Supreme Court - Daily Orders
Director Of Income Tax vs M/S Indraprastha Cancer Society And ... on 1 July, 2015
Bench: Vikramajit Sen, Shiva Kirti Singh
ITEM NO.39+70 COURT NO.11 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)....../2015
CC No(s). 9030/2015
(Arising out of impugned final judgment and order dated 18/11/2014
in ITA No. 240/2014 passed by the High Court of Delhi at New Delhi)
DIRECTOR OF INCOME TAX Petitioner(s)
VERSUS
M/S INDRAPRASTHA CANCER SOCIETY AND RESEARCH CENTRE Respondent(s)
(with appln. for c/delay in filing SLP and office report)
WITH
S.L.P.(C)...CC No. 9928/2015
(With appln.(s) for c/delay in filing SLP and Office Report)
S.L.P.(C)...CC No. 10272/2015
(With appln.(s) for c/delay in filing SLP and Office Report)
S.L.P.(C)...CC No. 12056/2015
(With appln.(s) for c/delay in filing SLP and Office Report)
Date : 01/07/2015 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE VIKRAMAJIT SEN
HON'BLE MR. JUSTICE SHIVA KIRTI SINGH
For Petitioner(s) Ms. Indu Malhotra, Sr.Adv.
Mr. T.M. Singh, Adv
Mr.Manish Pushkarna, Adv.
Mrs. Anil Katiyar,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
Issue notice.
To be tagged along with SLP(C) No.8179 of 2014 and SLP(C) No.27235 of 2012.
Signature Not Verified Digitally signed by Usha Rani Bhardwaj Date: 2015.07.02(USHA BHARDWAJ) 16:12:14 IST Reason: (SAROJ SAINI) AR-CUM-PS COURT MASTER