Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 1]

Supreme Court - Daily Orders

Commissioner Of Income Tax, Karnataka vs The Executive Engineer O And M Division on 13 July, 2016

     ITEM NO.85                                REGISTRAR COURT. 1                         SECTION IIIA

                                       S U P R E M E C O U R T O F             I N D I A
                                               RECORD OF PROCEEDINGS


                                 BEFORE THE REGISTRAR MR. CHIRAG BHANU SINGH

     Petition(s) for Special Leave to Appeal (C)                              No(s).      5896/2016

     COMMISSIONER OF INCOME TAX, KARNATAKA AND ANR                                   Petitioner(s)

                                                               VERSUS

     THE EXECUTIVE ENGINEER O AND M DIVISION                                         Respondent(s)
     (with office report)
     WITH
     SLP(C) No. 6916/2016
     Office Report)

      SLP(C) No. 10861/2016
     Office Report)

      SLP(C) No. 11595/2016
     Office Report)

      SLP(C) No. 12083/2016
     Office Report)

      SLP(C) No. 12080/2016
     Office Report)


     Date : 13/07/2016 This petition was called on for hearing today.


     For Petitioner(s)
                                              Mr. B. V. Balaram Das,Adv.
                                              Mr. Kabir Hathi, Adv.
                                              Mrs. Anil Katiyar,Adv.

     For Respondent(s)


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

Fresh steps to be taken for service of the sole Signature Not Verified respondent in all the matters except SLP(C) No. 6916/2016 Digitally signed by SONALI SAUND Date: 2016.07.14 17:36:29 IST Reason: within two weeks. Notice thereafter be issued.

Item No.85 -2- SLP(C) No. 6916/2016

The Ld. Counsel for the petitioner has not filed the spare copies in pursuance of the order of the Hon'ble Judge in Chambers dated 8.3.2016.

As such, the matter be processed for listing before the Hon'ble Judge in Chambers.

In the meantime, if so advised, the Ld. Counsel for the petitioner may file spare copies.

(CHIRAG BHANU SINGH) Registrar