Supreme Court - Daily Orders
Commissioner Of Income Tax, ... vs Vikas Oberoi on 10 April, 2017
Bench: A.K. Sikri, Ashok Bhushan
ITEM NO.14 COURT NO.8 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)......CC No(s).
4357/2017
(Arising out of impugned final judgment and order dated 08/06/2016
in ITA No. 2479/2013 passed by the High Court Of Bombay)
COMMISSIONER OF INCOME TAX,
CENTRAL-II, MUMBAI, MAHARASHTRA Petitioner(s)
VERSUS
VIKAS OBEROI Respondent(s)
I.A. 1/2017(WITH C/DELAY IN FILING SLP AND OFFICE REPORT)
Date : 10/04/2017 This application was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE A.K. SIKRI
HON'BLE MR. JUSTICE ASHOK BHUSHAN
For Petitioner(s) Mr. Ritesh Kumar, Adv.
Mr. Kapil Rastogi, Adv.
Mr. Ritin Kumar, Adv.
Mr. B. Vivekananda, 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.
To be heard along with Civil Appeal No. 1937 of 2009 and other connected matters.
Signature Not Verified Digitally signed by ASHWANI KUMAR Date: 2017.04.11(Ashwani Thakur) (Mala Kumari Sharma) 17:49:55 IST Reason: COURT MASTER COURT MASTER