Supreme Court - Daily Orders
Spice Mobility Ltd. Through Mr. B.M. ... vs Commissioner Of Income Tax on 17 November, 2017
Bench: R.K. Agrawal, Abhay Manohar Sapre
ITEM NO.3 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(s) for Special Leave to Appeal (C) No(s). 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. THROUGH MR. B.M. AGARWAL AUTHORIZED SIGNATORY
Petitioner(s)
VERSUS
COMMISSIONER OF INCOME TAX Respondent(s)
([FOR FINAL DISPOSAL])
Date : 17-11-2017 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) Ms. Kavita Jha, AOR
Mr. Aditya Vohra, Adv.
Ms. Devika Jain, Adv.
For Respondent(s) Ms. Pinky Anand, ASG
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
A letter has been circulated on behalf of the petitioner praying for a week's time due to personal difficulty of the Senior Counsel appearing for the petitioner. Time prayed for is granted.
The matter is adjourned by one week.
Signature Not Verified Digitally signed by USHA RANI BHARDWAJ (USHA RANI BHARDWAJ) Date: 2017.11.18 10:49:43 IST Reason: (CHANDER BALA) AR CUM PS BRANCH OFFICER