Supreme Court - Daily Orders
Commissioner Of Income Tax vs Girdharilal K. Lulla on 16 February, 2015
Bench: Ranjan Gogoi, Arun Mishra
ITEM NO.36 & 52 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)......CC NO(S).
1940/2015
(ARISING OUT OF IMPUGNED FINAL JUDGMENT AND ORDER DATED 19/09/2014
IN ITA NO. 412/2012 PASSED BY THE HIGH COURT OF BOMBAY)
COMMISSIONER OF INCOME TAX PETITIONER(S)
VERSUS
GIRDHARILAL K. LULLA RESPONDENT(S)
I.A. 1/2015(WITH C/DELAY IN FILING SLP)
WITH
S.L.P.(C)...CC NO. 2016/2015
(WITH APPLN.(S) FOR C/DELAY IN FILING SLP AND OFFICE REPORT)
S.L.P.(C)...CC NO. 2074/2015
(WITH APPLN.(S) FOR C/DELAY IN FILING SLP AND OFFICE REPORT)
S.L.P.(C)...CC NO. 2292/2015
(WITH APPLN.(S) FOR C/DELAY IN FILING SLP AND OFFICE REPORT)
SLP(C) NO. 4680/2015
(WITH INTERIM RELIEF AND OFFICE REPORT)
S.L.P.(C)...CC NO. 3070/2015
(WITH APPLN.(S) FOR C/DELAY IN FILING SLP AND OFFICE REPORT)
S.L.P.(C)...CC NO. 3140/2015
(WITH APPLN.(S) FOR C/DELAY IN FILING SLP AND OFFICE REPORT)
Date : 16/02/2015 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE RANJAN GOGOI
HON'BLE MR. JUSTICE ARUN MISHRA
For Petitioner(s) Mr. Kavin Gulati, Sr. Adv.
Mr. Ashok K. Srivastava, Adv.
Mrs. Anil Katiyar, Adv.
For Respondent(s)
Signature Not Verified
Digitally signed by
Vinod Lakhina
Date: 2015.02.17
17:08:43 IST
Reason:
Page No.1 of 2
UPON hearing the counsel the Court made the following
O R D E R
Heard learned counsel for the petitioner and perused the relevant material.
Delay condoned.
Issue notice.
Tag with Special Leave petition (Civil) No.16627 of 2012 (C.I.T. Pune Vs. M/s Brahma Associates). [VINOD LAKHINA] [ASHA SONI] COURT MASTER COURT MASTER Page No.2 of 2