Supreme Court - Daily Orders
Director Of Income Tax vs Working Women'S Forum on 30 July, 2014
ITEM NO.24 COURT NO.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
Petition(s) for Special Leave to Appeal (C)......
CC No(s). 11085/2014
(Arising out of impugned final judgment and order dated 03/02/2014
in TC No. 102/2009 passed by the High Court Of Madras)
DIRECTOR OF INCOME TAX Petitioner(s)
VERSUS
WORKING WOMEN’S FORUM Respondent(s)
(with appln. (s) for c/delay in filing SLP)
WITH
S.L.P.(C)...CC No. 11490/2014
(With appln.(s) for c/delay in filing SLP and Office Report)
Date : 30/07/2014 These petitions were called on for hearing
today.
CORAM : HON’BLE THE CHIEF JUSTICE
HON’BLE MR. JUSTICE KURIAN JOSEPH
HON’BLE MR. JUSTICE ROHINTON FALI NARIMAN
For Petitioner(s) Mr. Maninder Singh, A.S.G.
Mr. Amarjeet Singh, Adv.
Ms. Sadhana Sandhu, Adv.
Mrs. Anil Katiyar ,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Heard Mr. Maninder Singh, learned Additional Solicitor General for the petitioner.
Signature Not Verified Delay in filing special leave petitions is condoned. Digitally signed by Rajesh Dham Date: 2014.07.30 17:22:27 ISTReason: Special leave petitions are dismissed.
(RAJESH DHAM) (RENU DIWAN)
COURT MASTER COURT MASTER