD. Respondent(s)
Date : 05-03-2019 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ABHAY MANOHAR SAPRE
HON'BLE MR. JUSTICE DINESH MAHESHWARI
For Petitioner(s) Mr. Shiv Mangal Sharma,Adv.
Ms. Anita Sahani,Adv.
Mr. Shrey Kapoor,Adv.
For Mrs. Anil Katiyar, AOR
For Respondent(s) Mr. Amar Dave,Adv.
Mr. Mahesh Agarwal,Adv.
Mr. Ankur Saigal,Adv.
Mr. M.S.Ananth,Adv.
Ms. Sayree Basu Malik,Adv.
For Mr. E. C. Agrawala, AOR
UPON hearing the counsel the Court made the following
O R D E R
Leave granted.
Learned counsel for the parties are directed to complete the pleadings within eight weeks.
Signature Not Verified Digitally signed by (ANITA MALHOTRA) (H.S.PARASHER) ANITA MALHOTRA Date: 2019.03.0615:34:47 IST COURT MASTER ASSISTANT REGISTRAR Reason: