Supreme Court - Daily Orders
The Commissioner Of Income ... vs M/S. Enercon India Ltd. on 30 January, 2017
Bench: Ranjan Gogoi, Ashok Bhushan
ITEM NO.29 COURT NO.3 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)...CC No(s).1766/2017
(Arising out of impugned final judgment and order dated 01/08/2016
in ITA No. 256/2014 passed by the High Court of Bombay)
COMMISSIONER OF INCOME TAX-CENTRAL-II Petitioner(s)
VERSUS
M/S. ENERCON INDIA LTD. Respondent(s)
(with appln. (s) for c/delay in filing SLP and office report)
Date : 30/01/2017 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE RANJAN GOGOI
HON'BLE MR. JUSTICE ASHOK BHUSHAN
For Petitioner(s) Mr. Arijit Prasad, Adv.
Mr. T.M. Singh, Adv.
Mrs. Anil Katiyar,Adv.
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.
Delay condoned.
Issue notice.
(Neetu Khajuria) (Asha Soni) Court Master Court Master Signature Not Verified Digitally signed by NEETU KHAJURIA Date: 2017.01.30 16:41:05 IST Reason: