Supreme Court - Daily Orders
E. Ummer Bava vs Commissioner Of Income Tax Kozhikode on 28 October, 2016
Bench: Kurian Joseph, Rohinton Fali Nariman
ITEM NO.27 COURT NO.9 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). 24536/2016
(Arising out of impugned final judgment and order dated 20/05/2016
in ITA No. 153/2013 passed by the High Court Of Kerala At
Ernakulam)
E. UMMER BAVA Petitioner(s)
VERSUS
COMMISSIONER OF INCOME TAX KOZHIKODE Respondent(s)
Date : 28/10/2016 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. Shyam Divan, Sr. Adv.
Mr. Zulfiker Ali P. S, Adv.
Mr. K. A. Jaleel, Adv.
For Respondent(s)
UPON hearing counsel the Court made the following
O R D E R
It is submitted by the learned counsel for the petitioner that an amount of Rs. 35 Lakhs has been remitted through bank transactions from the account of the brother of the petitioner.
In view of the above submission, issue notice.
(Jayant Kumar Arora) (Renu Diwan)
Court Master Assistant Registrar
Signature Not Verified
Digitally signed by
JAYANT KUMAR ARORA
Date: 2016.10.28
16:00:22 IST
Reason: