Supreme Court - Daily Orders
The Commissioner Of Income Tax - Ii vs M/S. Thakkar Popatlal Velji Sales Ltd. on 28 November, 2016
Bench: Kurian Joseph, Rohinton Fali Nariman
ITEM NO.30 COURT NO.8 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)....../2016
(CC No(s). 22146/2016)
(Arising out of impugned final judgment and order dated 29/03/2016
in ITA No. 2266/2013 passed by the High Court of Bombay)
COMMISSIONER OF INCOME TAX CENTRAL - II, MUMBAI Petitioner(s)
VERSUS
M/S. THAKKAR POPATLAL VELJI SALES LTD. Respondent(s)
(With appln. (s) for c/delay in filing SLP and office report)
Date : 28/11/2016 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE KURIAN JOSEPH
HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN
For Petitioner(s) Mr. Atmaram N.S. Nadkarni, A.S.G.
Mr. Ajay Sharma, Adv.
Mr. H.R. Rao, Adv.
Mrs. Anil Katiyar,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
Issue notice.
Tag with Special Leave Petition (C) No. 5254-5265 of 2016.
(B.Parvathi) (Renu Diwan) Court Master Assistant Registrar Signature Not Verified Digitally signed by RAJNI MUKHI Date: 2016.11.30 10:48:20 IST Reason: