Supreme Court - Daily Orders
The Commissioner Of Income Tax vs Vimala S.W. Warad on 22 January, 2015
Bench: Anil R. Dave, Kurian Joseph
ITEM NO.17 COURT NO.3 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)No.........../2014
(CC No(s).777/2015)
(Arising out of impugned final judgment and order dated 15/07/2014
in ITA No.595/2013 passed by the High Court Of Karnataka At
Bangalore)
COMMISSIONER OF INCOME TAX & ANR. Petitioner(s)
VERSUS
VIMALA S W WARAD Respondent(s)
(With appln.(s) for c/delay in filing SLP and office report)
Date : 22/01/2015 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ANIL R. DAVE
HON'BLE MR. JUSTICE KURIAN JOSEPH
For Petitioner(s) Mr. P.S. Patwalia,ASG
Ms. Sadhana Sandhu,Adv.
Mr. Ram Bhaj,Adv.
Mrs. Anil Katiyar,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
Issue notice.
Tag with SLP(C)Nos.24362-63 of 2013.
(Sarita Purohit) (Sneh Bala Mehra) Court Master Assistant Registrar Signature Not Verified Digitally signed by Sarita Purohit Date: 2015.01.24 13:39:00 IST Reason: