Supreme Court - Daily Orders
Income Tax Department Commissioner vs Gurinder Singh Bawa on 18 April, 2016
Bench: Kurian Joseph, R. Banumathi
ITEM NO.21 COURT NO.11 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)............ of 2016
(CC No. 7005/2016)
(Arising out of impugned final judgment and order dated 05/10/2015
in ITA No. 1839/2013 passed by the High Court of Bombay)
THE COMMISSIONER OF INCOME TAX CENTRAL -II MUMBAI Petitioner(s)
VERSUS
GURINDER SINGH BAWA Respondent(s)
(with appln. (s) for c/delay in filing SLP and office report)
Date : 18/04/2016 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE KURIAN JOSEPH
HON'BLE MRS. JUSTICE R. BANUMATHI
For Petitioner(s) Mr. Zoheb Hossain, Adv.
Ms. Sadhna Sandhu, Adv.
Ms. Shruti, Adv.
Mr. B. V. Balaram Das,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
Leave granted.
Tag with C.A.No. 8900 of 2012.
(Rajni Mukhi) (Renu Diwan) SR. P.A. COURT MASTER Signature Not Verified Digitally signed by Rajni Mukhi Date: 2016.04.18 16:12:23 IST Reason: