Supreme Court - Daily Orders
The Principal Commissioner Of Income ... vs M/S Cipla Limited on 3 July, 2018
Bench: Adarsh Kumar Goel, S. Abdul Nazeer
ITEM NO.27 COURT NO.9 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). 19794/2018
(Arising out of impugned final judgment and order dated 06-11-2017
in ITA No. 653/2015 passed by the High Court Of Judicature At
Bombay)
THE PRINCIPAL COMMISSIONER OF
INCOME TAX (CENTRAL) I MUMBAI Petitioner(s)
VERSUS
M/S CIPLA LIMITED Respondent(s)
(With Interim Relief and IA No.79454/2018-CONDONATION OF DELAY IN
FILING)
Date : 03-07-2018 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ADARSH KUMAR GOEL
HON'BLE MR. JUSTICE S. ABDUL NAZEER
For Petitioner(s) Mr. A.N.S. Nadkarni,ASG
Mr. Sanjai Kumar Pathak,Adv.
Mr. Rajiv Nanda,Adv.
Mrs. Anil Katiyar, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Mr. A.N.S. Nadkarni, learned Additional Solicitor General, has placed reliance on an order of this Court in Assistant Commissioner of Income Tax, Bangalore v. Micro Labs Limited, (2015) 17 SCC 96, which was referred to a larger Bench.
Delay condoned.
List the matter after decision in Micro Labs Ltd. (supra).
Signature Not Verified Digitally signed by MAHABIR SINGH Date: 2018.07.03 (MAHABIR SINGH) 15:47:45 IST Reason: (PARVEEN KUMARI PASRICHA) COURT MASTER BRANCH OFFICER