Supreme Court - Daily Orders
M/S Tata Metaliks Ltd. vs Commisioner Of Income Tax Kolkata-I on 27 April, 2017
Author: Ashok Bhushan
Bench: Ashok Bhushan
ITEM NO.40 COURT NO.8 SECTION XVI
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) Diary No.39647/2016
(Arising out of impugned final judgment and order dated 03/08/2016
in ITA No. 103/2011 03/08/2016 in ITA No. 107/2011 passed by the
High Court Of Calcutta)
M/S. TATA METALIKS LTD. KOLKATA Petitioner(s)
VERSUS
CIT, KOLKATA-I Respondent(s)
(Office report on default)
Date : 27/04/2017 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ASHOK BHUSHAN
[IN CHAMBERS]
For Petitioner(s) Ms. Chinmayee Chandra, Adv.
Mr. Naveen Kumar, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Four weeks' time is granted to the learned counsel for the petitioner to cure the defects as pointed out by the Registry.
(SONALI SAUND) (SUMAN JAIN)
SR.P.A COURT MASTER
Signature Not Verified
Digitally signed by
SONALI SAUND
Date: 2017.05.02
10:18:49 IST
Reason: