Supreme Court - Daily Orders
Commissioner Of Income Tax Central-I vs Chetan Gupta on 12 August, 2016
Bench: Kurian Joseph, Rohinton Fali Nariman
ITEM NO.31 COURT NO.9 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)........... of 2016
(CC No.14818/2016)
(Arising out of impugned final judgment and order dated 15/09/2015
in ITA No. 72/2014 passed by the High Court of Delhi at New Delhi)
COMMISSIONER OF INCOME TAX CENTRAL-I NEW DELHI Petitioner(s)
VERSUS
CHETAN GUPTA Respondent(s)
(with appln. (s) for c/delay in filing SLP)
Date : 12/08/2016 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE KURIAN JOSEPH
HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN
For Petitioner(s) Mr. Kapil Rustagi, Adv.
Mr. Sanyat Lodha, Adv.
Mr. Manish Pushkarna, 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) No. 17540 of 2016.
(Rajni Mukhi) (Renu Diwan) SR. P.A. ASSISTANT REGISTRAR Signature Not Verified Digitally signed by JAYANT KUMAR ARORA Date: 2016.08.13 11:53:09 IST Reason: