Supreme Court - Daily Orders
The Commissioner Of Tax Vii vs M/S Nichloas Piramal India Ltd on 5 February, 2016
Bench: Ranjan Gogoi, Prafulla C. Pant
1
ITEM NO.44 COURT NO.7 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) No(s). 5342/2014
(Arising out of impugned final judgment and order dated 16/03/2013
in ITA No. 46/2012 passed by the High Court of Bombay)
CIT,MUMBAI Petitioner(s)
VERSUS
M/S NICHLOAS PIRAMAL INDIA LTD Respondent(s)
(with office report)
Date : 05/02/2016 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE RANJAN GOGOI
HON'BLE MR. JUSTICE PRAFULLA C. PANT
For Petitioner(s) Mr. Mukul Rohatgi, Attorney General
Ms. Aita Sahani, Adv.
Mr. Subhash Acharya, Adv.
Mr. B.V. Balramdas, Adv.
Mrs. Anil Katiyar,Adv.
For Respondent(s) Mr. Niraj Sheth, Adv.
Mr. Rustom B. Hathikhanawala,Adv.
UPON hearing the counsel the Court made the following
O R D E R
The petitioner in the Special Leave Petition has enclosed a wrong order of the High Court. The correct order which ought to have been enclosed so as to be challenged in the special leave petition is to be found at page 17 of the counter affidavit Signature Not Verified Digitally signed by Sukhbir Paul Kaur Date: 2016.02.05 of the respondent.
16:58:39 ISTReason:
The petitioner is permitted to correct the records. We are told that there is similar matter 2 where leave has been granted i.e. Civil Appeal No.14272 of 2015. We accordingly, grant leave in this matter and direct for hearing of the case along with Civil Appeal No.14272 of 2015.
(Neetu Khajuria) (Asha Soni)
Sr.P.A. Court Master