Supreme Court - Daily Orders
Kailash Motor Finance Private Limited, ... vs Commissioner Of Income Tax-Ii, Kanpur on 19 January, 2015
Bench: Anil R. Dave, Shiva Kirti Singh
ITEM NO.23 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(s). 1011/2015
(Arising out of impugned final judgment and order dated 19/09/2014
in ITA No. 51/2006 passed by the High Court Of Judicature at
Allahabad)
KAILASH MOTOR FINANCE PRIVATE LIMITED, KANPUR Petitioner(s)
VERSUS
COMMISSIONER OF INCOME TAX-II, KANPUR Respondent(s)
(with interim relief and office report)
Date : 19/01/2015 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE ANIL R. DAVE
HON'BLE MR. JUSTICE SHIVA KIRTI SINGH
For Petitioner(s) Ms. Aarohi Bhalla, Adv.
Mr. Satyan Sethi, Adv.
Mr. P. Chaitanyashil, Adv.
Ms. Sujata Kurdukar, Adv.
For Respondent(s)
UPON hearing counsel the Court made the following
O R D E R
Delay condoned.
Issue notice.
Counter Affidavit be filed within 15 days from the date of service of notice to the respondent.
Tag with SLP (C) 8307-8318 of 2014. Signature Not Verified Digitally signed by (Jayant Kumar Arora) (Sneh Bala Mehra) Jayant Kumar Arora Date: 2015.01.22 16:06:36 IST Sr. P.A. Assistant Registrar Reason: