Supreme Court - Daily Orders
Narender Kumar Sekhri vs Commissioner Of Income Tax on 27 January, 2015
Bench: Dipak Misra, Prafulla C. Pant
ITEM NO.29 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)......CC 1182/2015
(Arising out of impugned final judgment and order dated 29/01/2014
in ITA No. 99/2006 passed by the High Court of Punjab & Haryana at
Chandigarh)
NARENDER KUMAR SEKHRI Petitioner(s)
VERSUS
COMMISSIONER OF INCOME TAX Respondent(s)
(With appln. (s) for c/delay in filing SLP and c/delay in refiling
SLP and office report)
Date : 27/01/2015 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE DIPAK MISRA
HON'BLE MR. JUSTICE PRAFULLA C. PANT
For Petitioner(s) Ms. Arna Das, Adv.
Mr. Debasis Misra, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
Leave granted.
Tag with C.A. No.10243 of 2013.
(Chetan Kumar) (H.S. Parasher) Signature Not Verified Digitally signed by Court Master Court Master Chetan Kumar Date: 2015.01.27 16:36:39 IST Reason: