Supreme Court - Daily Orders
Arvind Khanna Etc Etc vs Commissioner Of Income Tax Central - I on 21 August, 2015
À ITEM NO.34 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).
22925-22939/2015
(Arising out of impugned final judgment and order dated 15/04/2015
in ITA No. 180, 181, 182, 183, 184, 186, 187, 188 of 2015 and order
dated 25/05/2015 in CMA No. 10026/2015 in ITA No. 181 of 2015, CM
Application No. 10027/2015 in ITA No. 182 of 2015, CM Application
No. 10029 of 2015 in ITA No. 183 of 2015, CM Application No.
10030/2015 in ITA No. 184 of 2015, CM Application No. 10028/2015 in
ITA No. 186 of 2015, CM Application No. 10089 of 2015 in ITA No.
187 of 2015 & CM Application No. 10031 of 2015 in ITA No. 188 of
2015 passed by the High Court of Delhi at New Delhi)
ARVIND KHANNA ETC ETC Petitioner(s)
VERSUS
COMMISSIONER OF INCOME TAX CENTRAL - I Respondent(s)
(With appln. (s) for exemption from filing c/c of the impugned
judgment and interim relief)
Date : 21/08/2015 These petitions were called on for hearing
today.
CORAM : HON’BLE MR. JUSTICE MADAN B. LOKUR
HON’BLE MR. JUSTICE S.A. BOBDE
For Petitioner(s) Mr. C.A. Sundaram, Sr. Adv.
Mr. B.N. Garvani, Adv.
Ms. Tanya, Adv.
Mr. Debmalya Banerjee, Adv.
Mr. Jasmeet Singh, Adv.
Mr. Aman Singh, Adv.
Mr. Sandeep Kapur, Adv.
Mr. Apoorva, Adv.
For M/s. Karanjawala & Co.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Signature Not Verified List the matters after two weeks.
Digitally signed by Meenakshi Kohli Date: 2015.08.21 12:15:33 IST Reason:(Meenakshi Kohli) (Jaswinder Kaur) COURT MASTER COURT MASTER