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Supreme Court - Daily Orders

Cit New Delhi vs Suresh Nanda on 8 May, 2019

Bench: D.Y. Chandrachud, Hemant Gupta

                                           1

     ITEM NO.50                   COURT NO.11                  SECTION XIV

                         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).   11147/2014

     (Arising out of impugned final judgment and order dated 25-02-2013
     in ITA No. 100/2013 passed by the High Court Of Delhi At New Delhi)

     CIT NEW DELHI                                             Petitioner(s)

                                          VERSUS

     SURESH NANDA                                              Respondent(s)


     (IA 1/2013-CONDONATION OF DELAY IN FILING)

     WITH
     SLP(C) No. 11148/2014 (XIV)
     (FOR CONDONATION OF DELAY IN FILING ON IA 1/2013)

      SLP(C) No. 11149/2014 (XIV)
     (FOR CONDONATION OF DELAY IN FILING ON IA 1/2013)

     S.L.P.(C)...CC No. 20939/2015 (XIV)

     S.L.P.(C)...CC No. 376/2016 (XIV)
     ( FOR CONDONATION OF DELAY IN FILING ON IA 1/2016 FOR CONDONATION
     OF DELAY IN REFILING ON IA 2/2016 FOR CONDONATION OF DELAY IN
     FILING/REFILING SLP ON IA 2/2016 FOR CONDONATION OF DELAY IN RE-
     FILING APPEAL ON IA 2/2016)

      S.L.P.(C)...CC No. 1009/2016 (XIV)
     ( FOR CONDONATION OF DELAY IN FILING ON IA 1/2016 FOR CONDONATION
     OF DELAY IN REFILING ON IA 2/2016 FOR CONDONATION OF DELAY IN
     FILING/REFILING SLP ON IA 2/2016 FOR CONDONATION OF DELAY IN RE-
     FILING APPEAL ON IA 2/2016)

         SLP(C) No. 35774/2015 (XIV)

      S.L.P.(C)...CC No. 1247/2016 (XIV)
     ( FOR CONDONATION OF DELAY IN FILING ON IA 1/2016 FOR CONDONATION
     OF DELAY IN REFILING ON IA 2/2016 FOR CONDONATION OF DELAY IN
     FILING/REFILING SLP ON IA 2/2016 FOR CONDONATION OF DELAY IN RE-
     FILING APPEAL ON IA 2/2016)
Signature Not Verified

Digitally signed by
MANISH SETHI
Date: 2019.05.09

         SLP(C) No. 4885/2016 (XIV)
18:10:52 IST
Reason:




      S.L.P.(C)...CC No. 1259/2016 (XIV)
     ( FOR CONDONATION OF DELAY IN FILING ON IA 1/2016 FOR CONDONATION
     OF DELAY IN REFILING ON IA 2/2016 FOR CONDONATION OF DELAY IN
                                    2

FILING/REFILING SLP ON IA 2/2016 FOR CONDONATION OF DELAY IN RE-
FILING APPEAL ON IA 2/2016)

SLP(C) No. 35772-35773/2015 (XIV)

SLP(C) No. 37687/2016 (XIV)

SLP(C) No. 12415/2017 (XIV)

 SLP(C) No. 30950/2017 (XIV)

 Diary No(s). 7979/2017 (XIV)
(FOR   CONDONATION  OF   DELAY  IN   FILING   ON  IA   61058/2017
FOR EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT ON IA
61061/2017 FOR CONDONATION OF DELAY IN REFILING ON IA 61064/2017
FOR CONDONATION OF DELAY IN FILING/REFILING SLP ON IA 61064/2017
FOR CONDONATION OF DELAY IN RE-FILING APPEAL ON IA 61064/2017)

 Diary No(s). 15751/2017 (XIV)
(IA FOR EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT ON IA
47404/2017
FOR CONDONATION OF DELAY IN FILING ON IA 50607/2017)

 SLP(C) No. 25277-25278/2017 (XIV)
(IA No.86463/2017-CONDONATION OF DELAY IN FILING and    and IA
No.86466/2017-CONDONATION OF DELAY IN REFILING)

 SLP(C) No. 23416-23417/2017 (XIV)
(IA FOR EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT ON IA
79145/2017)

  Diary No(s). 20442/2017 (XIV)
(FOR
)

Date : 08-05-2019 These matters were called on for hearing today.

CORAM :
          HON'BLE DR. JUSTICE D.Y. CHANDRACHUD
          HON'BLE MR. JUSTICE HEMANT GUPTA

For Petitioner(s)
                    Mr. K. Radhakrishna, Sr. Adv.
                    Mr. S.A. Haseeb, Adv.
                    Mr. H.R. Rao, Adv.
                    Mr. T.M. Singh, Adv.
                    Mrs. Anil Katiyar, AOR
For Respondent(s)
                    Mr.   Arun K. Sinha, AOR
                    Mr.   Sinha Shrey Nikhilesh, Adv.
                    Mr.   Swastik Verma, Adv.
                    Mr.   Sumit Sinha, Adv.
                                 3

                    Mr. C.A. Sundaram, Sr. Adv.
                    Mr. Sandeep Kapur, Adv.
                    Mr. Vivek Suri, Adv.
                    Mr. Ajay Wadhwa, Adv.
                    Mr. Gudipati G. Kashyap, Adv.
                    M/S. Karanjawala & Co., AOR


          UPON hearing the counsel the Court made the following
                             O R D E R

Dasti service is permitted on the unserved respondents.

List on 17 July 2019.

(MANISH SETHI) (SAROJ KUMARI GAUR) COURT MASTER (SH) BRANCH OFFICER