Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 1]

Supreme Court - Daily Orders

M/S.Penta Media Graphics Ltd vs Asst.Commissioner Of Income Tax on 10 August, 2016

     ITEM NO.30                               REGISTRAR COURT. 1                     SECTION IIIA

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


                                     BEFORE THE REGISTRAR MR. PAWAN DEV KOTWAL

     Civil Appeal                    No(s).    4050-4052/2014

     M/S.PENTA MEDIA GRAPHICS LTD                                                  Appellant(s)

                                                          VERSUS

     ASST.COMMISSIONER OF INCOME TAX                                               Respondent(s)
     (with office report)


     Date : 10/08/2016 These appeals were called on for hearing today.


     For Appellant(s)
                                              Mr. Pratap Venugopal, Adv.
                                              M/s. K. J. John & Co.,Adv.


     For Respondent(s)
                                              Mr. Nischal Kumar Neeraj, Adv.
                                              Mrs. Anil Katiyar,Adv.

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

Last opportunity is granted for filing ad valorem court fee within two weeks' time and statement of case be also filed by the parties, if otherwise within the stipulated period and Registry to process thereafter.

List again on 28.9.2016.

(PAWAN DEV KOTWAL) Registrar Signature Not Verified Digitally signed by RASHI GUPTA Date: 2016.08.11 17:53:20 IST Reason: