Supreme Court - Daily Orders
C.I.T Delhi-Iv vs Ifci Limited on 13 April, 2015
Bench: Chief Justice, Arun Mishra
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ITEM NO.203 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 for Special Leave to Appeal (C) No. 13718/2012
(Arising out of impugned final judgment and order dated
11/07/2011 in ITA No. 660/2010 passed by the High Court Of
Delhi At New Delhi)
C.I.T DELHI-IV Petitioner(s)
VERSUS
IFCI LIMITED Respondent(s)
(With appln. (s) for c/delay in filing SLP)
(For Final Disposal)
WITH
SLP(C) No. 13720/2012
(With Office Report)
SLP(C) No. 13722/2012
(With Office Report)
SLP(C) No. 16321/2012
(With Office Report)
SLP(C) No. 16322/2012
(With Office Report)
SLP(C) No. 21342/2012
(With Office Report)
SLP(C) No. 5332/2013
(With Office Report)
Date :13/04/2015 This petition was called on for hearing today.
CORAM :
HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE ARUN MISHRA
For Petitioner(s)
Signature Not Verified
Mr. Guru Krishan Kumar, Sr. Adv.
Digitally signed by
Mr. Ashok K Srivastava, Adv.
Charanjeet Kaur
Date: 2015.04.13
17:12:54 IST
Mr. Arijit Prasad, Adv.
Reason:
Ms. Gargi Khanna, Adv.
Mrs. Anil Katiyar,Adv.
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For Respondent(s) Ms. Kavita Jha,Adv.
UPON hearing the counsel the Court made the following
O R D E R
List for hearing on a non-miscellaneous day.
[ Charanjeet Kaur ] [ Vinod Kulvi ] Court Master Asstt. Registrar