Supreme Court - Daily Orders
Asst. Commissioner Of Income Tax vs Aaruni Harishchandra Patil on 27 April, 2015
Bench: Anil R. Dave, R.K. Agrawal
IN THE SUPREME COURT OF INDIA
CIVIL ORIGINAL JURISDICTION
TRANSFER PETITION (C) No. 130 OF 2015
ASST. COMMISSIONER OF INCOME TAX AND ANR. Petitioner(s)
VERSUS
AARUNI HARISHCHANDRA PATIL Respondent(s)
O R D E R
Having heard the learned counsel for the parties and gone through this transfer petition and considering the facts and circumstances of the case, we deem it fit and proper to transfer Writ Petition No. 2842 of 2013 titled as "Aaruni Harish Chandra Patil Vs. Assistant Commissioner of Income Tax & Anr." from the High Court of judicature at Bombay to this Court.
We order accordingly.
It has been submitted by the learned counsel for the respondent that in the petition which is sought to be transferred, there are other questions which are not common to other petitions.
In these circumstances, it would be open to the respondent to raise the said plea at the time when the transferred case is finally heard. The Registry is directed to immediately transmit a copy of this order to the High Court of Bombay at Maharashtra.
List the transferred case and the connected Special Leave Petitions in due course.
.......................J. Signature Not Verified [ ANIL R. DAVE ] Digitally signed by Narendra Prasad .......................J. Date: 2015.05.12 13:42:35 IST Reason: [ R.K. AGRAWAL ] New Delhi;
April 27, 2015.
ITEM NO.52 COURT NO.3 SECTION XVIA
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Transfer Petition(s)(Civil) No(s). 130/2015
ASST. COMMISSIONER OF INCOME TAX AND ANR. Petitioner(s)
VERSUS
AARUNI HARISHCHANDRA PATIL Respondent(s)
(with office report)
WITH
SLP(C) No. 11139/2014
(With Office Report)
SLP(C) No. 11140/2014
(With Office Report)
SLP(C) No. 18274/2014
(With appln.(s) for c/delay in filing SLP and Office Report) SLP(C) No. 19974/2014 (With Interim Relief and Office Report) SLP(C) No. 22282/2014 (With application for c/delay in filing SLP and Office Report) SLP(C) No. 24748/2014 (With application for c/delay in filing SLP and Office Report) SLP(C) No. 24749/2014 (With application for c/delay in filing SLP and Office Report) SLP(C) No. 24750/2014 (With application for c/delay in filing SLP and Office Report) SLP(C) No. 14698/2014 (With Interim Relief and Office Report) SLP(C) No. 24879/2014 (With application for c/delay in filing SLP and Office Report) SLP(C) No. 24747/2014 (With application for c/delay in filing SLP and Office Report) SLP(C) No. 26781/2014 (With application for c/delay in filing SLP and Office Report) SLP(C) No. 26649/2014 (With application for c/delay in filing SLP and Office Report) SLP(C) No. 26780/2014 (With application for c/delay in filing SLP and Office Report) SLP(C) No. 29246/2014 (With application for c/delay in filing SLP and Office Report) SLP(C) No. 30611/2014 (With application for c/delay in filing SLP and Office Report) SLP(C) No. 30639/2014 (With application for c/delay in filing SLP and Office Report) SLP(C) No. 36797/2014 (With application for c/delay in filing SLP and Office Report) SLP(C) No. 34200/2014 (With application for c/delay in filing SLP and Office Report) SLP(C) No. 36421/2014 (With application for c/delay in filing SLP and Office Report) SLP(C) No. 2377/2015 (With application for c/delay in filing SLP and Office Report) SLP(C) No. 3512/2015 (With application for c/delay in filing SLP and Office Report) SLP(C) No. 7156/2015 (With application for c/delay in filing SLP and Office Report) SLP(C) No. 7583/2015 (With application for c/delay in filing SLP and Office Report) SLP(C) No. 9747/2015 (With application for c/delay in filing SLP and Office Report) SLP(C) No. 10432/2015 (With application for c/delay in filing SLP and Office Report) Date : 27/04/2015 These petitions were called on for hearing today.
CORAM : HON'BLE MR. JUSTICE ANIL R. DAVE HON'BLE MR. JUSTICE R.K. AGRAWAL For Petitioner(s) Mr. Ranjit Kumar, Solicitor General Mr. Tushar Mehta, ASG Mr. Abhinav Mukherjee, Adv.
Ms. Niranjana Singh, Adv.
Mr. Rupesh Kumar, Adv.
Ms. Sadhana Sandhu, Adv.
Ms. Gargi Khanna, Adv.
For Mrs. Anil Katiyar,Adv.
Mr. M. P. Vinod, Adv.
Mr. Ajay K. Jain, Adv.
Mr. Atul Shankar Vinod, Adv.
For Respondent(s) Dr. Rakesh Gupta, Adv.
Mr. Ambhoj Kumar Sinha, Adv.
Ms. Poonam Ahuja, Adv.
Mr. Rohit Kumar Gupta, Adv.
Mrs. Neelam Singh, Adv.
Mr. Yashraj Singh Bundela, Adv.
For Dr. Sushil Balwada, Adv.
Ms. Manisha T. Karia, Adv.
Ms. Anjali Malhotra, Adv.
For Ms. Manisha T. Karia, Adv.
Ms. Pritha Srikumar, Adv.
Mr. Jay Savla, Adv.
Mr. Abhinav Sharma, Adv.
Mr. Rajiv Saxena, Adv.
Mr. Shashwat Bajpai, Adv.
Ms. Sumangla Saxena, Adv.
Mr. Ashwani Kumar Dubey, Adv.
Mr. Praveen Swarup, Adv.
UPON hearing counsel the Court made the following O R D E R The Transfer Petition is allowed in terms of the signed order.
List the transferred case and the connected Special Leave Petitions in due course.
(Jayant Kumar Arora) (Sneh Bala Mehra)
Sr. P.A. Assistant Registrar
(Signed order is placed on the file)