Supreme Court - Daily Orders
Commissioner Of Income Tax-2 vs Punjabi Co-Operative House Building ... on 29 March, 2016
Bench: Kurian Joseph, Rohinton Fali Nariman
ITEM NO.10 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).............of 2016
(CC No. 3532/2016)
(Arising out of impugned final judgment and order dated
31/07/2015 in ITA No. 50/2014 passed by the High Court of Punjab &
Haryana at Chandigarh)
COMMISSIONER OF INCOME TAX-2 Petitioner(s)
VERSUS
PUNJABI CO-OPERATIVE HOUSE BUILDING SOCIETY LTD. Respondent(s)
(with appln. (s) for c/delay in filing SLP and office report)
Date : 29/03/2016 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE KURIAN JOSEPH
HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN
For Petitioner(s) Mr. Mukul Rohatgi, A.G.
Mr. C. Mukund, Adv.
Mr. S.M.Vivek Anand, Adv.
Mrs. Anil Katiyar,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned. Leave granted.
(Rajni Mukhi) (Renu Diwan) Sr. P.A. Court Master Signature Not Verified Digitally signed by Rajni Mukhi Date: 2016.03.30 17:17:48 IST Reason: