Supreme Court - Daily Orders
The Commissioner Of Income Tax ... vs Yashoda Shetty on 9 July, 2015
Bench: Ranjan Gogoi, N.V. Ramana
ITEM NO.24 COURT NO.8 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).
12255/2015
(ARISING OUT OF IMPUGNED FINAL JUDGMENT AND ORDER DATED 10/10/2014
IN ITA NO. 927/2008 PASSED BY THE HIGH COURT OF KARNATAKA AT
BANGALORE)
THE COMMISSIONER OF INCOME TAX MANGALORE & ANR. PETITIONER(S)
VERSUS
YASHODA SHETTY RESPONDENT(S)
(WITH APPLN. (S) FOR C/DELAY IN FILING SLP AND OFFICE REPORT)
Date : 09/07/2015 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE RANJAN GOGOI
HON'BLE MR. JUSTICE N.V. RAMANA
For Petitioner(s) Mr. Guru Krishna Kumar, Sr. Adv.
Ms. Niranjana Singh, Adv.
Mr. D.L. Chidananda, Adv.
Mr. Ram Bhaj, Adv.
Mrs. Anil Katiyar, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Heard learned counsel for the petitioners and perused the relevant material.
Exemption from filing certified copy of impugned order is granted.
Delay condoned.
Leave granted.
Tag with Civil Appeal No.4449 of 2015. Signature Not Verified Digitally signed by Vinod Lakhina Date: 2015.07.09 16:23:54 IST Reason: [VINOD LAKHINA] [ASHA SONI] COURT MASTER COURT MASTER