Supreme Court - Daily Orders
The Commissioner Of Income Tax (Central ... vs M/S Jindal Polyster And Steel Ltd. on 1 December, 2014
Bench: Anil R. Dave, Kurian Joseph
ITEM NO.22 COURT NO.3 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)No............/2014
(CC No(s).16353/2014)
(Arising out of impugned final judgment and order dated 24/04/2014
in ITA No.257/2000 passed by the High Court Of Judicature at
Allahabad)
COMMISSIONER OF INCOME TAX (CENTRAL ) III,
NEW DELHI AND ANR. Petitioner(s)
VERSUS
M/S JINDAL POLYESTOR AND STEEL LTD. Respondent(s)
(With appln.(s) for c/delay in filing SLP and office report)
Date : 01/12/2014 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ANIL R. DAVE
HON'BLE MR. JUSTICE KURIAN JOSEPH
For Petitioner(s) Ms. Asha G. Nair,Adv.
Ms. Gargi Khanna,Adv.
Mrs. Anil Katiyar,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
Leave granted.
Tag with Civil Appeal No.5839 of 2013.
(Sarita Purohit) (Sneh Bala Mehra) Court Master Assistant Registrar Signature Not Verified Digitally signed by Sarita Purohit Date: 2014.12.04 11:25:04 IST Reason: