Supreme Court - Daily Orders
Balarampur Chini Mills Ltd. vs Commissiner Of Income Tax Central-Ii, ... on 9 October, 2015
Bench: Dipak Misra, Prafulla C. Pant
ITEM NO.33 COURT NO.5 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) Nos.28286-28287/2015
(Arising out of impugned final judgment and order dated 02/07/2015
in ITA No. 176/2009,02/07/2015 in ITA No.678/2008 passed by the
High Court of Calcutta)
BALARAMPUR CHINI MILLS LTD. Petitioner(s)
VERSUS
COMMISSINER OF INCOME TAX CENTRAL-II, KOLKATA Respondent(s)
(With interim relief and office report)
Date: 09/10/2015 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE DIPAK MISRA
HON'BLE MR. JUSTICE PRAFULLA C. PANT
For Petitioner(s) Mr. Harish N. Salve, Sr. Adv.
Mr. R.V. Easwar, Sr. Adv.
Mr. Mahesh Agarwal, Adv.
Mr. Nerander Verma, Adv.
Ms. Raadhika Gautam, Adv.
Mr. Satyender Kumar, Adv.
Mr. Raghav Dwivedi, Adv.
Mr. E. C. Agrawala, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Issue notice.
The amount demanded under Section 271(1)(C) of the Income Tax Act, 1961, shall be deposited with the revenue within a period of eight weeks.
However, there shall be stay of initiation of
Signature Not Verified prosecution against the petitioner.
Digitally signed by
Chetan Kumar
Date: 2015.10.09
18:26:03 IST
Reason:
(Chetan Kumar) (H.S. Parasher)
Court Master Court Master