Supreme Court - Daily Orders
Pr. Commissioner Of Income Tax ... vs Qualitron Commodities Pvt. Ltd. on 8 February, 2016
Bench: Ranjan Gogoi, Prafulla C. Pant
ITEM NO.26 COURT NO.7 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)...CC No(s).2104/2016
(Arising out of impugned final judgment and order dated 10/07/2015
in ITA No. 383/2015 passed by the High Court of Delhi at New Delhi)
PR. COMMISSIONER OF INCOME TAX CENTRAL-I Petitioner(s)
VERSUS
QUALITRON COMMODITIES PVT. LTD. Respondent(s)
(with appln. (s) for c/delay in filing SLP and office report)
Date : 08/02/2016 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE RANJAN GOGOI
HON'BLE MR. JUSTICE PRAFULLA C. PANT
For Petitioner(s) Mr. N.K. Kaul, ASG
Mr. Sanyat Lodha, Adv.
Ms. Hansa Kaul, Adv.
Mr. Devashish Bharuka, Adv.
Mr. A.P.Mayee, Adv.
Mrs. Anil Katiyar,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Application for exemption from filing certified copy of the impugned judgment is allowed.
Delay condoned.
Issue notice.
Tag with S.L.P.(C) No.4698 of 2015.
Signature Not Verified Digitally signed by Vinod Lakhina (Neetu Khajuria) (Tapan Kr. Chakraborty) Date: 2016.02.08 16:47:44 IST Reason: Sr.P.A. Court Master