Supreme Court - Daily Orders
Kamal Kumar Bansal vs C.I.T Kolkata on 27 November, 2015
Bench: Anil R. Dave, Adarsh Kumar Goel
ITEM NO.203 COURT NO.3 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). 34057/2013
(Arising out of impugned final judgment and order dated 03/04/2013 in
ITAT No. 16/2013 passed by the High Court Of Calcutta)
KAMAL KUMAR BANSAL Petitioner(s)
VERSUS
C.I.T KOLKATA Respondent(s)
(with interim relief and office report)
(For final disposal)
Date : 27/11/2015 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ANIL R. DAVE
HON'BLE MR. JUSTICE ADARSH KUMAR GOEL
For Petitioner(s) Mr. Ramesh P. Bhat, Sr. Adv.
Mr. J.K. Ghosh, Adv.
Mrs. M.V. Rama, Adv.
Mrs. Anjani Aiyagari,Adv.
For Respondent(s) Mr. Tushar Mehta, ASG
Ms. Rashmi Malhotra, Adv.
Ms. Diksha, Adv.
Mrs. Anil Katiyar,Adv.
UPON hearing the counsel the Court made the following
O R D E R
Leave granted.
Implementation of the impugned judgment and order with regard to recovery is stayed till disposal of the Signature Not Verified appeal. Digitally signed by Vinod Kumar Date: 2015.11.28 13:14:12 IST Hearing expedited.
Reason:(VINOD KUMAR) (SNEH BALA MEHRA) COURT MASTER ASSISTANT REGISTRAR