Supreme Court - Daily Orders
The Commissioner Of Income Tax Iii vs Ashok J. Patel on 9 December, 2016
Author: Ashok Bhushan
Bench: Ashok Bhushan
1
ITEM NO.25 COURT NO.10 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) No(s). 14698/2014
(Arising out of impugned final judgment and order dated 02/12/2013
in TA No. 1064/2013 passed by the High Court Of Gujarat At
Ahmedabad)
CIT TAX-III Petitioner(s)
VERSUS
ASHOK J. PATEL Respondent(s)
(office report on default)
WITH
SLP(C) No. 19974/2014
(office report on default)
SLP(C) No. 22282/2014
(office report on default)
SLP(C) No. 26781/2014
(office report on default)
SLP(C) No. 26649/2014
(office report on default)
SLP(C) No. 30639/2014
(office report on default)
SLP(C) No. 36797/2014
(office report on default)
SLP(C) No. 7156/2015
(office report on default)
SLP(C) No. 9747/2015
(office report on default)
SLP(C) No. 10432/2015
(office report on default)
Signature Not Verified
Digitally signed by
NEELAM GULATI
Date: 2016.12.10
SLP(C) No. 14580/2015
11:14:12 IST
Reason:
(office report on default)
SLP(C) No. 19305/2015
(office report on default)
2
Date : 09/12/2016 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ASHOK BHUSHAN
[IN CHAMBER]
For Petitioner(s) Ms. Abha R. Sharma, Adv.
Ms. Gargi Khanna, Adv.
Mrs. Anil Katiyar,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
As prayed, six weeks' time is granted to do the needful.
(NEELAM GULATI) (INDU POKHRIYAL) COURT MASTER COURT MASTER