Supreme Court - Daily Orders
Indiabulls Financial Services Limited ... vs Deputy Commissioner Of Income Tax on 17 April, 2017
Bench: R.K. Agrawal, Abhay Manohar Sapre
ITEM NO.35 COURT NO.10 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). 11303/2017
(Arising out of impugned final judgment and order dated 21/11/2016
in ITA No. 470/2016 passed by the High Court of Delhi at New Delhi)
INDIABULLS FINANCIAL SERVICES LTD. (SINCE
MERGED WITH INDIABULLS HOUSING FINANCE LTD.) Petitioner(s)
VERSUS
DEPUTY COMMISSIONER OF INCOME TAX, NEW DELHI Respondent(s)
(With interim relief and office report)
Date : 17/04/2017 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE R.K. AGRAWAL
HON'BLE MR. JUSTICE ABHAY MANOHAR SAPRE
For Petitioner(s) Ms. Kavita Jha,Adv.
Ms. Roopali Gupta,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Leave granted.
Tag with Civil Appeal No.5576 of 2010.
(Anita Malhotra) (Chander Bala) Court Master Court Master Signature Not Verified Digitally signed by ANITA MALHOTRA Date: 2017.04.19 12:43:14 IST Reason: