Supreme Court - Daily Orders
Commissioner Of Income Tax Ii vs M/S Modipon Ltd. on 23 February, 2018
Bench: Ranjan Gogoi, R. Banumathi
REPORTABLE
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO(S).19763 OF 2017
COMMISSIONER OF INCOME TAX II APPELLANT(S)
VERSUS
M/S MODIPON LTD. RESPONDENT(S)
WITH
CIVIL APPEAL NO(S).19767/2017
CIVIL APPEAL NO(S).19768/2017
CIVIL APPEAL NO(S).19769/2017
CIVIL APPEAL NO(S).19770/2017
O R D E R
In the judgment dated 24.11.2017 at page Nos. 13 and 14 instead of words “The Central Excise Act” words “Income Tax Act” be inserted.
Registry is directed to make necessary corrections.
....................,J.
(RANJAN GOGOI) ....................,J.
(R. BANUMATHI)
NEW DELHI
Signature Not Verified 23 FEBRUARY, 2018
Digitally signed by
NEETU KHAJURIA
Date: 2018.02.23
16:30:55 IST
Reason:
ITEM NO.1 COURT NO.2 SECTION XIV
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Civil Appeal No(s). 19763/2017
COMMISSIONER OF INCOME TAX II Appellant(s)
VERSUS
M/S MODIPON LTD. Respondent(s)
WITH
C.A. No. 19769/2017 (XVI) C.A. No. 19770/2017 (XIV) C.A. No. 19767/2017 (XIV) C.A. No. 19768/2017 (XIV) Date : 23-02-2018 Office Report for directions was called on for hearing today. CORAM :
HON'BLE MR. JUSTICE RANJAN GOGOI HON'BLE MRS. JUSTICE R. BANUMATHI For Appellant(s) Mr. K. Radhakrishnan, Sr. Adv.
Mr. Ritesh Kumar, Adv.
Mr. S.A. Haseeb, Adv.
Mr. Hemant Arya, Adv.
Mrs. Anil Katiyar, AOR For Respondent(s) Mr. V.P. Gupta, Adv.
Mr. Jagdish Kumar Chawla, AOR Mr. U.A. Rana, Adv.
Mr. Himanshu Mehta, Adv. For M/S. Gagrat And Co, AOR UPON hearing the counsel the Court made the following O R D E R In the judgment dated 24.11.2017 at page Nos. 13 and 14 instead of words “The Central Excise Act” words “Income Tax Act” be inserted.
Registry is directed to make necessary corrections.
(NEETU KHAJURIA) (ASHA SONI) COURT MASTER BRANCH OFFICER (Signed order is placed on the file.)