Supreme Court - Daily Orders
C.I.T.,Bangalore vs M/S Rekhi Builders & Developers Ltd. on 8 July, 2014
r ITEM NO.10 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) No(s). 27674/2012
(Arising out of impugned final judgment and order dated
08/12/2011 in ITA No. 112/2006 passed by the High Court Of
Karnataka At Bangalore)
C.I.T.,BANGALORE & ANR. Petitioner(s)
VERSUS
M/S REKHI BUILDERS & DEVELOPERS LTD. Respondent(s)
(With appln. (s) for c/delay in filing SLP and office report)
WITH
SLP(C) No. 9155/2014
(With prayer for Office Report)
Date : 08/07/2014 These petitions were called on
for hearing today.
CORAM :
HON’BLE MR. JUSTICE H.L. DATTU
HON’BLE MR. JUSTICE R.K. AGRAWAL
HON’BLE MR. JUSTICE ARUN KUMAR MISHRA
For Petitioner(s) Mr. L.Nageshwar Rao, ASG
Mrs. Anil Katiyar ,Adv.
For Respondent(s) Mr. Senthil Jagadeesan ,Adv.
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
In view of Para 11 of CBDT Instruction No. 3 of 2011 dated 9th February, 2011,liberty is granted to the department to move the High Court by way of review.
The special leave petitions are disposed of accordingly.
Signature Not Verified Digitally signed by Charanjeet Kaur Date: 2014.07.08 17:29:29 IST[ Charanjeet Kaur ] [ Vinod Kulvi ] Reason: Court Master Asstt. Registrar