Supreme Court - Daily Orders
C.I.T vs M/S Vasisth Chay Vyapar Ltd. on 2 November, 2017
Author: Sanjay Kishan Kaul
Bench: Sanjay Kishan Kaul
1
ITEM NO.102 COURT NO.12 SECTION XIV
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Civil Appeal No(s). 5811/2012
C.I.T Appellant(s)
VERSUS
M/S VASISTH CHAY VYAPAR LTD. Respondent(s)
WITH
SLP(C) No. 25729/2012 (XIV)
C.A. No. 5798/2012 (XIV)
C.A. No. 5796/2012 (XIV)
C.A. No. 5802/2012 (XIV)
C.A. No. 5797/2012 (XIV)
C.A. No. 5801/2012 (XIV)
C.A. No. 5800/2012 (XIV)
C.A. No. 5803/2012 (XIV)
C.A. No. 5804/2012 (XIV)
C.A. No. 5805/2012 (XIV)
C.A. No. 5806/2012 (XIV)
C.A. No. 5807/2012 (XIV)
C.A. No. 5808/2012 (XIV)
C.A. No. 5809/2012 (XIV)
C.A. No. 5810/2012 (XIV)
C.A. No. 5812/2012 (XIV)
C.A. No. 5813/2012 (XIV)
C.A. No. 8193/2012 (XIV)
C.A. No. 998/2013 (XIV)
SLP(C) No. 26757/2015 (IX)
C.A. No. 2450/2017 (III)
C.A. No. 2449/2017 (III)
C.A. No. 4555/2017 (III)
C.A. No. 8977/2017 (III)
SLP(C) No. 23426/2017 (XIV)
(FOR ADMISSION and I.R. and IA No.79790/2017-CONDONATION OF DELAY
IN FILING and IA No.79791/2017-EXEMPTION FROM FILING C/C OF THE
IMPUGNED JUDGMENT)
SLP(C) No. 28651/2017 (XIV)
(IA No.99909/2017-CONDONATION OF DELAY IN FILING)
Date : 02-11-2017 These matters were called on for hearing today.
Signature Not Verified
Digitally signed by
R.NATARAJAN
Date: 2017.11.03
CORAM :
16:12:58 IST
Reason: HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN
HON'BLE MR. JUSTICE SANJAY KISHAN KAUL
For Appellant(s) Mr. P.S. Narasimha, ASG
Mr. K. Radhakrishnan, Sr. Adv.
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Mr. Rupesh Kumar, Adv.
Mr. S.A. Haseeb, Adv.
Mrs. Gargi Khanna, Adv.
Mrs. Anil Katiyar, AOR
Mr. B. V. Balaram Das, AOR
Ms. Kavita Jha, AOR
Mr. Vaibhav Kulkarni, Adv.
Mr. Udit Naresh, Adv.
For Respondent(s) Ms. Kavita Jha, AOR
Mr. Vaibhav Kulkarni, Adv.
Mr. Udit Naresh, Adv.
Mr. Pradeep Kumar Bakshi, AOR
Mr. Vinay Navare, Adv.
Ms. Gwen Kartika, Adv.
Ms. Abha R. Sharma, AOR
Mr. N.K. Poddar, Sr. Adv.
Mr. Pramod Dayal, AOR
Mr. Nikunj Dayal, Adv.
Ms. Payal Dayal, Adv.
Mr. Sachit Jolly, Adv.
Mrs. Vijayalakshmi Menon, AOR
Mr. Tushar Jarwal, Adv.
Mr. Anish Kapur, Adv.
UPON hearing the counsel the Court made the following
O R D E R
C.A. No. 5811/2012, SLP(C) No. 25729/2012, C.A. No. 5798/2012, C.A. No. 5796/2012, C.A. No. 5802/2012, C.A. No. 5797/2012, C.A. No. 5801/2012, C.A. No. 5800/2012, C.A. No. 5803/2012, C.A. No. 5804/2012, C.A. No. 5805/2012, C.A. No. 5806/2012, C.A. No. 5807/2012, C.A. No. 5808/2012, C.A. No. 5809/2012, C.A. No. 5810/2012, C.A. No. 5812/2012, C.A. No. 5813/2012, C.A. No. 998/2013, SLP(C) No. 26757/2015, C.A. No. 2450/2017, C.A. No. 2449/2017, C.A. No. 4555/2017, C.A. No. 8977/2017 and SLP(C) No. 23426/2017:
List these matters on 16.11.2017. C.A. No. 8193/2012:
De-tag and list along with Civil Appeal No. 5056/2012.
(R. NATARAJAN) (SAROJ KUMARI GAUR) COURT MASTER (SH) COURT MASTER