Supreme Court - Daily Orders
The Commissioner Of Income Tax Jaipur Ii vs Jaipur Vidyt Vitaran Nigam Ltd. on 12 July, 2018
ITEM NO.19 REGISTRAR COURT. 1 SECTION XV
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
BEFORE THE REGISTRAR MR. KAPIL MEHTA
Civil Appeal No(s). 4654/2018
THE COMMISSIONER OF INCOME TAX JAIPUR II Appellant(s)
VERSUS
JAIPUR VIDYT VITARAN NIGAM LTD. Respondent(s)
WITH
SLP(C) No. 16251/2014 (XV)
SLP(C) No. 16247/2014 (XV)
SLP(C) No. 16252/2014 (XV)
SLP(C) No. 16249/2014 (XV)
SLP(C) No. 16244/2014 (XV)
SLP(C) No. 16248/2014 (XV)
SLP(C) No. 16254/2014 (XV)
SLP(C) No. 6212/2017 (XV)
SLP(C) No. 17467/2017 (XV)
SLP(C) No. 18927/2017 (XV)
SLP(C) No. 19953/2017 (XV)
SLP(C) No. 20175/2017 (XV)
(FOR ADMISSION and I.R. and IA No.57738/2017-CONDONATION OF DELAY
IN FILING)
SLP(C) No. 21141/2017 (XV)
Diary No(s). 36776/2017 (XV)
(FOR ADMISSION and I.R. and IA No.136359/2017-CONDONATION OF DELAY
IN FILING)
Signature Not Verified
Diary No(s). 34086/2017 (XV)
Digitally signed by
HEMA JOSHI
Date: 2018.07.16
( IA No.124897/2017-CONDONATION OF DELAY IN FILING)
11:25:48 IST
Reason:
SLP(C) No. 31377/2017 (XV)
(IA No.112916/2017-CONDONATION OF DELAY IN FILING)
SLP(C) No. 31378/2017 (XV)
(FOR CONDONATION OF DELAY IN FILING ON IA 115253/2017 )
-2-
Item No.19
SLP(C) No. 35005/2017 (XV)
( IA No.127661/2017-CONDONATION OF DELAY IN FILING and IA
No.127662/2017-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT)
SLP(C) No. 36469/2017 (XV)
( IA No.132642/2017-CONDONATION OF DELAY IN FILING)
SLP(C) No. 1387/2018 (XV)
SLP(C) No. 4005/2018 (XV)
(FOR ADMISSION and I.R. and IA No.13216/2018-CONDONATION OF DELAY
IN FILING)
Diary No(s). 4093/2018 (XV)
( IA No.25149/2018-CONDONATION OF DELAY IN FILING)
SLP(C) No. 6892/2018 (XV)
(FOR CONDONATION OF DELAY IN FILING ON IA 29848/2018 FOR EXEMPTION
FROM FILING C/C OF THE IMPUGNED JUDGMENT ON IA 32931/2018)
SLP(C) No. 6890/2018 (XV)
(FOR ADMISSION and I.R. and IA No.30461/2018-CONDONATION OF DELAY
IN FILING and IA No.30468/2018-EXEMPTION FROM FILING C/C OF THE
IMPUGNED JUDGMENT)
SLP(C) No. 8632/2018 (XV)
(FOR ADMISSION and I.R. and IA No.41476/2018-CONDONATION OF DELAY
IN FILING and IA No.41477/2018-EXEMPTION FROM FILING C/C OF THE
IMPUGNED JUDGMENT)
SLP(C) No. 8575/2018 (XV)
(FOR ADMISSION and I.R. and IA No.38604/2018-CONDONATION OF DELAY
IN FILING)
SLP(C) No. 8713/2018 (XV)
(FOR ADMISSION and I.R. and IA No.39227/2018-CONDONATION OF DELAY
IN FILING)
SLP(C) No. 8750/2018 (XV)
(FOR ADMISSION and I.R. and IA No.38784/2018-CONDONATION OF DELAY
IN FILING)
SLP(C) No. 9649/2018 (XV)
SLP(C) No. 9556/2018 (XV)
( IA No.410/2018-CONDONATION OF DELAY IN FILING)
SLP(C) No. 10572/2018 (XV)
(FOR ADMISSION and I.R. and IA No.49194/2018-CONDONATION OF DELAY
IN FILING and IA No.49196/2018-EXEMPTION FROM FILING C/C OF THE
IMPUGNED JUDGMENT)
SLP(C) No. 10543-10544/2018 (XV)
(IA No.50239/2018-CONDONATION OF DELAY IN FILING)
SLP(C) No. 14135/2018 (XV)
(FOR ADMISSION and I.R. and IA No.68361/2018-CONDONATION OF DELAY
IN FILING and IA No.68362/2018-PERMISSION TO FILE LENGTHY LIST OF
DATES)
Diary No(s). 13117/2018 (XV)
Diary No(s). 13121/2018 (XV)
(FOR ADMISSION and I.R. and IA No.58207/2018-CONDONATION OF DELAY
IN FILING)
Diary No(s). 14208/2018 (XV)
-3-
Item No.19
(FOR ADMISSION and I.R. and IA No.64141/2018-CONDONATION OF DELAY
IN FILING)
Diary No(s). 11620/2018 (XV)
(FOR ADMISSION and I.R. and IA No.62736/2018-CONDONATION OF DELAY
IN FILING and IA No.62737/2018-PERMISSION TO FILE LENGTHY LIST OF
DATES)
Diary No(s). 13926/2018 (XV)
(FOR ADMISSION and I.R. and IA No.59975/2018-CONDONATION OF DELAY
IN FILING and IA No.59977/2018-EXEMPTION FROM FILING C/C OF THE
IMPUGNED JUDGMENT)
Diary No(s). 14932/2018 (XV)
(FOR ADMISSION and I.R. and IA No.63731/2018-CONDONATION OF DELAY
IN FILING)
Date : 12-07-2018 This appeal was called on for hearing today.
For Appellant(s)
Mr K.P.Singh, Adv.
Mrs. Anil Katiyar, AOR
For Respondent(s)
Mr. Ajay Choudhary, AOR
Mr. Tarun Gupta, AOR
Mr Anish Maheshwari, Adv.
Samir Malik, AOR
Mr Shishir Kumar Saxena, Adv.
Mr. Praveen Swarup, AOR
Mr. Rajender Pd. Saxena, AOR
UPON hearing the counsel the Court made the following
O R D E R
C.A.NO.4654/2018
Sole respondent is duly represented. Parties may file statement of case within the stipulated period.
Affidavit of valuation and deficit court fee be filed within four weeks time.
SLP(C) NOS.16251,16249 of 2014,6212,18927, 20175,21141, 19953, 31377,31378 of 2017,10543-10544/2018 Complete category matters.
-4-Item No.19 DY.NOS.34086,36776 of 2017,4093,11620,13117,13121,13926,14208, 14932 of 2018, SLP(C) NOS. 9556,6890,6892,8632,8575, 8750,8713, 9469,14135 of 2018 Fresh tagged matters.
SLP(C) NO.1387/2018 Ld. counsel for the petitioner has not filed spare copy, as such, registry to process the matter for listing as per rules before the Hon'ble Judge in Chambers for appropriate orders SLP(C) NO.16247,16252,16244,16248,16254 of 2014,SLP(C) NO.17467,35005,36469 of 2017,SLP(C) NO.4005/2018 Sole respondent is granted four weeks time for filing counter affidavit.
SLP(C) NO.10572/2018
Ld. Counsel for the petitioner to take fresh steps to effect service on the sole respondent within two weeks time. Notice thereafter be issued.
List again on 30.8.2018.
KAPIL MEHTA Registrar 12.07.2018 hj