Supreme Court - Daily Orders
Commissioner Of Income Tax-Iii vs M/S Chanakaya Exports Pvt. Ltd on 16 July, 2015
Bench: Madan B. Lokur, S.A. Bobde
ITEM NO.18 COURT NO.9 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).
10887/2015
(Arising out of impugned final judgment and order dated 12/11/2014
in ITA No. 683/2014 passed by the High Court of Delhi at New
Delhi)
COMMISSIONER OF INCOME TAX-III Petitioner(s)
VERSUS
M/S CHANAKAYA EXPORTS PVT. LTD Respondent(s)
I.A. 1/2015(with c/delay in filing SLP and office report)
WITH
S.L.P.(C)...CC No. 12150-12151/2015
(With appln.(s) for c/delay in refiling SLP and appln.(s) for
c/delay in filing SLP and Office Report)
Date : 16/07/2015 These petitions were called on for hearing
today.
CORAM :
HON'BLE MR. JUSTICE MADAN B. LOKUR
HON'BLE MR. JUSTICE S.A. BOBDE
For Petitioner(s) Ms. Pinky Anand, ASG
Mrs. Anil Katiyar, AOR
Mr. T.N. Razdan, Adv.
Ms. Swarupana Chaturvedi, Adv.
Ms. Gargi Khanna, Adv.
Mr. Prabal Bagchi, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Tag with SLP(C)...CC No.6181/2015.
Signature Not Verified Digitally signed by Sanjay Kumar Date: 2015.07.20 17:55:17 IST (SANJAY KUMAR-I) (JASWINDER KAUR) Reason: COURT MASTER COURT MASTER