Supreme Court - Daily Orders
The Commissioner Of Income Tax, ... vs M/S Dhampur Sugar Mills Ltd. on 12 October, 2015
Author: C. Nagappan
Bench: C. Nagappan
ITEM NO.32 COURT NO.14 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).
4975/2015
(Arising out of impugned final judgment and order dated
16/12/2013 in ITA No. 535/2012 passed by the High Court of
Judicature at Allahabad)
COMMISSIONER OF INCOME TAX, MORADABAD AND ANR Petitioner(s)
VERSUS
M/S DHAMPUR SUGAR MILLS LTD Respondent(s)
(Office report on default)
Date : 12/10/2015 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE C. NAGAPPAN
[IN CHAMBERS]
For Petitioner(s) Ms. S. Usha Reddy, Adv.
Mrs. Anil Katiyar,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Learned counsel for the petitioners seeks two weeks time to file an application to the effect that the petitioner is not filing the additional documents.
Time, as prayed for, is granted.
Signature Not Verified (Neeta) (Mala Kumari Sharma) Digitally signed by Neeta Sapra Date: 2015.10.12 Sr. P.A. Court Master 17:19:06 IST Reason: