Supreme Court - Daily Orders
Cargill Foods India Private Limited ... vs Assistant Commissioner Of Income Tax ... on 9 March, 2018
Bench: R.K. Agrawal, Abhay Manohar Sapre
ITEM NO.27 COURT NO.8 SECTION XIV
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). 5479-5480/2018
(Arising out of impugned final judgment and order dated 19-01-2018
in RA No. 523/2017 06-11-2017 in ITA No. 938/2017 passed by the
High Court Of Delhi At New Delhi)
CARGILL FOODS INDIA PRIVATE LIMITED (NOW MERGED WITH CARGILL INDIA
PVT. LTD.) Petitioner(s)
VERSUS
ASSISTANT COMMISSIONER OF INCOME TAX PUNE Respondent(s)
(FOR ADMISSION)
Date : 09-03-2018 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE R.K. AGRAWAL
HON'BLE MR. JUSTICE ABHAY MANOHAR SAPRE
For Petitioner(s) Mr. P.N.Jha, Adv.
Mr. S.K.Pathak, Adv.
Mr. Ambhoj Kumar Sinha, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
A letter has been circulated by learned counsel for the petitioner seeking adjournment of the matter as the arguing counsel is in personal difficulty.
Time prayed for is granted.
List the matter after two weeks.
(SHASHI SAREEN) (CHANDER BALA)
AR CUM PS BRANCH OFFICER
Signature Not Verified
Digitally signed by
ASHA SUNDRIYAL
Date: 2018.03.10
12:50:46 IST
Reason: