Supreme Court - Daily Orders
Commnr.Of Income Tax,Railhead,Jammu vs M/A Jay Ambey Corporation on 31 March, 2014
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ITEM NO.23 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 (Civil)........./2013
CC 18603/2013
(From the judgement and order dated 12/11/2012 in ITA No.170/2012 of The
HIGH COURT OF J & K AT JAMMU)
COMMNR.OF INCOME TAX,RAILHEAD,JAMMU Petitioner(s)
VERSUS
M/A JAY AMBEY CORPORATION Respondent(s)
WITH I.A.1 (C/delay in filing SLP and office report)
Date: 31/03/2014 This Petition was called on for hearing today.
CORAM :
HON’BLE MR. JUSTICE ANIL R. DAVE
HON’BLE MR. JUSTICE SHIVA KIRTI SINGH
For Petitioner(s) Mr. V. Shekhar,Sr.Adv.
Ms. Rekha Pandey,Adv.
Ms. Tanushree Sinha,Adv.
Mr. Piyush Jain,Adv.
Mr. Vishal Saxena,Adv.
Mrs Anil Katiyar,Adv.(Not present)
For Respondent(s)
UPON hearing counsel the Court made the following
O R D E R
Delay condoned.
Leave granted.
Tag with Civil Appeal No.7122 of 2013.
|(Sarita Purohit) | |(Sneh Bala Mehra) | |Court Master | |Assistant Registrar |