Supreme Court - Daily Orders
Commissioner Of Income Tax, Central - 1 vs J.M. Joshi on 4 December, 2015
Bench: Chief Justice, R. Banumathi
ITEM NO.21 COURT NO.1 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).
21167/2015
(Arising out of impugned final judgment and order dated 26/06/2015
in ITA No. 639/2008 passed by the High Court Of Bombay)
COMMISSIONER OF INCOME TAX, CENTRAL - 1 Petitioner(s)
VERSUS
J.M. JOSHI Respondent(s)
(with appln. (s) for c/delay in filing SLP and office report)
Date : 04/12/2015 This petition was called on for hearing today.
CORAM :
HON'BLE THE CHIEF JUSTICE
HON'BLE MRS. JUSTICE R. BANUMATHI
For Petitioner(s) Mr. Mukul Rohatgi, AG,
Mr. Ajay Sharma, Adv.
Mr. C.Mukund, Adv.
Mr. S.M.Vivek Ananth, 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. 2533 of 2011.
(Shashi Sareen) (Veena Khera) AR-cum-PS Court Master Signature Not Verified Digitally signed by Shashi Sareen Date: 2015.12.04 09:57:49 IST Reason: