Supreme Court - Daily Orders
M/S St.Augustine Educational Society vs The Chief Commissioner Of Income Tax 1 on 7 February, 2014
ITEM NO.41 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 (Civil) No(s).25456/2012
(From the judgement and order dated 11/11/2010 in WP No.21251/2010 of
The HIGH COURT OF A.P AT HYDERABAD)
M/S ST.AUGUSTINE EDUCATIONAL SOCIETY Petitioner(s)
VERSUS
CHIEF COMMR.OF I.T & ANR Respondent(s)
(With appln(s) for c/delay in filing SLP)
WITH SLP(C) NO. 25457 of 2012
(With appln. for c/delay in filing SLP)
SLP(C) NO. 25458 of 2012
(With appln. for c/delay in filing SLP)
Date: 07/02/2014 These Petitions were called on for hearing today.
CORAM :
HON’BLE MR. JUSTICE H.L. DATTU
HON’BLE MR. JUSTICE S.A. BOBDE
For Petitioner(s) Mr. Rana Mukherjee, Adv.
Ms. Daisy Hannah, Adv.
Mr. Shekhar Kumar,Adv.
For Respondent(s) Mr. Arijit Prasad, Adv.
Mrs. Shipra Ghosh, Adv.
Ms. Gargi Khanna, adv.
Mrs Anil Katiyar,Adv.
UPON hearing counsel the Court made the following
O R D E R
Perused letter dated 07.02.2014.
Three weeks’ time is granted for filing rejoinder affidavit.
List thereafter.
| [ Charanjeet Kaur ] | | [ Vinod Kulvi ] | |Court Master | |Asstt. Registrar |