Supreme Court - Daily Orders
Principal Commissioner Of Income Tax vs Bhupinder Pal Singh Sarna on 10 May, 2016
Bench: Kurian Joseph, Rohinton Fali Nariman
ITEM NO.18 COURT NO.11 SECTION IIIA
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petitions for Special Leave to Appeal (C)......... of 2016
(CC No. 7722/2016)
(Arising out of impugned final judgment and order dated 12/10/2015
in ITA No. 772/2015 passed by the High Court of Delhi at New Delhi)
PRINCIPAL COMMISSIONER OF INCOME TAX Petitioner(s)
VERSUS
BHUPINDER PAL SINGH SARNA Respondent(s)
(with appln. (s) for c/delay in filing SLP and office report)
Date : 10/05/2016 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE KURIAN JOSEPH
HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN
For Petitioner(s) Mr. Mukul Rohatgi, AG.
Mr. Saurabh Kripal, Adv.
Mr. Subas C. Acharya, Adv.
Ms. Anil Katiyar, Adv.
For Respondent(s) Ms. Kavita Jha, Adv.
Mr. Vaibhav Kulkarni,Adv.
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
Issue notice.
Ms. Kavita Jha, learned counsel waives notice. Tag with SLP (C) No. 6644/2016.
(Rajni Mukhi) (Renu Diwan) Signature Not Verified SR. P.A. COURT MASTER Digitally signed by Rajni Mukhi Date: 2016.05.12 16:05:32 IST Reason: