Supreme Court - Daily Orders
Principal Commissioner Of Income Tax -4 vs Rajeev Chandrashekar on 26 September, 2016
Bench: A.K. Sikri, N.V. Ramana
ITEM NO.38 COURT NO.9 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).
17811/2016
(Arising out of impugned final judgment and order dated 23/02/2016
in ITA No. 305/2015 passed by the High Court Of Karnataka At
Bangalore)
PRINCIPAL COMMISSIONER OF INCOME TAX -4 AND ANR. Petitioner(s)
VERSUS
RAJEEV CHANDRASHEKAR Respondent(s)
(WITH APPLN. (S) FOR C/DELAY IN FILING SLP AND OFFICE REPORT)
Date : 26/09/2016 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE A.K. SIKRI
HON'BLE MR. JUSTICE N.V. RAMANA
For Petitioner(s) Mr. Ranjit Kumar, SG
Mr. H. Raghvendra Rao, Adv.
Mr. Ritesh Kumar, Adv.
Mrs. Anil Katiyar,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
Leave granted.
To be heard along with Civil Appeal No. 3158 of 2012 and other connected matters.
Signature Not Verified(Ashwani Thakur) (Tapan Kr. Chakraborty) Digitally signed by ASHWANI KUMAR Date: 2016.09.27 COURT MASTER COURT MASTER 17:04:35 IST Reason: