Supreme Court - Daily Orders
The Commissioner Of Income Tax ... vs Anil Kumar Agarwal on 30 March, 2015
Bench: Ranjan Gogoi, N.V. Ramana
ITEM NO.26 COURT NO.6 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)....../2015
(CC No(s). 5473/2015)
(Arising out of impugned final judgment and order dated 19/09/2014
in ITA No. 472/2013 passed by the High Court Of Bombay)
THE COMMISSIONER OF INCOME TAX (CENTRAL)-II, MUMBAIPetitioner(s)
VERSUS
ANIL KUMAR AGARWAL Respondent(s)
(With appln. (s) for c/delay in filing SLP and office report)
WITH
S.L.P.(C).../2015 (CC No. 5500/2015)
(With appln.(s) for c/delay in filing SLP and Office Report)
Date : 30/03/2015 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE RANJAN GOGOI
HON'BLE MR. JUSTICE N.V. RAMANA
For Petitioner(s) Mr. Mukul Rohtagi,AG
Ms. Meenakshi Grover,Adv.
Ms. Rashmi Malhotra,Adv.
Mrs. Anil Katiyar,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
Issue notice.
Tag with SLP(C)No. 5768 of 2015.
(MADHU BALA) (ASHA SONI) COURT MASTER COURT MASTER Signature Not Verified Digitally signed by Madhu Bala Date: 2015.03.30 17:47:25 IST Reason: