Supreme Court - Daily Orders
M/S. Kesarwani Zarda Bhandar, Sahson, ... vs Commissioner Of Income Tax (Central) ... on 4 December, 2017
Bench: A.K. Sikri, Ashok Bhushan
ITEM NO.16+56 COURT NO.6 SECTION XI
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. 8131/2017
(Arising out of impugned final judgment and order dated 06-09-2016
in ITA No. 268/2014 and ITA No. 17/2015 passed by the High Court of
Judicature at Allahabad)
M/S. KESARWANI ZARDA BHANDAR, SAHSON, ALLAHABAD Petitioner(s)
VERSUS
COMMISSIONER OF INCOME TAX (CENTRAL) KANPUR Respondent(s)
(With IA No.121521/2017-CONDONATION OF DELAY IN FILING, IA
No.121523/2017-EXEMPTION FROM FILING O.T., IA
No.121522/2017-CONDONATION OF DELAY IN REFILING, IA
No.125552/2017-PERMISSION TO FILE ADDITIONAL DOCUMENTS, IA
No.125554/2017-STAY APPLICATION and IA No.125555/2017-EXEMPTION
FROM FILING O.T.)
WITH
Diary No(s). 8129/2017 (XI)
(With IA No.121911/2017-CONDONATION OF DELAY IN FILING, IA
No.121912/2017-CONDONATION OF DELAY IN REFILING, IA
No.121913/2017-EXEMPTION FROM FILING O.T., IA
No.125560/2017-PERMISSION TO FILE ADDITIONAL DOCUMENTS, IA
No.125563/2017-STAY APPLICATION and IA No.125565/2017-EXEMPTION
FROM FILING O.T.)
SLP (C)No. 32076-32079/2017
(With IA No.124110/2017-EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT)
SLP(C) No. 33078-33079/2017 (XI)
Date : 04-12-2017 These matters were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE A.K. SIKRI
HON'BLE MR. JUSTICE ASHOK BHUSHAN
For Petitioner(s)
Signature Not Verified Mr. Kavin Gulati, Sr. Adv.
Digitally signed by
NIDHI AHUJA
Mr. Pawanshree Agrawal, AOR
Date: 2017.12.06
16:24:26 IST
Reason:
For Respondent(s)
1
SLP Diary No. 8131/2017 etc.
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
Issue notice.
To be tagged along with C.A. No. 10266/2017 and SLP (C)No. 20559/2017.
Notice be issued in the application for stay, returnable in four weeks.
(NIDHI AHUJA) (MALA KUMARI SHARMA) COURT MASTER COURT MASTER 2