Supreme Court - Daily Orders
Commissioner Of Income Tax Ii vs M/S Modipon Ltd. on 6 January, 2017
Bench: Ranjan Gogoi, Ashok Bhushan
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ITEM NO.34 COURT NO.4 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) No(s).29816/2011
(Arising out of impugned final judgment and order dated 27/01/2011
in ITA No. 768/2004 passed by the High Court of Delhi at New Delhi)
C.I.T-II Petitioner(s)
VERSUS
M/S MODIPON LTD. Respondent(s)
WITH
SLP(C) No. 29817/2011
(With Office Report)
SLP(C) No. 31209/2011
(With appln.(s) for c/delay in filing process fee/spare copies,
c/delay in filing SLP and Office Report)
SLP(C) No. 15939/2012
(With appln.(s) for c/delay in filing SLP and Office Report)
SLP(C) No. 16633/2012
(With Office Report)
SLP(C) No. 4691/2015
(With Office Report)
SLP(C) No. 6597/2015
(With Office Report)
Date : 06/01/2017 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE RANJAN GOGOI
HON'BLE MR. JUSTICE ASHOK BHUSHAN
For Petitioner(s) Mr. Ranjit Kumar, SG
Mr. Ritesh Kumar, Adv.
Mr. S.A. Haseeb, Adv.
Ms. Bhakti Pasrija, Adv.
Signature Not Verified
Mrs. Anil Katiyar,Adv.
Digitally signed by
NEETU KHAJURIA
Date: 2017.01.06
For Respondent(s)
16:31:17 IST
Reason: Ms. Premlata Bansal, Sr. Adv.
Ms. Pratiksha Sharma, Adv.
Mr. Ram Avtar Bansal,Adv.
Mr. V.P. Gupta, Adv.
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Mr. Jagdish Kumar Chawla,Adv.
Mr. U.A. Rana, Adv.
Ms. Mrinal Elkar Mazumdar, Adv.
Mr. Avirat Kumar, Adv.
For M/s Gagrat & Co.
UPON hearing the counsel the Court made the following
O R D E R
List these matters for final disposal on 17th January, 2017.
As prayed for, petitioner(s) is/are permitted to file rejoinder affidavit(s) in the meantime.
(Neetu Khajuria) (Asha Soni) Court Master Court Master