Supreme Court - Daily Orders
Commissioner Of Income Tax Ii vs Metrochem Industries Ltd on 17 April, 2017
Bench: Madan B. Lokur, Deepak Gupta
ITEM NO.31+57 COURT NO.5 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).
7779/2017
(Arising out of impugned final judgment and order dated 19/07/2016
in TA No. 1812/2008 passed by the High Court of Gujarat at
Ahmedabad)
COMMISSIONER OF INCOME TAX II Petitioner(s)
VERSUS
METROCHEM INDUSTRIES LTD Respondent(s)
(With application for c/delay in filing SLP and Office Report)
WITH
CC No(s). 7883/2017
(With application for c/delay in filing SLP and Office Report)
Date : 17/04/2017 These petitions were called on for hearing
today.
CORAM : HON'BLE MR. JUSTICE MADAN B. LOKUR
HON'BLE MR. JUSTICE DEEPAK GUPTA
For Petitioner(s) Mr. Ranjit Kumar, SG
Mrs. Anil Katiyar, AOR
Mr. Manish Pushkarna, Adv.
Mr. Ritin Rai, Adv.
Mr. Aabhas Kshetarpal, Adv.
Mr. Jayant Malik, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
Issue notice.
Tag with SLP (C) No. 33661/2014.
Signature Not Verified Digitally signed by(Meenakshi Kohli) MEENAKSHI KOHLI Date: 2017.04.18 17:15:22 IST (Sharda Kapoor) Court Master (SH) Reason:
Court Master (NS)