Supreme Court - Daily Orders
Commissioner Of Income Tax Iii vs A.Suresh Rao on 8 July, 2014
¦ ITEM NO.2 COURT NO.5 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).
8711/2014
(Arising out of impugned final judgment and order dated 28/10/2013
in ITA No. 417/2013 passed by the High Court Of Karnataka At
Bangalore)
C.I.T. BANGALORE & ANR Petitioner(s)
VERSUS
A.SURESH RAO Respondent(s)
(with appln. (s) for c/delay in filing SLP)
Date : 08/07/2014 This petition was called on for hearing today.
CORAM : HON’BLE MR. JUSTICE ANIL R. DAVE
HON’BLE MR. JUSTICE VIKRAMAJIT SEN
For Petitioner(s) Mr. Mukul Rohtagi, Attorney General
Mr. D.L. Chidananda, Adv.
Mrs. Anil Katiyar, Adv.
For Respondent(s)
UPON hearing counsel the Court made the following
O R D E R
Delay condoned.
Issue notice, returnable on 01.09.2014. Dasti, in addition, is permitted. Liberty to file additional documents giving details with regard to transfers/allotment is granted.
Signature Not Verified Digitally signed by (Jayant Kumar Arora) (Sneh Bala Mehra) Jayant Kumar Arora Date: 2014.07.09 17:14:10 IST Sr. P.A. Assistant Registrar Reason: