Supreme Court - Daily Orders
Spice Mobility Ltd. Through Mr. B.M. ... vs Commissioner Of Income Tax on 1 September, 2017
Bench: R.K. Agrawal, Abhay Manohar Sapre
ITEM NO.9 COURT NO.8 SECTION XI
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petition for Special Leave to Appeal (C) No.32283/2015
(Arising out of impugned final judgment and order dated 13-05-2015
in ITA No.99/2015 passed by the High Court Of Judicature At
Allahabad)
SPICE MOBILITY LTD. Petitioner(s)
VERSUS
COMMISSIONER OF INCOME TAX Respondent(s)
Date : 01-09-2017 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE R.K. AGRAWAL
HON'BLE MR. JUSTICE ABHAY MANOHAR SAPRE
For Petitioner(s) Mr. Ajay Vohra, Sr. Adv.
Ms. Kavita Jha, AOR
Mr. Aditya Vohra, Adv.
For Respondent(s) Mr. Ranjit Kumar, SG
Mr. Aman Sinha, Sr. Adv.
Mr. Ritesh Kumar, Adv.
Mr. Sameer Abhyankar, Adv.
Mrs. Anil Katiyar, AOR
UPON hearing the counsel the Court made the following
O R D E R
Learned counsel for the petitioner states that he does not propose to file any rejoinder affidavit.
List the matter for final disposal on 8th November, 2017.
(ASHA SUNDRIYAL) (CHANDER BALA)
COURT MASTER COURT MASTER
Signature Not Verified
Digitally signed by
ASHA SUNDRIYAL
Date: 2017.09.01
16:54:30 IST
Reason: