Supreme Court - Daily Orders
Felex Enterprises Pvt. Ltd. (Now Merged ... vs Commissioner Of Income Tax on 19 November, 2014
Bench: Anil R. Dave, Kurian Joseph
ITEM NO.6 COURT NO.3 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).30198/2014
(Arising out of impugned final judgment and order dated 13/08/2014
in ITA No.151/2014 passed by the High Court Of Delhi At N. Delhi)
FELEX ENTERPRISES PVT LTD( NOW MERGED WITH SEMINARY TIE-UP PVT
LTD.Petitioner(s)
VERSUS
COMMISSIONER OF INCOME TAX DELHI Respondent(s)
(With interim relief and office report)
Date : 19/11/2014 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ANIL R. DAVE
HON'BLE MR. JUSTICE KURIAN JOSEPH
For Petitioner(s) Ms. Kavita Jha,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Leave granted.
Tag with Civil Appeal No.284/2014.
(Sarita Purohit) (Sneh Bala Mehra) Court Master Assistant Registrar Signature Not Verified Digitally signed by Sarita Purohit Date: 2014.11.20 11:13:51 IST Reason: