Supreme Court - Daily Orders
Commissioner Of Income Tax vs M/S Classic Binding Industries on 23 July, 2018
Bench: A.K. Sikri, Ashok Bhushan
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ITEM NO.59 + 63 COURT NO.5 SECTION XIV
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).16851/2018
(Arising out of impugned final judgment and order dated 28-11-2017
in ITA No. 62/2016 passed by the High Court Of Himachal Pradesh At
Shimla)
COMMISSIONER OF INCOME TAX Petitioner(s)
VERSUS
M/S CLASSIC BINDING INDUSTRIES Respondent(s)
WITH
SLP(C) No. 18309/2018 (XIV)
SLP(C) No. 18305/2018 (XIV)
SLP(C) No. 18293/2018 (XIV)
SLP(C) No. 16853/2018 (XIV)
SLP(C) No. 16854/2018 (XIV)
(With applns for exemption from filing c/c of the impugned judgment)
SLP(C) No. 16849/2018 (XIV)
SLP(C) No. 16847/2018 (XIV)
SLP(C) No. 18295/2018 (XIV)
SLP(C) No. 18294/2018 (XIV)
SLP(C) No. 16848/2018 (XIV)
(With applns for exemption from filing c/c of the impugned judgment)
SLP(C) No. 18313/2018 (XIV)
SLP(C) No. 18312/2018 (XIV)
Signature Not Verified
Digitally signed by
BALA PARVATHI
Date: 2018.07.25
SLP(C) No. 18300/2018 (XIV)
10:29:07 IST
Reason:
SLP(C) No. 18303/2018 (XIV)
SLP(C) No. 18297/2018 (XIV)
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SLP(C) No. 18296/2018 (XIV)
SLP(C) No. 18301/2018 (XIV)
SLP(C) No. 18304/2018 (XIV)
SLP(C) No. 18302/2018 (XIV)
Petition(s) for Special Leave to Appeal (C) Diary No(s). 19798/2018
(With appln for c/delay in filing SLP)
SLP(C) No. 18310/2018 (XIV)
SLP(C) No. 18315/2018 (XIV)
Petition(s) for Special Leave to Appeal © ….…./2018 Diary No(s).
22815/2018
(With appln for c/delay in filing SLP)
SLP(C) No. 16861/2018 (XIV)
SLP(C) No. 16856/2018 (XIV)
(With appln for permission to file lengthy list of dates)
SLP(C) No. 16862/2018 (XIV)
SLP(C) No. 16863/2018 (XIV)
(With applns for exemption from filing c/c of the impugned judgment)
SLP(C) No. 18308/2018 (XIV)
SLP(C) No. 16860/2018 (XIV)
SLP(C) No. 18317/2018 (XIV)
WITH
ITEM NO. 63:
Petition(s) for Special Leave to Appeal © ….…./2018 (Diary
No(s).19595/2018)
Date : 23-07-2018 These matters were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE A.K. SIKRI
HON'BLE MR. JUSTICE ASHOK BHUSHAN
For Petitioner(s) Mr. A.N.S.Nadkarni,ASG
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Mr. Sandeep Sethi,ASG
Mr. Ashok K.Srivastava,Adv.
Mr. Arijit Prasad,Adv.
Mr. Sanjai Kumar Pathak,Adv.
Ms. Shirin Khajuria,Adv.
Ms. Sanskriti Bhardwaj,Adv.
Mrs. Anil Katiyar, AOR
For Respondent(s) Mr. Gaurav Banerjee,Sr.Adv.
Mr. Abhinav Mukerji, AOR
Ms. Bihu Sharma,Adv.
Ms. Pratishtha Vij,Adv.
Ms. Purnima Krishna,Adv.
Mr. Ajay Vohra,Sr.Adv.
Ms. Kavita Jha, AOR
Mr. Gaurav Jain,Adv.
Mr. Jay Savla, AOR
Ms. Renuka Sahu,Adv.
Mr. Jasdeep Singh Dhillon,Adv.
Mr. Prabhat Chaurasia,Adv.
UPON hearing the counsel the Court made the following
O R D E R
SLP(C)No.16863/2018 and SLP(C)No.16860/2018 :
De-tag these matters and list tomorrow i.e. 24.7.2018. REST OF THE MATTERS:
Leave granted Arguments concluded. Parties may file their written submissions by 27.7.2018.
(B.PARVATHI) (RAJINDER KAUR) COURT MASTER BRANCH OFFICER