Supreme Court - Daily Orders
The Commissioner Of Income Tax - Ltu vs Indian Petrochemicals Corporation ... on 11 April, 2016
Author: Uday Umesh Lalit
Bench: Uday Umesh Lalit
ITEM NO.28 COURT NO.14 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.624/2016)
(Arising out of impugned final judgment and order dated 08/04/2015
in ITA No. 1164/2013 passed by the High Court of Bombay)
COMMISSIONER OF INCOME TAX - LTU Petitioner(s)
VERSUS
INDIAN PETROCHEMICALS CORPORATION LTD. Respondent(s)
(Office report on default)
Date : 11/04/2016 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE UDAY UMESH LALIT
[IN CHAMBERS]
For Petitioner(s) Ms. Gunwant Dara, Adv.
Mr. B.V. Balramdas, Adv.
Mrs. Anil Katiyar, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Ms. Gunwant Dara, Advocate, appearing on behalf of the petitioner submits that no additional documents need to be filed in the matter.
The statement is recorded.
Registry to proceed further accordingly.
Signature Not Verified(RASHMI DHYANI) (SUMAN JAIN) Digitally signed by SR.P.A. COURT MASTER RASHMI DHYANI Date: 2016.04.12 15:59:05 IST Reason: