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Supreme Court - Daily Orders

Plastiblends India Limited Through Its ... vs Addl.Commissioner Of Income Tax Range ... on 12 September, 2017

Bench: A.K. Sikri, Ashok Bhushan

                                           1



     ITEM NO.102                    COURT NO.6                SECTION IX

                         S U P R E M E C O U R T O F     I N D I A
                                 RECORD OF PROCEEDINGS

     Civil Appeal        No(s).238/2012

     PLASTIBLENDS INDIA LIMITED THROUGH
     ITS CHAIRMAN AND MANAGING DIRECTOR                          Appellant(s)

                                          VERSUS

     ADDL.COMMISSIONER OF INCOME TAX RANGE 8(2)
     MUMBAI & ANR.                                               Respondent(s)
     (FOR 07.09.2017 AT THE TOP)

     WITH
     C.A. No. 540/2012 (IX)
     C.A. No. 528/2012 (IX)
     C.A. No. 529/2012 (IX)
     C.A. No. 531/2012 (IX)
     C.A. No. 532/2012 (IX)
     C.A. No. 530/2012 (IX)
     C.A. No. 535/2012 (IX)
     C.A. No. 536/2012 (IX)
     C.A. No. 533/2012 (IX)
     C.A. No. 534/2012 (IX)
     SLP(C) No. 14304/2013 (IX)
     C.A. No. 537/2012 (IX)
     C.A. No. 538/2012 (IX)
     C.A. No. 543/2012 (IX)
     C.A. No. 544/2012 (IX)
     C.A. No. 541/2012 (IX)
     C.A. No. 542/2012 (IX)
     C.A. No. 546/2012 (IX)
     C.A. No. 545/2012 (IX)
     C.A. No. 547/2012 (IX)
     C.A. No. 548/2012 (IX)
     C.A. No. 539/2012 (IX)
     SLP(C) No. 18121/2013 (IX)
     C.A. No. 550/2012 (IX)
     C.A. No. 549/2012 (IX)
     C.A. No. 551/2012 (IX)
     SLP(C) No. 20345/2012 (IX)
     (and IA No.87033/2017-I A FOR AMENDED CAUSE TITLE)
Signature Not Verified


     SLP(C) No. 24318/2012 (IX)
Digitally signed by
BALA PARVATHI
Date: 2017.09.18

     SLP(C) No. 24319/2012 (IX)
16:52:17 IST
Reason:


     SLP(C) No. 24317/2012 (IX)
     C.A. No. 8794/2012 (IX)
     C.A. No. 8797/2012 (IX)
     C.A. No. 8793/2012 (IX)
                                   2

C.A. No. 8795/2012 (IX)
C.A. No. 8792/2012 (IX)
C.A. No. 8796/2012 (IX)
C.A. No. 8798/2012 (IX)
S.L.P.(C)...CC No. 23627/2012 (IX)
SLP(C) No. 1653/2013 (IX)
SLP(C) No. 36425/2016 (IX)
SLP(C) No. 1696/2013 (IX)
SLP(C) No. 11405/2015 (IX)
SLP(C) No. 5068/2013 (IX)

Date : 12-09-2017 These matters were called on for hearing today.

CORAM :
          HON'BLE MR. JUSTICE A.K. SIKRI
          HON'BLE MR. JUSTICE ASHOK BHUSHAN

For the appearing   Mr.   Percy Pardiwalla, Sr. Adv.
                    Mr.   Aurup Dasgupta, Adv.
                    Mr.   Rohan Thawani, Adv.
                    Ms.   Vandana Sehgal, AOR
                    Mr.   Hardeep Singh Anand, Adv.
                    Mr.   Anand Daga, Adv.
                    Mr.   Pratap Venugopal, Adv.
                    Ms.   Surekha Ramani, Adv.
                    Ms.   Niharika, Adv.
                    For   M/s. K J John And Co, AOR

                    Mr. Nitesh Joshi, Adv.
                    Mr. Rustom B. Hathikhanawala, AOR

                    Mr.   A.K. Srivastava, Adv.
                    Mr.   Yashak Ahyaru, Adv.
                    Mr.   Arijit Prasad, Adv.
                    Mr.   D.L. Chidananda, Adv.
                    Mr.   T.M. Singh, Adv
                    Ms.   Anil Katiyar, AOR

                    Mr.   Mahesh Agarwal, Adv.
                    Mr.   Sayare Basu Mallik, Adv.
                    Mr.   E. C. Agrawala, AOR
                    Mr.   Vithika Garg, Adv.
                    Mr.   Vijay Kumar, AOR

                     M/s. Khaitan & Co., AOR

                    Mr. K. R. Sasiprabhu, AOR
                    Mr. Somiran Sharma, Adv.

                    Mr. B. V. Balaram Das, AOR
                                   3


            UPON hearing the counsel the Court made the following
                               O R D E R

IN 102 C.A. No. 238/2012 102.1 SLP(C) No. 20345/2012 102.2 SLP(C) No. 24318/2012 102.3 SLP(C) No. 24319/2012 102.4 SLP(C) No. 24317/2012 102.5 C.A. No. 540/2012 102.6 C.A. No. 528/2012 102.7 C.A. No. 529/2012 102.8 C.A. No. 531/2012 102.9 C.A. No. 532/2012 102.10 C.A. No. 530/2012 102.11 C.A. No. 535/2012 102.12 C.A. No. 536/2012 102.13 C.A. No. 533/2012 102.14 C.A. No. 534/2012 102.15 C.A. No. 537/2012 102.16 C.A. No. 538/2012 102.17 C.A. No. 543/2012 102.18 C.A. No. 544/2012 102.19 C.A. No. 541/2012 102.20 C.A. No. 542/2012 102.21 C.A. No. 546/2012 102.22 C.A. No. 545/2012 102.23 C.A. No. 547/2012 102.24 C.A. No. 548/2012 102.25 C.A. No. 539/2012 102.26 C.A. No. 550/2012 102.27 C.A. No. 549/2012 102.28 C.A. No. 551/2012 102.42 SLP (C)No.18121/2013 102.43 SLP (C)No.36425/2016 Amendment of cause title in SLP(C)No.20345/2012 is allowed. Leave granted.

Heard the parties at length. Arguments concluded. Judgment reserved.

IN 102.29. C.A.No. 8794/2012 102.30 C.A.No. 8797/2012 102.31 C.A.No. 8793/2012 102.32 C.A.No. 8795/2012 102.33 C.A.No. 8792/2012 102.34 C.A.No. 8796/2012 4 102.35 C.A.No. 8798/2012 102.36 S.L.P.(C)...CC No.23627/2012 102.37 S.L.P.(C)No.1653/2013 102.38 S.L.P.(C)No.1696/2013 102.39 S.L.P.(C)No.11405/2015 102.40 S.L.P.(C)No.5068/2013 102.41 S.L.P.(C)No.14304/2013 Leave granted.

As these matters raise different issue, list these matters on 19.9.2017.

(B.PARVATHI) (MALA KUMARI SHARMA) COURT MASTER COURT MASTER