Supreme Court - Daily Orders
The Commissioner Of Income Tax,Nagpur vs Mahesh Gupta on 24 March, 2014
ITEM NO.23 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 (Civil)....../2014
CC 4437/2014
(From the judgement and order dated 10/10/2013 in ITA No.9/2013, of The
HIGH COURT OF BOMBAY AT NAGPUR)
THE COMMISSIONER OF INCOME TAX,NAGPUR Petitioner(s)
VERSUS
MAHESH GUPTA Respondent(s)
(With appln(s) for c/delay in filing SLP)
Date: 24/03/2014 This Petition was called on for hearing today.
CORAM : HON’BLE MR. JUSTICE ANIL R. DAVE
HON’BLE MR. JUSTICE SHIVA KIRTI SINGH
For Petitioner(s) Mr. Gaurab Banerji, ASG
Mr. S.A. Haseeb, Adv.
Ms. Sriparna Chatterjee, Adv.
Mrs Anil Katiyar, Adv.
For Respondent(s)
UPON hearing counsel the Court made the following
O R D E R
Delay condoned.
We find no reason to entertain this Special Leave Petition, which is, accordingly, dismissed.
|(Jayant Kumar Arora) | |(Saroj Saini) |
|Sr. P.A. | |Court Master |