Supreme Court - Daily Orders
M/S Canara Housing Development Company vs Commissioner Of Income Tax on 28 November, 2016
Bench: Madan B. Lokur, Adarsh Kumar Goel
ITEM NO.10 COURT NO.6 SECTION IIIA
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).924/2016
M/S CANARA HOUSING DEVELOPMENT COMPANY Appellant(s)
VERSUS
COMMISSIONER OF INCOME TAX AND ANR Respondent(s)
(for prayer for interim relief and office report)
Date : 28/11/2016 This appeal was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE MADAN B. LOKUR
HON'BLE MR. JUSTICE ADARSH KUMAR GOEL
For Appellant(s) Mr. Arvind P. Datar, Sr. Adv.
Mr. Manjunath Meled, Adv.
Mr. Sudheer, Adv.
Vijayalaxmi Udapudi, Adv.
Mr. Anil Kumar, AOR
For Respondent(s) Mr. N.K. Kaul, ASG
Mr. Sanyat Lodha, Adv.
Ms. Hansa Kaul, Adv.
Mr. Anirudh P. Mayee, Adv.
Mr. B.K. Prasad, Adv.
Mrs. Anil Katiyar, AOR
UPON hearing the counsel the Court made the following
O R D E R
Leave has already been granted.
Learned counsel for the appellant says that the tax due has already been paid. Out of a penalty amount of Rs.14 crores, an amount of Rs.1.6 crores has already been recovered from the appellant.
There shall be a stay of further recovery of penalty Signature Not Verified Digitally signed by till the disposal of the appeal.
SANJAY KUMAR Date: 2016.11.28 17:07:07 IST Reason: (SANJAY KUMAR-I) (JASWINDER KAUR) AR-CUM-PS COURT MASTER