Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 1]

Supreme Court - Daily Orders

Director Of Income ... vs The Institute.Of Chartered ... on 17 July, 2019

     ITEM NO.8                REGISTRAR COURT. 1                   SECTION XIV

                         S U P R E M E C O U R T O F       I N D I A
                                 RECORD OF PROCEEDINGS


                         BEFORE THE REGISTRAR ANIL LAXMAN PANSARE

                             Civil Appeal    No(s).   5057/2012

     DIRECTOR OF INCOME TAX(EXEMPTIONS.)NEW DELHI                 Appellant(s)

                                            VERSUS

     THE INSTITUTE.OF CHARTERED ACCOUNTANTS OF INDIA              Respondent(s)

     (ONLY C.A. NO.11840 OF 2018 TO BE LISTED BEFORE THE LD. REGISTRAR
     COURT FOR ORDERS )

     WITH
     C.A. No. 5056/2012 (XIV)
     )
       SLP(C) No. 23975/2012 (XIV)
     )
       C.A. No. 8193/2012 (XIV)
     )
       C.A. No. 5201/2013 (XIV)
     )
       C.A. No. 4196/2015 (XIV)
     )
       C.A. No. 5058/2014 (XIV)
     (FOR
     FOR EARLY HEARING APPLICATION ON IA 109702/2017
     IA No. 109702/2017 - EARLY HEARING APPLICATION)
       C.A. No. 4374/2015 (XIV)
     )
       C.A. No. 21762/2017 (III)
     )
       Diary No(s). 39525/2017 (III)
     )
       C.A. No. 3358/2018 (III)
     )
       C.A. No. 3972/2018 (III)
     )
       C.A. No. 3359/2018 (III)
     )
       C.A. No. 3971/2018 (III)
     )
       SLP(C) No. 10912/2018 (XV)
Signature Not Verified


     )
Digitally signed by
HEMA JOSHI
Date: 2019.07.20
       C.A. No. 11840/2018 (XIV)
10:03:53 IST
Reason:

     (FOR ADMISSION and I.R. and IA No.167064/2018-CONDONATION OF DELAY
     IN FILING)
       C.A. No. 4549/2019 (XIV)
     ( IA No.185572/2018-CONDONATION OF DELAY IN FILING
                                   -2-
Item no.8

IA No. 185572/2018 - CONDONATION OF DELAY IN FILING)
  C.A. No. 170/2019 (III)
(Vide Ld. Registrar's Order dated 28.05.19 CA 170/2019 is be listed
on 16.08.19 before Ld. Registrar's Court.)
  C.A. No. 5200/2019 (XIV)
(FOR ADMISSION and I.R. and IA No.18447/2019-CONDONATION OF DELAY
IN FILING)
  C.A. No. 1643/2019 (III)
)
  C.A. No. 3971/2019 (III)
)
  SLP(C) No. 6553/2019 (III)
(FOR ADMISSION and I.R. and IA No.34330/2019-CONDONATION OF DELAY
IN FILING and IA No.34331/2019-EXEMPTION FROM FILING C/C OF THE
IMPUGNED JUDGMENT)
  SLP(C) No. 15040/2019 (XIV)
)
  Diary No(s). 15488/2019 (III)
(FOR ADMISSION and I.R. and IA No.85188/2019-CONDONATION OF DELAY
IN FILING and IA No.85189/2019-EXEMPTION FROM FILING C/C OF THE
IMPUGNED JUDGMENT)
  Diary No(s). 15489/2019 (III)
(FOR ADMISSION and I.R. and IA No.77767/2019-CONDONATION OF DELAY
IN FILING)
  Diary No(s). 15525/2019 (III)
(FOR ADMISSION and I.R. and IA No.84941/2019-CONDONATION OF DELAY
IN FILING)
  SLP(C) No. 15055/2019 (III)
(FOR ADMISSION and I.R. and IA No.84881/2019-CONDONATION OF DELAY
IN FILING)
  Diary No(s). 21237/2019 (III)
(FOR ADMISSION and I.R. and IA No.93706/2019-CONDONATION OF DELAY
IN FILING)

Date : 17-07-2019 This appeal was called on for hearing today.


For Appellant(s)
                     Mr. Pramod Dayal, AOR
                     Mr Syed Tanweer Ahmad, Adv.
                    Mrs. Anil Katiyar, AOR

For Respondent(s)
                     Mr. Malak Manish Bhatt, AOR
                     Ms. Kavita Jha, AOR
                     Ms. Hemantika Wahi, AOR
                     Mr. P. S. Sudheer, AOR
                     Mr. K. Paari Vendhan, AOR
                     Mrs. Anil Katiyar, AOR
                     Mr. Vivek Singh, AOR
                     Mr. Jatin Zaveri, AOR
                     Mr. Pramod Dayal, AOR
                                        -3-
Item No.8

          UPON hearing the counsel the Court made the following
                             O R D E R

C.A. No. 11840/2018 Sole respondent is duly represented. Affidavit of valuation and ad valorem court fee has been filed.

Statement of case has not been filed and time has expired.

Registry to process the matter for listing before the Hon'ble Court as per rules.

ANIL LAXMAN PANSARE Registrar