Supreme Court - Daily Orders
Commissioner Of Income Tax Iv New Delhi vs M/S Faith Real Estate Pvt Ltd on 8 January, 2015
Bench: Ranjan Gogoi, Arun Mishra
ITEM NO.20 COURT NO.9 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)....../2015
(CC No(s). 21805/2014)
(Arising out of impugned final judgment and order dated 23/07/2014
in ITA No. 296/2014 passed by the High Court Of Delhi At N. Delhi)
COMMISSIONER OF INCOME TAX IV NEW DELHI Petitioner(s)
VERSUS
M/S FAITH REAL ESTATE PVT LTD Respondent(s)
(With appln. (s) for c/delay in filing SLP, exemption from filing
certified copy of the impugned judgment and order and office
report)
Date : 08/01/2015 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE RANJAN GOGOI
HON'BLE MR. JUSTICE ARUN MISHRA
For Petitioner(s) Mr. Cavin Gulati,Sr.Adv.
Mr. Arijit Prasad,Adv.
Mr. T.M. Singh,Adv.
Mrs. Anil Katiyar,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Exemption from filing certified copy of the impugned judgment and order is allowed.
Delay condoned.
Issue notice.
Tag with C.A. No. 3158 of 2012 @ SLP(C)No.10487 of 2012.
Signature Not Verified(MADHU BALA) (ASHA SONI) Digitally signed by Madhu Bala Date: 2015.01.09 COURT MASTER COURT MASTER 16:06:55 IST Reason: