Supreme Court - Daily Orders
Asstt. Commissioner Of Income Tax vs Godawari Power And Ispat Pvt Ltd on 4 July, 2017
Bench: A.K. Sikri, Ashok Bhushan
ITEM NO.52 COURT NO.6 SECTION
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...........
Diary No. 14599/2017
(Arising out of impugned final judgment and order dated 15-11-2016
in TC No. 60/2016 passed by the High Court of Chhattisgarh at
Bilaspur)
ASSTT. COMMISSIONER OF INCOME TAX Petitioner(s)
VERSUS
GODAWARI POWER AND ISPAT PVT. LTD. Respondent(s)
(With appln(s) for exemption from filing c/c of the impugned order
and for condonation of delay in filing SLP)
WITH
SLP (C)No. .......Diary No. 14950 of 2017
(With appln(s) for exemption from filing c/c of the impugned order
and for condonation of delay in filing SLP)
SLP (C)No. .......Diary No. 15037 of 2017
(With appln(s) for exemption from filing c/c of the impugned order
and for condonation of delay in filing SLP)
Date : 04-07-2017 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. Rajiv Nanda, Adv.
Mr. S. A. Haseeb, Adv.
Ms. Anil Katiyar, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
Signature Not Verified Digitally signed by NIDHI AHUJALeave granted.
Date: 2017.07.08 14:56:01 ISTReason: To be heard along with Civil Appeal No. 13771 of 2015.
(NIDHI AHUJA) (MALA KUMARI SHARMA) COURT MASTER COURT MASTER