Supreme Court - Daily Orders
Haldia Petrochemicals Ltd. Through Its ... vs Commissioner Of Income Tax, Kol.-Iv on 14 July, 2017
Bench: A.K. Sikri, Ashok Bhushan
ITEM NO.9 COURT NO.7 SECTION XVI
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). 29971/2015
(Arising out of impugned final judgment and order dated 27-04-2015
in ITA No. 312/2007 passed by the High Court Of Calcutta)
HALDIA PETROCHEMICALS LTD.
THROUGH ITS EXECUTIVE,
VICE PRESIDENT, CFO & ORS. Petitioner(s)
VERSUS
COMMISSIONER OF INCOME TAX, KOL.-IV Respondent(s)
Date : 14-07-2017 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE A.K. SIKRI
HON'BLE MR. JUSTICE ASHOK BHUSHAN
For Petitioner(s) Mr. Ranjan Mukherjee, AOR
For Respondent(s) Mr. Tushar Mehta, ASG
Mr. Rupesh Kumar, Adv.
Ms. Sadhna Sandhu, Adv.
Ms. Anil Katiyar, AOR
UPON hearing the counsel the Court made the following
O R D E R
In view of letter circulated by the learned counsel for the petitioners, matter stands adjourned for two weeks.
(ASHWANI KUMAR) (MALA KUMARI SHARMA)
COURT MASTER COURT MASTER.
Signature Not Verified
Digitally signed by
ASHWANI KUMAR
Date: 2017.07.15
13:35:16 IST
Reason: