Supreme Court - Daily Orders
Commissioner Of Income Tax, Delhi vs M/S. Dharam Industries on 22 July, 2015
ITEM NO.11 REGISTRAR COURT. 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
BEFORE THE REGISTRAR MRS. RACHNA GUPTA
Civil Appeal No(s). 3184/2011
COMMISSIONER OF INCOME TAX, DELHI Appellant(s)
VERSUS
M/S. DHARAM INDUSTRIES Respondent(s)
Date : 22/07/2015 This appeal was called on for hearing today.
For Appellant(s)
Mr. B. V. Balaram Das,Adv.
Mr Ajay Singh, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Sole respondent has been served. Appellant has filed the statement of case. Respondent has not filed the same. However, it is no more a mandate after the amendment in the Supreme Court Rules, 2013.
Matter stands complete. Registry to process the matter for being listed before the Hon'ble Court as per rules.
(RACHNA GUPTA) Registrar Signature Not Verified Digitally signed by Hema Joshi Date: 2015.07.24 16:14:29 IST Reason: