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Supreme Court - Daily Orders

Principal Officer Lg Electronics India ... vs Assistant Commissioner Of Income Tax, ... on 10 July, 2015

Bench: Ranjan Gogoi, N.V. Ramana

     ITEM NO.42                              COURT NO.8               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). 13653/2015
     (Arising out of impugned final judgment and order dated 22/04/2015
     in CMWP No. 177/2014 passed by the High Court Of Judicature at
     Allahabad)

     PRINICPAL OFFICER LG ELECTRONICS INDIA PVT. LTD. THROUGH ITS
     AUTHORIZED SIGNATORY MR. ASHISH AGRAWAL         Petitioner(s)

                                                    VERSUS

     ASSISTANT COMMISSIONER OF INCOME TAX, NOIDA AND ANR.Respondent(s)
     (With appln. For exemption from filing c/c of the impugned
     judgment)

     WITH
     SLP(C) No. 14030/2015
     (With appln.(s) for exemption from filing c/c of the impugned
     judgment and Interim Relief and Office Report)

     Date : 10/07/2015 This petition was called on for hearing today.

     CORAM :
                           HON'BLE MR. JUSTICE RANJAN GOGOI
                           HON'BLE MR. JUSTICE N.V. RAMANA

     For Petitioner(s)               Mr.   Parag P.Tripathi,Adv.
                                     Mr.   Deepak Chopra,Adv.
                                     Mr.   Amit Srivastav,Adv.
                                     Ms.   Manasvini Bajpai,Adv.
                                     Mr.   R. Chandrachud,Adv.
     For Respondent(s)
               UPON hearing the counsel the Court made the following
                                  O R D E R

Exemption from filing certified copy of the impugned judgment is allowed.

Issue notice.

Tag with SLP(C)No.24455/2014 Etc. In the meantime, no coercive steps shall be taken for recovery of any dues for which the petitioner may have Signature Not Verified found liable in the of re-assessment proceedings.

Digitally signed by Madhu Bala Date: 2015.07.11 12:53:56 IST Reason:
                      (MADHU BALA)                                 (ASHA SONI)
                      COURT MASTER                                 COURT MASTER