Supreme Court - Daily Orders
Director Of Income Tax (Exemptions) vs Maharashtra Industrial Development ... on 24 September, 2018
Bench: A.K. Sikri, Ashok Bhushan
ITEM NO.27 COURT NO.5 SECTION III
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
M.A. No. 2461/2018 in C.A. No(s). 9813/2014
(Arising out of impugned final judgment and order dated 13-12-2017
in C.A. No. No. 9813/2014 passed by the Supreme Court of India)
DIRECTOR OF INCOME TAX (EXEMPTIONS) Petitioner(s)
VERSUS
MAHARASHTRA INDUSTRIAL DEVELOPMENT
CORPORATION (MIDC) Respondent(s)
(FOR ADMISSION and IA No.34698/2018-CLARIFICATION/DIRECTION )
Date : 24-09-2018 This application was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE A.K. SIKRI
HON'BLE MR. JUSTICE ASHOK BHUSHAN
For Petitioner(s) Mrs. Pinky Anand, ASG
Mr. Guru Krishna Kumar, Sr. Adv.
Mr. Manish Pushkarna, Adv.
Mr. Arijit Prasad, Adv.
Ms. Saudamini Sharma, Adv.
Mr. Hemant Arya, Adv.
Mrs. Anil Katiyar, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Issue notice.
Tag along with M.A. Nos. 2147-2148 of 2018.
(SUSHIL KUMAR RAKHEJA) (RAJINDER KAUR) AR-CUM-PS BRANCH OFFICER Signature Not Verified Digitally signed by SUSHIL KUMAR RAKHEJA Date: 2018.09.25 18:45:07 IST Reason: