Supreme Court - Daily Orders
Commissoner Of Income Tax 21, Mumbai vs Shree Parleshwar Co-Op Hsg Society on 13 April, 2017
Bench: Dipak Misra, A.M. Khanwilkar, Mohan M. Shantanagoudar
ITEM NO.23 COURT NO.2 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).7331/2017
(Arising out of impugned final judgment and order dated 08/06/2016
in ITA No.1569/2007 passed by the High Court of Bombay)
COMMISSONER OF INCOME TAX 21, MUMBAI Petitioner(s)
VERSUS
SHREE PARLESHWAR CO-OP HSG SOCIETY Respondent(s)
(with appln. (s) for c/delay in filing SLP and office report)
Date : 13/04/2017 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE DIPAK MISRA
HON'BLE MR. JUSTICE A.M. KHANWILKAR
HON'BLE MR. JUSTICE MOHAN M. SHANTANAGOUDAR
For Petitioner(s)
Ms.Pinky Anand, ASG
Mr.H.R. Rao, Adv.
Mr.T.C. Sharma, Adv.
Mr.Vijay Prakash, Adv.
Ms.Snidha Mehra, Adv.
Mrs.Anil Katiyar, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
Issue notice.
Tag with SLP (Civil) No.30194 of 2010.
(Ashok Raj Singh) (H.S.Parasher) Court Master Court Master Signature Not Verified Digitally signed by ASHOK RAJ SINGH Date: 2017.04.18 13:27:56 IST Reason: