Supreme Court - Daily Orders
C.I.T.,Jammu vs Mahesh Chand Goyal on 29 April, 2014
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ITEM NO.55 COURT NO.14 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)....../2013
CC 15517/2013
(From the judgement and order dated 17/12/2012 in ITA
No.194/2012, of The HIGH COURT OF J & K AT JAMMU)
C.I.T.,JAMMU Petitioner(s)
VERSUS
MAHESH CHAND GOYAL Respondent(s)
(With appln(s) for c/delay in filing SLP and office report)
Date: 29/04/2014 This Petition was called on for hearing today.
CORAM :
HON’BLE MR. JUSTICE VIKRAMAJIT SEN
(IN CHAMBERS)
For Petitioner(s) Mr. B.P. Nahar,Adv.
Mrs. Anil Katiyar,Adv.
For Respondent(s)
UPON hearing counsel the Court made the following
O R D E R
Counsel for the petitioner now prays that no additional documents are required to be filed. Submission is recorded.
List the matter in due course.
(Narendra Prasad) (Saroj Saini)
Court Master Court Master