Supreme Court - Daily Orders
Commissioner Of Income Tax vs Jignesh P. Shah on 27 July, 2015
0 ITEM NO.13 COURT NO.13 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).
12029/2015
(Arising out of impugned final judgment and order dated 20/01/2015
in ITA No. 197/2013 passed by the High Court Of Bombay)
COMMISSIONER OF INCOME TAX Petitioner(s)
VERSUS
JIGNESH P. SHAH Respondent(s)
(with appln. (s) for c/delay in filing SLP and office report)
Date : 27/07/2015 This petition was called on for hearing today.
CORAM :
HON’BLE MR. JUSTICE A.K. SIKRI
HON’BLE MR. JUSTICE ROHINTON FALI NARIMAN
For Petitioner(s) Mr. Mukul Rohtagi,AG.
Mr. Kavin Gulati,Sr.Adv.
Mrs. Anil Katiyar,Adv.
Mr. Manish Pushkarna,Adv.
Ms. Aparajita,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
Leave granted.
List along with C.A.No. 3158/2012.
(SUMAN WADHWA) (SUMAN JAIN) AR-cum-PS COURT MASTER Signature Not Verified Digitally signed by Suman Wadhwa Date: 2015.07.27 16:45:07 IST Reason: