Supreme Court - Daily Orders
Ghaziabad Development Authority vs The Commissioner Of Income Tax on 23 November, 2015
Bench: Dipak Misra, Prafulla C. Pant
ITEM NO.12 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) No(s). 21916/2015
(Arising out of impugned final judgment and order dated 13/04/2015
in CMWP No. 391/2009 passed by the High Court of Judicature at
Allahabad)
GHAZIABAD DEVELOPMENT AUTHORITY Petitioner(s)
VERSUS
COMMISSIONER OF INCOME TAX, GHAZIABAD AND ORS. Respondent(s)
(with appln. (s) for directions and permission to file additional
documents and interim relief and office report)
WITH
SLP(C) No. 22700/2015
(With appln.(s) for directions and for directions and )
Date : 23/11/2015 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE DIPAK MISRA
HON'BLE MR. JUSTICE PRAFULLA C. PANT
For Petitioner(s) Mr. P. Chidambaram, Sr. Adv.
Mr. Sunil K. Jain, Adv.
Mr. Pawanshree Agrawal, Adv.
Mr. Akarsh Garg, Adv.
Mr. Sunil Kumar Jain, AOR
For Respondent(s) Mr. Tushar Mehta, ASG
Mr. K. Radhakrishnan, Adv.
Ms. S. Chaturvedi, Adv.
Mrs. Anil Katiyar, AOR
Signature Not Verified
UPON hearing the counsel the Court made the following
Digitally signed by
Gulshan Kumar Arora
Date: 2015.11.23
O R D E R
16:40:21 IST Reason:
Learned counsel for the Revenue submits that the counter affidavit shall be filed within two weeks hence. 2 As accepted, no rejoinder affidavit is necessary. Let the matter be listed on 13.01.2016.
The Assessing Officer shall not take any coercive steps against the petitioner till then.
(Gulshan Kumar Arora) (H.S. Parasher)
Court Master Court Master