Supreme Court - Daily Orders
Spice Mobility Ltd. Through Mr. B.M. ... vs Commissioner Of Income Tax on 8 November, 2017
Bench: R.K. Agrawal, Abhay Manohar Sapre
ITEM NO.4 COURT NO.8 SECTION XI
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). 32283/2015
(Arising out of impugned final judgment and order dated 13-05-2015
in ITA No. 99/2015 passed by the High Court of Judicature at
Allahabad)
SPICE MOBILITY LTD. Petitioner(s)
VERSUS
COMMISSIONER OF INCOME TAX Respondent(s)
([FOR FINAL DISPOSAL])
Date : 08-11-2017 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE R.K. AGRAWAL
HON'BLE MR. JUSTICE ABHAY MANOHAR SAPRE
For Petitioner(s) Ms. Kavita Jha, AOR
Mr. Bhuwan Dhoopar,Adv.
For Respondent(s) Mr. Ritesh Kumar,Adv.
Mr. Sameer Abhiyankar,Adv.
Mr. Hemant Arya,Adv.
For Mrs. Anil Katiyar, AOR
UPON hearing the counsel the Court made the following
O R D E R
A letter has been circulated by learned counsel for the petitioner seeking adjournment on the ground of personal difficulty of the arguing counsel.
As prayed, the matter is adjourned for a week.
Signature Not Verified(ANITA MALHOTRA) (CHANDER BALA) Digitally signed by COURT MASTER COURT MASTER ANITA MALHOTRA Date: 2017.11.09 11:35:40 IST Reason: