Supreme Court - Daily Orders
Commissioner Of Income Tax vs Harjeet Singh on 16 January, 2015
Bench: Anil R. Dave, Shiva Kirti Singh
ITEM NO.16 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)......CC No(s).
237/2015
(Arising out of impugned final judgment and order dated 28/07/2014
in ITA No. 415/2014 passed by the High Court Of Delhi At New
Delhi)
COMMISSIONER OF INCOME TAX Petitioner(s)
VERSUS
HARJEET SINGH Respondent(s)
(with appln. (s) for c/delay in filing SLP and office report)
Date : 16/01/2015 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE ANIL R. DAVE
HON'BLE MR. JUSTICE SHIVA KIRTI SINGH
For Petitioner(s) Mr. Mukul Rohtagi, Attorney General
Mr. Y. Adhyaru, Sr. Adv.
Ms. Sadhana Sandhu, Adv.
Mr. A. K. Raina, Adv.
Mrs. Anil Katiyar, Adv.
For Respondent(s)
UPON hearing counsel the Court made the following
O R D E R
Delay condoned.
Leave granted.
Tag with Civil Appeal No. 4070 of 2014.
(Jayant Kumar Arora) (Sneh Bala Mehra) Sr. P.A. Assistant Registrar Signature Not Verified Digitally signed by Jayant Kumar Arora Date: 2015.01.20 16:42:17 IST Reason: