Supreme Court - Daily Orders
Pr. Commissioner Of Income Tax (Income ... vs M/S. R.L. Allied Industries on 24 October, 2016
Bench: Kurian Joseph, Rohinton Fali Nariman
ITEM NO.27 COURT NO.7 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).......of 2016
(CC No. 15388/2016)
(Arising out of impugned final judgment and order dated 28/01/2016
in ITA No. 391/2015 passed by the High Court of Delhi at New Delhi)
PR. COMMISSIONER OF INCOME TAX Petitioner(s)
VERSUS
M/S. R.L. ALLIED INDUSTRIES Respondent(s)
(with appln. (s) for c/delay in filing SLP and office report)
Date : 24/10/2016 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE KURIAN JOSEPH
HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN
For Petitioner(s) Mr. Rupesh Kumar, Adv.
Ms. Ranjita Rohatgi, Adv.
Mrs. Anil Katiyar,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) 23621 of 2016.
(Rajni Mukhi) (Renu Diwan) SR. P.A. ASSISTANT REGISTRAR Signature Not Verified Digitally signed by RAJNI MUKHI Date: 2016.10.25 17:21:09 IST Reason: