Supreme Court - Daily Orders
Commissioner Of Income Tax (Central) ... vs G. Venkata Lakshmi on 18 August, 2017
Bench: Kurian Joseph, R. Banumathi
ITEM NO.22 COURT NO.6 SECTION XII-A
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Diary No(s). 14953/2017
(Arising out of impugned final judgment and order dated 30-11-2016
in ITTA No. 655/2016 passed by the High Court Of Judicature At
Hyderabad For The State Of Telangana And The State Of Andhra
Pradesh)
COMMISSIONER OF INCOME TAX (CENTRAL) HYDERABAD Petitioner(s)
VERSUS
G. VENKATA LAKSHMI Respondent(s)
(WITH APPLN(S) FOR
IA No.69545/2017-CONDONATION OF DELAY IN FILING SLP AND
IA No.69547/2017-CONDONATION OF DELAY IN REFILING SLP)
Date : 18-08-2017 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE KURIAN JOSEPH
HON'BLE MRS. JUSTICE R. BANUMATHI
For Petitioner(s) Mr. Anish Kumar Gupta,Adv.
Mr. S.S. Singhania,Adv.
Mrs. Anil Katiyar, AOR
Mr. R.K. Rajwanshi,Adv.
Mr. Chandra Shekhar Suman,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.12707/2016.
(NARENDRA PRASAD) (RENU DIWAN) COURT MASTER Signature Not Verified ASST. REGISTRAR Digitally signed by NARENDRA PRASAD Date: 2017.08.18 17:07:17 IST Reason: