Supreme Court - Daily Orders
M/S New Okhla Industrial Development ... vs Commissioner Income Tax Appeals(41) on 3 October, 2017
Bench: A.K. Sikri, Ashok Bhushan
ITEM NO.20 COURT NO.6 SECTION XIV
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). 16904/2017
(Arising out of impugned final judgment and order dated 16-02-2017
in WP No. 1214/2016 passed by the High Court Of Delhi At New Delhi)
M/S NEW OKHLA INDUSTRIAL DEVELOPMENT AUTHORITY Petitioner(s)
VERSUS
COMMISSIONER INCOME TAX APPEALS(41) & ORS. Respondent(s)
(FOR ADMISSION and I.R.)
WITH
SLP(C) No. 17332/2017 (XIV)
(FOR ADMISSION and I.R.)
SLP(C) No. 16876/2017 (XIV)
(FOR ADMISSION and I.R.)
Date : 03-10-2017 These petitions were called on for hearing today.
CORAM : HON'BLE MR. JUSTICE A.K. SIKRI
HON'BLE MR. JUSTICE ASHOK BHUSHAN
For Petitioner(s) Mr. Naman Joshi, Adv.
Ms. Seema Joshi, Adv.
Ms. Anjali Joshi, Adv.
Mr/Ms. Rusheet J. Saluja, Adv.
Mr. Nitesh Shrivastava, Adv.
Mr. Jasmeet Singh, AOR
For Respondent(s) Ms. Arti Singh, AOR
UPON hearing the counsel the Court made the following
O R D E R
Leave granted.
Tag with Civil Appeal Nos. 792-793 of 2014. Since the issue is occurring again and again we fix all these matters for final hearing on 08.11.2017. Signature Not Verified Digitally signed by ASHWANI KUMAR Date: 2017.10.04
Service shall be effected before the next date of hearing.
15:43:25 IST Reason: (ASHWANI KUMAR) (MALA KUMARI SHARMA) COURT MASTER COURT MASTER