Supreme Court - Daily Orders
The Commissioner Of Income Tax Jaipur Ii vs Jaipur Vidyt Vitaran Nigam Ltd. on 5 December, 2017
Bench: Rohinton Fali Nariman, Navin Sinha
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ITEM NO.21 COURT NO.12 SECTION XV
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). 16242/2014
(Arising out of impugned final judgment and order dated 06-01-2014
in DBITA No. 281/2011 passed by the High Court Of Judicature For
Rajasthan At Jaipur)
THE COMMISSIONER OF INCOME TAX JAIPUR II Petitioner(s)
VERSUS
JAIPUR VIDYT VITARAN NIGAM LTD. Respondent(s)
WITH
SLP(C) No. 16251/2014 (XV)
SLP(C) No. 16247/2014 (XV)
SLP(C) No. 16252/2014 (XV)
SLP(C) No. 16249/2014 (XV)
SLP(C) No. 16244/2014 (XV)
SLP(C) No. 16248/2014 (XV)
SLP(C) No. 16254/2014 (XV)
SLP(C) No. 6212/2017 (XV)
SLP(C) No. 17467/2017 (XV)
SLP(C) No. 18927/2017 (XV)
SLP(C) No. 19953/2017 (XV)
SLP(C) No. 20175/2017 (XV)
(FOR ADMISSION and I.R. and IA No.57738/2017-CONDONATION OF DELAY
Signature Not Verified
IN FILING)
Digitally signed by
SHASHI SAREEN
Date: 2017.12.06
17:22:56 IST
SLP(C) No. 21141/2017 (XV)
Reason:
(IA No.62880/2017-EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT)
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SLP(C) No. 24227/2017 (IV-A)
(FOR ADMISSION and I.R. and IA No.83383/2017-CONDONATION OF DELAY
IN FILING)
SLP(C) No. 26646/2017 (IV-A)
( IA No.93381/2017-CONDONATION OF DELAY IN FILING)
SLP(C) No. 28888/2017 (IV-A)
(FOR ADMISSION and I.R. and IA No.99412/2017-CONDONATION OF DELAY
IN FILING)
Diary No(s). 36776/2017 (XV)
SLP(C) No. 31377/2017 (XV)
(IA No.112916/2017-CONDONATION OF DELAY IN FILING)
SLP(C) No. 31378/2017 (XV)
(FOR CONDONATION OF DELAY IN FILING ON IA 115253/2017
FOR EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT ON IA
115257/2017
Date : 05-12-2017 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN
HON'BLE MR. JUSTICE NAVIN SINHA
For Petitioner(s) Mr. Maninder Singh, ASG,
Mr. K.Radhakrishnan, Sr. Adv.
Mr. Arijit Prasad, Adv.
Mr. S.K.Singhania, Adv.
Mr. Rohit Rao, Adv.
Mr. Sanjay Kumar Pathak, Adv.
Ms. Sadhna Sandhu, Adv.
Mr. Mukund Punny, Adv.
Mrs. Anil Katiyar, AOR
For Respondent(s) Mr. Arvind P.Datar, Sr. Adv.
Mr. Senthil Jagadeesan, Adv.
Ms. Shruti Iyer, Adv.
Ms. Sonakshi Malhan, Adv.
Ms. Suriti Chowdhury, Adv.
Mr. S.Annamalai, Adv.
Mr. Pritesh Kapur, Adv.
Mr. Vikas Singh, Sr. Adv.
Mr. Anish Maheshwari, Adv.
Ms. Farma Malik, Adv.
Mr. Zain A.Khan, Adv.
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Mr. Samir Malik, Adv.
Mr. Ajay Choudhary, AOR
Mr. Tarun Gupta, AOR
Mr. Devadutt Kamatt, Adv.
Mr. Rajesh Inamdar, Adv.
Mr. V. N. Raghupathy, AOR
Mr. Parikshit P.Angadi, Adv.
Mr. Aditya Bhat, Adv.
Mr. Md. Afzal Ansari, Adv.
UPON hearing the counsel the Court made the following
O R D E R
SLP(C) No. 24227 of 2017, 26646 of 2017 and 28888 of 2017:
De-tagged.
Post these matters in the 3rd week of January, 2018. Rest of the matters :
To to be listed in the second week of January, 2018.
(SHASHI SAREEN) (SAROJ KUMARI GAUR) AR CUM PS BRANCH OFFICER