Supreme Court - Daily Orders
Commissioner Of Income Tax Jalandhar I vs M/S. Max India Ltd. on 1 September, 2017
Bench: A.K. Sikri, Ashok Bhushan
ITEM NO.14 COURT NO.6 SECTION
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Diary No. 24343/2017
(Arising out of impugned final judgment and order dated 08-03-2017
in ITA No. 219/2013 passed by the High Court of Punjab & Haryana at
Chandigarh)
COMMISSIONER OF INCOME TAX JALANDHAR I Petitioner(s)
VERSUS
M/S. MAX INDIA LTD. Respondent(s)
(With IA No.79148/2017-CONDONATION OF DELAY IN FILING and IA
No.79149/2017-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT)
Date : 01-09-2017 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE A.K. SIKRI
HON'BLE MR. JUSTICE ASHOK BHUSHAN
For Petitioner(s)
Mr. Rupesh Kumar, Adv.
Mr. Deepak Prakash, Adv.
Ms. Anil Katiyar, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
Leave granted.
To be heard along with Civil Appeal No. 2444 of 2017.
(NIDHI AHUJA) (MALA KUMARI SHARMA) COURT MASTER COURT MASTER Signature Not Verified Digitally signed by NIDHI AHUJA Date: 2017.09.01 17:45:08 IST Reason: