Supreme Court - Daily Orders
Commissioner Of Income Tax, Amritsar vs Om Prakash Soni on 15 January, 2016
Bench: Kurian Joseph, Rohinton Fali Nariman
ITEM NO.20 COURT NO.11 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).
324/2016
(Arising out of impugned final judgment and order dated 31/07/2015
in ITA No. 322/2014 passed by the High Court Of Punjab & Haryana At
Chandigarh)
COMMISSIONER OF INCOME TAX, AMRITSAR Petitioner(s)
VERSUS
OM PRAKASH SONI Respondent(s)
(with appln. (s) for c/delay in filing SLP and office report)
Date : 15/01/2016 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. Rupesh Kumar, Adv.
Mr. D. L. Chidananda, Adv.
Mr. Manish Pushkarna, Adv.
Mr. Jitin Singhal, 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.
Tag with SLP (C) 35248 of 2015.
(Jayant Kumar Arora) (Renu Diwan) Sr. P.A. Court Master Signature Not Verified Digitally signed by Jayant Kumar Arora Date: 2016.01.15 15:45:07 IST Reason: