Supreme Court - Daily Orders
Pr. Commissioner Of Income Tax ... vs Hindalco Industries Ltd. on 14 February, 2020
Bench: Rohinton Fali Nariman, S. Ravindra Bhat
ITEM NO.8 COURT NO.4 SECTION IX
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
SPECIAL LEAVE PETITION (CIVIL) Diary No. 2041/2020
(Arising out of impugned final judgment and order dated 22-04-2019
in ITA No. 1316/2016 passed by the High Court of Judicature at
Bombay)
PR. COMMISSIONER OF INCOME TAX (CENTRAL) 1 Petitioner(s)
VERSUS
HINDALCO INDUSTRIES LTD. Respondent(s)
(FOR ADMISSION and I.R. and IA No.24925/2020-CONDONATION OF DELAY
IN FILING and IA No.24926/2020-EXEMPTION FROM FILING C/C OF THE
IMPUGNED JUDGMENT)
Date : 14-02-2020 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN
HON'BLE MR. JUSTICE S. RAVINDRA BHAT
For Petitioner(s)
Mr. Rupesh Kumar, Adv.
Mr. Manish Pushkarna, Adv.
Mr. Umesh Kumar Saw, Adv.
Mrs. Anil Katiyar, AOR
For Respondent(s)
Mr. Arvind Datar, Sr. Adv.
Mr. Ajay Bhargava, Adv.
Ms. Vanita Bhargava, Adv.
Ms. Shweta Kabra, Adv.
M/s. Khaitan & Co., AOR
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
Leave granted restricted to Question Nos. 1 and 2. Tag the matter along with Civil Appeal No. 5524 of Signature Not Verified 2017.
Digitally signed by SUSHMA KUMARI BAJAJ Date: 2020.03.17 11:34:09 IST Reason:(NIDHI AHUJA) (NISHA TRIPATHI) AR-cum-PS BRANCH OFFICER