Supreme Court - Daily Orders
Commissioner Of Income Tax -18, Mumbai vs M/S. Samudra Mahal Chs Ltd. on 25 November, 2016
Bench: Kurian Joseph, Rohinton Fali Nariman
ITEM NO.37 & 66 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)......CC No(s).
21972/2016
(Arising out of impugned final judgment and order dated 15/06/2016
in ITA No. 617/2014 passed by the High Court Of Bombay)
COMMISSIONER OF INCOME TAX -18, MUMBAI Petitioner(s)
VERSUS
M/S. SAMUDRA MAHAL CHS LTD. Respondent(s)
(with appln. (s) for c/delay in filing SLP and office report)
WITH
SLP....CC NO.22184/2016
(With appln(s) for c/delay in filing SLP and office report)
Date : 25/11/2016 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE KURIAN JOSEPH
HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN
For Petitioner(s) Mr. Maninder Singh,ASG
Mr. Rupesh Kumar,Adv.
Mr. H.R. Rao,Adv.
For Mrs. Anil Katiyar,AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
Issue notice.
Tag with SLP(C) No.30195 of 2010 @ CC No.16143 of 2010.
(NARENDRA PRASAD) Signature Not Verified (RENU DIWAN) COURT MASTER Digitally signed by ASSISTANT REGISTRAR NARENDRA PRASAD Date: 2016.11.28 18:36:18 IST Reason: