Supreme Court - Daily Orders
M/S Ganapati Finance Ltd. vs Commissioner Of Income Tax Iv, New Delhi on 6 April, 2015
Bench: Anil R. Dave, Kurian Joseph
ITEM NO.46 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(s).18937/2013
(Arising out of impugned final judgment and order dated 05/12/2012
in ITR No.475/2006 passed by the High Court Of Delhi At New Delhi)
M/S GANAPATIM FINANCE LTD. Petitioner(s)
VERSUS
C.I.T NEW DELHI Respondent(s)
(With interim relief and office report)
Date : 06/04/2015 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. Salil Kapoor,Adv.
Mr. Vikas Jain,Adv.
Mr. Shubham Rastogi,Adv.
For Mr. Kamal Mohan Gupta,Adv.(Not present)
For Respondent(s) Mr. Arijit Prasad,Adv.
Mr. Pravesh Thakur,Adv.
Mrs. Anil Katiyar,Adv.
UPON hearing the counsel the Court made the following
O R D E R
Rejoinder affidavit may be filed within three weeks from today.
List the matter on 11th May, 2015.
(Sarita Purohit) (Sneh Bala Mehra) Court Master Assistant Registrar Signature Not Verified Digitally signed by Sarita Purohit Date: 2015.04.08 16:34:26 IST Reason: