Supreme Court of India
Shaw Wallace & Co. Ltd. vs Commissioner Of Income Tax And Ors. on 5 February, 2001
Equivalent citations: (2003)180CTR(SC)105, AIRONLINE 2001 SC 880
Bench: S.P. Bharucha, Doraiswamy Raju
ORDER
SLP(C) No. 1586 of 2001
1. Leave granted. Expedited.
2. There shall be a stay of all proceedings, except that the AO may pass orders in regard to the block assessment as directed by the order of the Tribunal, dt. 22nd April, 1998. The AO's orders not be enforced except obtaining the orders of this Court. Permission to file additional documents is granted.
SLP(C) No. 1738 of 2001
3. Leave granted. Expedited.
4. There shall be a stay of all proceedings, except that the CIT(A) may hear and decide the appeal filed by the assessee in respect of the asst. yr. 1995-96. The order on the appeal shall not be executed except after obtaining the orders of this Court. Permission to file additional documents is granted.
Both appeals be heard together.