Supreme Court - Daily Orders
Nishith Madanlal Desai vs Commissioner Of Income Tax Ii on 22 August, 2014
ITEM NO.601 COURT NO.1 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). 21899/2014
(Arising out of impugned final judgment and order dated 01/07/2014
in WP No. 878/2013 passed by the High Court Of Bombay)
NISHITH MADANLAL DESAI Petitioner(s)
VERSUS
COMMISSIONER OF INCOME TAX II AND ORS Respondent(s)
(with appln. (s) for exemption from filing c/c of the impugned
judgment)
Date : 22/08/2014 This petition was called on for hearing today
in the mentioning list.
CORAM :
HON’BLE THE CHIEF JUSTICE
HON’BLE MR. JUSTICE KURIAN JOSEPH
HON’BLE MR. JUSTICE ROHINTON FALI NARIMAN
For Petitioner(s) Mr. Firoze Andhyarujina, Sr. Adv.
Ms. Nishita M. Desai, Adv.
Mr. Pratbha Jain, Adv.
Mr. Ashish Sodhani, Adv.
Mr. M.S. Ananth, Adv.
Mrs. Priya Puri ,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Taken on board.
Heard Mr. Firoze Andhyarujina, learned senior counsel for the petitioner.
Signature Not Verified Special leave petition is dismissed. Digitally signed by Rajesh Dham Date: 2014.08.23 12:06:00 IST Reason:(RAJESH DHAM) (RENU DIWAN) COURT MASTER COURT MASTER