Supreme Court - Daily Orders
Dy Commissioner Of Income Tax vs Honda Siel Power Products Ltd. on 14 September, 2016
Bench: Ranjan Gogoi, Prafulla C. Pant
ITEM NO.8 COURT NO.6 SECTION IIIA
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
I.A. 2/2016 in Civil Appeal No(s).5909/2016
DY COMMISSIONER OF INCOME TAX Appellant(s)
VERSUS
HONDA SIEL POWER PRODUCTS LTD. Respondent(s)
(With I.A. No.2 -appln. for de-tagging C.A. No.5909/2016 and office
report)
Date : 14/09/2016 This application was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE RANJAN GOGOI
HON'BLE MR. JUSTICE PRAFULLA C. PANT
For Appellant(s) Mr. S. Wasim A. Qadri, Adv.
Mr. M.P. Kumar, Adv.
Mr. Manish Pushkarna, Adv.
Mr. S.S. Karhina, Adv.
Mrs. Anil Katiyar,Adv.
For Respondent(s) Mr. Ajay Vohra, Sr. Adv.
Ms. Kavita Jha,Adv.
Ms. Aniket D. Agarwal, Adv.
UPON hearing the counsel the Court made the following
O R D E R
De-tag the present appeal from the Civil Appeal No.132 of 2016 and Tag with S.L.P.(C) No.22181 of 2016.
I.A. No.2 of 2016 is allowed accordingly.
(Neetu Khajuria) (Asha Soni)
Court Master Court Master
Signature Not Verified
Digitally signed by
NEETU KHAJURIA
Date: 2016.09.15
16:41:01 IST
Reason: