Supreme Court - Daily Orders
The Commissioner Of Income Tax vs J.P. Narayana Swamy on 28 February, 2014
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ITEM NO.48 COURT NO.13 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) No(s).898/2013
(From the judgement and order dated 11/08/2011 in ITA No.3136/2005 of The
HIGH COURT OF KARNATAKA AT BANGALORE)
C.I.T & ANR Petitioner(s)
VERSUS
J.P.NARAYANA SWAMY Respondent(s)
(With appln(s) for c/delay in filing SLP and office report ))
Date: 28/02/2014 This Petition was called on for hearing today.
CORAM : HON’BLE MRS. JUSTICE RANJANA PRAKASH DESAI
HON’BLE MR. JUSTICE MADAN B. LOKUR
For Petitioner(s) Mr. V. Shekhar, Sr. Adv.
Mr. D.L. Chidananda, Adv.
Mr. A.K. Srivastava, Adv.
Mr. A.K. Srivastava, Adv.
Mr. Piyush Jain, Adv.
Mr. Vishal Saxena, Adv.
Ms. Ashly Cherian, Adv.
Ms. S. Rama, Adv.
Ms. Richa Sharma, Adv.
Mrs Anil Katiyar,Adv.
For Respondent(s) Mr. Anupam Tripathi, Adv.
Mr. Puneet Kapoor, Adv.
Mr. Sumit Kumar, Adv.
Mr. Govind K. Chaturvedi, Adv.
Mr. Nikhil Jain,Adv.
UPON hearing counsel the Court made the following
O R D E R
Leave granted.
[Gulshan Kumar Arora] [Indu Pokhriyal] Court Master Court Master