Supreme Court - Daily Orders
New Okhla Industrial Development ... vs Chief Commissioner Of Income Tax on 17 January, 2014
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ITEM NO.47 COURT NO.2 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 (Civil) No(s).1820-1821/2012
(From the judgement and order dated 28/02/2011 in WT No.1338/2005 and
order dated 04/11/2011 in CMRA No. 95157 of 2011 in WT No.1338/2005 of The
HIGH COURT OF JUDICATURE AT ALLAHABAD)
NEW OKHLA INDUSTRIAL DEV. AUTHORITY Petitioner(s)
VERSUS
CHIEF COMMISSIONER OF I.T. & ORS. Respondent(s)
(With office report )
Date: 17/01/2014 These Petitions were called on for hearing today.
CORAM :
HON’BLE MR. JUSTICE R.M. LODHA
HON’BLE MR. JUSTICE SHIVA KIRTI SINGH
For Petitioner(s) Mr. Jasmeet Singh, Adv.
Ms. Ruby Singh Ahuja, Adv.
Mr. Pallav Mongia, Adv. for
M/S. Karanjawala & Co.
For Respondent(s) Mr Gourab Banerji, ASG
Mr. Sahil Tagotra, Adv.
Mr. Vyom Shah, Adv.
Mr. S.W.A. Qadri, Adv.
Ms. Tanushree Sinha, Adv. for
Ms. Anil Katiyar, Adv.
Ms. Meera Mathur,Adv.
UPON hearing counsel the Court made the following
O R D E R
Leave granted.
Prayer for interim relief is rejected. Hearing expedited.
|(Pardeep Kumar) | |(Renu Diwan) | |AR-cum-PS | |Court Master |