Supreme Court - Daily Orders
Commissioner Of Income Tax Ii vs M/S Modipon Ltd. Through Managing ... on 11 August, 2017
Bench: Ranjan Gogoi, Navin Sinha
ITEM NO.54 COURT NO.4 SECTION XIV/XVI
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). 29816/2011
(ARISING OUT OF IMPUGNED FINAL JUDGMENT AND ORDER DATED 27-01-2011
IN ITA NO. 768/2004 PASSED BY THE HIGH COURT OF DELHI AT NEW DELHI)
COMMISSIONER OF INCOME TAX II PETITIONER(S)
VERSUS
M/S MODIPON LTD. THROUGH MANAGING DIRECTOR RESPONDENT(S)
(FOR FINAL DISPOSAL)
WITH
SLP(C) NO. 16633/2012 (XVI)
SLP(C) NO. 15939/2012 (XIV)
SLP(C) NO. 29817/2011 (XIV)
SLP(C) NO. 31209/2011 (XIV)
Date : 11-08-2017 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE RANJAN GOGOI
HON'BLE MR. JUSTICE NAVIN SINHA
For Petitioner(s) Mr. Ranjit Kumar, SG
Mr. H. Raghavendra Rao, Adv.
Mr. Ritesh Kumar, Adv.
Mrs. Anil Katiyar, AOR
For Respondent(s) Mr. U.A. Rana, Adv.
Mr. Himanshu Mehta, Adv.
for Gagrat And Co, AOR
Mr. Ajay Vohra, Sr. Adv.
Mr. V.P. Gupta, Adv.
Mr. Jagdish Kumar Chawla, AOR
UPON hearing the counsel the Court made the following
O R D E R
List the matters for final disposal on 14th September, 2017.
Signature Not Verified Digitally signed by[VINOD LAKHINA] [ASHA SONI] VINOD LAKHINA Date: 2017.08.12 12:04:50 IST Reason: AR-cum-PS BRANCH OFFICER