Indian Kanoon - Search engine for Indian Law

Supreme Court - Daily Orders

Commissioner Of Income Tax-4 Mumbai vs All Cargo Logistics Limited on 19 February, 2016

Bench: Kurian Joseph, Rohinton Fali Nariman

     ITEM NO.9                             COURT NO.11                 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......./2015
                                                   CC No(s). 20858-20869/2015

     (Arising out of impugned final judgment and order dated     21/04/2015 in
     ITA No. 1461/2013 21/04/2015 in ITA No. 1453/2013 21/04/2015 in ITA No.
     1452/2013 21/04/2015 in ITA No. 1414/2013 21/04/2015 in ITA No. 1415/2013
     21/04/2015 in ITA No. 1416/2013 21/04/2015 in ITA No. 1966/2013
     21/04/2015 in ITA No. 1968/2013 21/04/2015 in ITA No. 1991/2013
     21/04/2015 in ITA No. 1969/2013 21/04/2015 in ITA No. 2010/2013
     21/04/2015 in ITA No. 2065/2013 passed by the High Court Of Bombay)

     COMMISSIONER OF INCOME TAX-4 MUMBAI                                   Petitioner(s)
                                     VERSUS

     ALL CARGO GLOBAL LOGISTICS LTD.                                       Respondent(s)

     (With appln. (s) for c/delay in filing SLP and office report)

     Date : 19/02/2016 These petitions were called on for hearing today.
     CORAM :
              HON'BLE MR. JUSTICE KURIAN JOSEPH
              HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN

     For Petitioner(s)                   Mr.   Mukul Rohtagi, AG
                                         Mr.   Ajay Sharma, Adv.
                                         Mr.   Ritesh Kumar, Adv.
                                         Mr.   B.V. Balramdas, Adv.
                                         For   Mrs. Anil Katiyar,Adv.

     For Respondent(s)                   Mr.   Jehangir Mistry, Sr. Adv.
                                         Mr.   Madhur Agarwal, Adv.
                                         Mr.   R.N. Karanjawala, Adv.
                                         Mr.   Debmalya Banerjee, Adv.
                                         Mr.   Jasmeet Singh, Adv.
                                         Mr.   A.S. Aman, Adv.
                                         Mr.   Manish Sharma, Adv.
                                         For   M/s. Karanjawala & Co.

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

Delay condoned.

Issue notice.

Mr. R.N. Karanjawala, learned counsel, appears on caveat and accepts notice on behalf of the sole respondent.

As prayed for, six weeks' time is granted to the respondent to file counter affidavit.

Put up thereafter.

Gulshan Kumar Arora
Date: 2016.02.19
16:39:22 IST
Reason:



                         (Sanjay Kumar-II)                                   (Renu Diwan)
                          Court Master                                       Court Master