Supreme Court - Daily Orders
Commr.Of Income Tax-V,New Delhi vs Krishan Kumar Passi on 18 November, 2014
Bench: Dipak Misra, Uday Umesh Lalit
ITEM NO.6 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) No.18845/2008
(Arising out of impugned final judgment and order dated 10/09/2007
in ITA No. 832/2007 passed by the High Court Of Delhi at N. Delhi)
COMMR.OF INCOME TAX-V,NEW DELHI Petitioner(s)
VERSUS
KRISHAN KUMAR PASSI Respondent(s)
(With office report)
WITH S.L.P.(C) No.28194/2008
Date: 18/11/2014 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE DIPAK MISRA
HON'BLE MR. JUSTICE UDAY UMESH LALIT
For Petitioner(s) Mr. R.P. Bhatt, Sr. Adv.
Ms. Madhurima Tatia, Adv.
Mrs. Anil Katiyar, Adv.
Mr. B. V. Balaram Das,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Heard learned senior counsel for the petitioner. The special leave petitions are dismissed.
Signature Not Verified Digitally signed by Chetan Kumar (Chetan Kumar) (H.S. Parasher) Date: 2014.11.20 19:42:01 IST Reason: Court Master Court Master