Supreme Court - Daily Orders
Commissioner Of Income Tax Ii vs M/S Modipon Ltd. on 14 July, 2014
ø ITEM NO.37 COURT NO.14 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). 29816/2011
(Arising out of impugned final judgment and order dated 27/01/2011
in ITA No. 768/2004 passed by the High Court Of Delhi At N. Delhi)
C.I.T-II Petitioner(s)
VERSUS
M/S MODIPON LTD. Respondent(s)
(Office report on default)
WITH
SLP(C) No. 29817/2011
(Office Report on Default)
SLP(C) No. 31209/2011
(Office Report on Default)
Date : 14/07/2014 These petitions were called on for hearing
today.
CORAM : HON’BLE MR. JUSTICE V. GOPALA GOWDA
[IN CHAMBER]
For Petitioner(s) Mr. Gobind Kumar, Adv.
Mr. M.K. Maroria, Adv.
Mr. G.S. Makkar, Adv.
Ms. Anil Katiyar, Adv.
Mr. B. V. Balaram Das ,Adv.
For Respondent(s) Mr. Jagdish Kumar Chawla ,Adv.
UPON hearing the counsel the Court made the following
O R D E R
It is stated that pursuant to directions dated 29.04.2014 application for condonation of delay is filed.
Registry is directed to verify and put up the same.
Signature Not Verified Digitally signed by Sushil Kumar Rakheja Date: 2014.07.15 17:14:49 IST Reason: (S.K. RAKHEJA) (MALA KUMARI SHARMA) COURT MASTER COURT MASTER