Supreme Court - Daily Orders
C.I.T.,New Delhi vs Rajan Nanda on 24 November, 2014
Bench: Madan B. Lokur, R. Banumathi
ITEM NO.43 COURT NO.9 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). 24475/2013
(Arising out of impugned final judgment and order dated 16/12/2011
in ITA No. 855/2010 passed by the High Court Of Delhi At N. Delhi)
C.I.T.,NEW DELHI Petitioner(s)
VERSUS
RAJAN NANDA Respondent(s)
(With appln. (s) for c/delay in filing SLP and c/delay in refiling
SLP and office report)
Date : 24/11/2014 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE MADAN B. LOKUR
HON'BLE MRS. JUSTICE R. BANUMATHI
For Petitioner(s) Mr. Mukul Rohatagi, AG
Mr. T.M. Singh, Adv.
Ms. Sadhana Sandhu, Adv.
Mrs. Anil Katiyar,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
There is a batch of cases pending with this issue. Tag with SLP (C) No. 30873 of 2012.
(MEENAKSHI KOHLI) (JASWINDER KAUR)
COURT MASTER COURT MASTER
Signature Not Verified
Digitally signed by
Meenakshi Kohli
Date: 2014.11.25
05:40:32 IST
Reason: