Supreme Court - Daily Orders
Commissioner Of Income Tax 3 vs Amline Textile Pvt. Ltd. on 25 January, 2018
Bench: R.K. Agrawal, Abhay Manohar Sapre
ITEM NO.16 COURT NO.8 SECTION IX
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
SPECIAL LEAVE PETITION (CIVIL) Diary No(s). 42529/2017
(Arising out of impugned final judgment and order dated 18-07-2017
in ITA No. 432/2015 passed by the High Court of Judicature at
Bombay)
COMMISSIONER OF INCOME TAX 3 Petitioner(s)
VERSUS
AMLINE TEXTILE PVT. LTD. Respondent(s)
( IA No.8622/2018-CONDONATION OF DELAY IN FILING and IA
No.8624/2018-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT)
Date : 25-01-2018 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) Ms. Swarupama Chaturvedi,Adv.
Mr. Rohit Bhat,Adv.
For Mrs. Anil Katiyar, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
Issue notice.
Tag with SLP(Civil)No.21937 of 2017.
(ANITA MALHOTRA) (CHANDER BALA) COURT MASTER COURT MASTER Signature Not Verified Digitally signed by ANITA MALHOTRA Date: 2018.01.27 13:01:16 IST Reason: