Supreme Court - Daily Orders
Commissioner Of Income Tax vs Balbir Singh Maini on 15 December, 2016
ITEM NO.72 REGISTRAR COURT. 1 SECTION IIIA
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 MR. PAWAN DEV KOTWAL
Petition(s) for Special Leave to Appeal (C) No(s). 35248/2015
COMMISSIONER OF INCOME TAX & ANR. Petitioner(s)
VERSUS
BALBIR SINGH MAINI Respondent(s)
WITH
SLP(C) No. 35249/2015
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SLP(C) No. 35250/2015
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SLP(C) No. 35251/2015
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SLP(C) No. 35252/2015
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SLP(C) No. 500/2016
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SLP(C) No. 560/2016
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SLP(C) No. 561/2016
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SLP(C) No. 562/2016
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SLP(C) No. 564/2016
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SLP(C) No. 565/2016
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Signature Not Verified
Digitally signed by
HEMA JOSHI
Date: 2016.12.17
SLP(C) No. 566/2016
12:29:04 IST
Reason:
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SLP(C) No. 567/2016
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Item No.72
SLP(C) No. 568/2016
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SLP(C) No. 571/2016
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SLP(C) No. 572/2016
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SLP(C) No. 574/2016
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SLP(C) No. 575/2016
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SLP(C) No. 576/2016
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SLP(C) No. 577/2016
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SLP(C) No. 580/2016
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SLP(C) No. 581/2016
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SLP(C) No. 582/2016
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SLP(C) No. 583/2016
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SLP(C) No. 584/2016
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SLP(C) No. 585/2016
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SLP(C) No. 586/2016
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SLP(C) No. 587/2016
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SLP(C) No. 588/2016
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SLP(C) No. 1565/2016
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Item No.72
SLP(C) No. 1567/2016
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SLP(C) No. 1569/2016
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SLP(C) No. 499/2016
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SLP(C) No. 1622/2016
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SLP(C) No. 1627/2016
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SLP(C) No. 1628/2016
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SLP(C) No. 1629/2016
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SLP(C) No. 1630/2016
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SLP(C) No. 3165/2016
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SLP(C) No. 3166/2016
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SLP(C) No. 1450/2016
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SLP(C) No. 3167/2016
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SLP(C) No. 1562/2016
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SLP(C) No. 3168/2016
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SLP(C) No. 3169/2016
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SLP(C) No. 3170/2016
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SLP(C) No. 3171/2016
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Item No.72
SLP(C) No. 3172/2016
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SLP(C) No. 3173/2016
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SLP(C) No. 3174/2016
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SLP(C) No. 3175/2016
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SLP(C) No. 3176/2016
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SLP(C) No. 3822/2016
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SLP(C) No. 3824/2016
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SLP(C) No. 3825/2016
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SLP(C) No. 3826/2016
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SLP(C) No. 3059/2016
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SLP(C) No. 3821/2016
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SLP(C) No. 5441/2016
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SLP(C) No. 5440/2016
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SLP(C) No. 5294/2016
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SLP(C) No. 6148/2016
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SLP(C) No. 6147/2016
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SLP(C) No. 7828/2016
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Item No.72
SLP(C) No. 10574/2016
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SLP(C) No. 12106/2016
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SLP(C) No. 26123/2016
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SLP(C) No. 31409/2016
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Date : 15/12/2016 This petition was called on for hearing today.
For Petitioner(s)
(Mrs) Gurmeet Kaur Kwatra, Adv.
Mrs. Anil Katiyar,Adv.
For Respondent(s)
Mr Udit Naresh, Adv.
Ms. Kavita Jha,Adv.
Ms. Manju Jetley,Adv.
UPON hearing the counsel the Court made the following
O R D E R
SLP(C) No.3059/2016
Ld. Counsel for the petitioner to take fresh steps to effect service on the respondent within two weeks time. Notice thereafter be issued.
SLP(C) No.12106,575,566,1627,3825,3173 of 2016 None appears for the sole respondent despite due service.
SLP(C) No.10574,6147,7828 of 2016 Matters fall under complete category. -6- Item No.72 SLP(C) No.5294/2016 Despite last opportunity having been granted sole respondent has not filed counter affidavit, as such, further opportunity is declined. SLP(C) No.35248,35252,35251 of 2015,585,583,1450, 562, 1565,568,564,1562,577,586,588,1567,3165,3169,3824,3176, 3172,5441,3174 of 2016 Sole respondent is granted four weeks time for filing counter affidavit.
SLP(C) No.35249,35250 of 2015,560,561,582,500,571,3170, 1629,580,576,565,587,581,572,1628,1630,584,567,574,1569, 3826,1622,3168,3175,3171,3166,3822,3167,6148,31409,26123 of 2016 Ld. Counsel for the petitioner to take fresh steps to effect service on the sole respondent within two weeks time. Notices thereafter be issued. List again on 1.2.2017.
(PAWAN DEV KOTWAL) Registrar