Supreme Court - Daily Orders
Commissioner Of Income Tax vs Krishi Upaj Mandi Samiti (Grain) on 27 January, 2017
Bench: Kurian Joseph, A.M. Khanwilkar
ITEM NO.21 COURT NO.6 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).
1607/2017
(Arising out of impugned final judgment and order dated 26/04/2016
in ITA No. 50/2013 passed by the High Court Of Rajasthan At
Jodhpur)
COMMISSIONER OF INCOME TAX BIKANER Petitioner(s)
VERSUS
KRISHI UPAJ MANDI SAMITI (GRAIN)
SRI GANGANAGAR, RAJASTHAN Respondent(s)
(with appln. (s) for c/delay in filing SLP and office report)
WITH
S.L.P.(C)...CC No. 1870/2017
(With appln.(s) for c/delay in filing SLP and Office Report)
Date : 27/01/2017 These petitions were called on for hearing today.
CORAM : HON'BLE MR. JUSTICE KURIAN JOSEPH
HON'BLE MR. JUSTICE A.M. KHANWILKAR
For Petitioner(s) Mr. A. N. S. Nadkarni, ASG
Mr. Amol Chitale, Adv.
Mr. A. V. Kanade, Adv.
Mr. T.M. Singh, Adv.
Mr. A. K. Kaul, Adv.
Mrs. Anil Katiyar, Adv.
For Respondent(s)
UPON hearing counsel the Court made the following
O R D E R
Delay condoned.
Leave granted.
Tag with Civil Appeal No. 11978 of 2016.
Signature Not Verified Digitally signed by JAYANT KUMAR ARORA Date: 2017.01.28 12:58:26 IST Reason:(Jayant Kumar Arora) (Renu Diwan) Court Master Assistant Registrar