Supreme Court - Daily Orders
M/S Johnson And Johnson Ltd vs Commercial Tax Officer, Anti Evasion ... on 18 August, 2017
Bench: Ranjan Gogoi, Navin Sinha
ITEM NO.14 COURT NO.4 SECTION XV
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).17569-17572/2017
(Arising out of impugned final judgment and order dated 13-01-2017
in CSTRP No. 3/2013, CSTRP No. 2/2013, CSTRP No. 4/2013 and CSTRP
No. 5/2013 passed by the High Court of Rajasthan at Jaipur)
M/S JOHNSON AND JOHNSON LTD Petitioner(s)
VERSUS
COMMERCIAL TAX OFFICER,
ANTI EVASION RAJASTHAN III, JAIPUR & ORS Respondent(s)
(FOR ADMISSION and I.R. and IA No.55416/2017-EXEMPTION FROM FILING
O.T. and IA No.72916/2017-PERMISSION TO FILE ADDITIONAL DOCUMENTS)
Date : 18-08-2017 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE RANJAN GOGOI
HON'BLE MR. JUSTICE NAVIN SINHA
For Petitioner(s) Mr. M.P. Devanath, Adv.
Mr. Vivek Sharma, Adv.
Mr. Abhishek Anand, Adv.
Mr. Somnath Shukla, Adv.
Ms. Ashwini Chandrasekaran, Adv.
Mr. Harish Pandey, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Heard the learned counsel for the petitioner and perused the relevant material.
Application for exemption from filing official translation is allowed.
Permission to file additional documents is granted.
Issue notice insofar as 'Shower to Shower Signature Not Verified Digitally signed by Prickly Heat Powder' is concerned. NEETU KHAJURIA Date: 2017.08.18 14:50:19 IST Reason: (NEETU KHAJURIA) (ASHA SONI) COURT MASTER BRANCH OFFICER