Supreme Court - Daily Orders
Commissioner Of Income Tax Iii Surat vs M/S Priyanka Gems on 2 December, 2014
Bench: Chief Justice, Madan B. Lokur, A.K. Sikri
ITEM NO.5 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)......CC No(s).
19349/2014
(Arising out of impugned final judgment and order dated 12/03/2014
in TA No. 1355/2005 passed by the High Court Of Gujarat at
Ahmedabad)
COMMISSIONER OF INCOME TAX III SURAT Petitioner(s)
VERSUS
M/S PRIYANKA GEMS Respondent(s)
(With appln.(s) for c/delay in filing SLP and office report)
Date : 02/12/2014 This petition was called on for hearing today.
CORAM :
HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE MADAN B. LOKUR
HON'BLE MR. JUSTICE A.K. SIKRI
For Petitioner(s) Mr.Ranjit Kumar, S.G.of India
Ms.Sadhana Sandhu, Adv.
Mrs. Anil Katiyar,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned. Notice.
Tag with S.L.P.(C)No.29230/2014. Signature Not Verified (G.V.Ramana) Digitally signed by
(Vinod Kulvi) Court Master Ramana Venkata Ganti Date: 2014.12.02 16:43:37 IST Asstt.Registrar Reason: