Supreme Court - Daily Orders
Principal Commissioner Of Income Tax I vs Adani Enterprises Ltd on 7 April, 2017
Bench: R.K. Agrawal, Abhay Manohar Sapre
ITEM NO.26 COURT NO.10 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)....../2017
(CC No.6814/2017)
(Arising out of impugned final judgment and order dated 03/08/2016
in ITA No. 574/2016 passed by the High Court of Gujarat at
Ahmedabad)
PRINCIPAL COMMISSIONER OF INCOME TAX I, AHMEDABAD Petitioner(s)
VERSUS
ADANI ENTERPRISES LTD Respondent(s)
(With appln. (s) for c/delay in filing SLP and office report)
Date : 07/04/2017 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE R.K. AGRAWAL
HON'BLE MR. JUSTICE ABHAY MANOHAR SAPRE
For Petitioner(s) Mr. A.N.S.Nadkarni,ASG
Ms. Nisha Bagchi,Adv.
Ms. Purnima Bhat Kak,Adv.
For Mrs. Anil Katiyar,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
Leave granted.
Tag with Civil Appeal No.5170 of 2016.
(Anita Malhotra) (Chander Bala) Court Master Court Master Signature Not Verified Digitally signed by ANITA MALHOTRA Date: 2017.04.08 13:20:41 IST Reason: