Supreme Court - Daily Orders
Commissioner Of Income Tax (Central) vs Som Arora(Huf) on 10 July, 2014
\214 ITEM NO.2 COURT NO.5 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).
8847/2014
(Arising out of impugned final judgment and order dated 11/12/2013
in TA No. 188/2009 passed by the High Court Of Judicature At
Allahabad)
CIT Petitioner(s)
VERSUS
SOM ARORA(HUF) Respondent(s)
(with appln. (s) for c/delay in filing SLP and office report)
Date : 10/07/2014 This petition was called on for hearing today.
CORAM : HON’BLE MR. JUSTICE ANIL R. DAVE
HON’BLE MR. JUSTICE VIKRAMAJIT SEN
For Petitioner(s) Mr. Mukul Rohtagi, Attorney General
Ms. Pinky Anand, ASG
Mr. Prabal Bagchi, Adv.
Mr. D. L. Chidananda, Adv.
Mrs. Anil Katiyar, Adv.
For Respondent(s)
UPON hearing counsel the Court made the following
O R D E R
Delay condoned.
Issue notice.
Tag with SLP (C) 62 of 2012.
(Jayant Kumar Arora) (Sneh Bala Mehra) Sr. P.A. Assistant Registrar Signature Not Verified Digitally signed by Jayant Kumar Arora Date: 2014.07.16 11:37:51 IST Reason: