Indian Kanoon - Search engine for Indian Law

Supreme Court - Daily Orders

Commissioner Of Income Tax vs M/S. Varanasi Auto Sales (P) Ltd. on 31 July, 2015

     ITEM NO.95                                REGISTRAR COURT. 1                     SECTION IIIA

                                       S U P R E M E C O U R T O F I N D I A
                                               RECORD OF PROCEEDINGS
                                       BEFORE THE REGISTRAR MRS. RACHNA GUPTA

     Civil Appeal                     No(s).    239/2012

     C.I.T., VARANASI & ANR.                                                        Appellant(s)

                                                             VERSUS

     M/S.                VARANASI AUTO SALES (P) LTD.                               Respondent(s)
     WITH
     C.A.                No. 240/2012
     With                C.A. No. 241/2012
     With                C.A. No. 242/2012
     With                C.A. No. 243/2012

     Date : 31/07/2015 This appeal was called on for hearing today.

     For Appellant(s)
                                               Mr. R.K. Verma, Adv.
                                               Mr. B. V. Balaram Das,Adv.


     For Respondent(s)
                                               Mr. R.K. Srivastava, Adv.
                                               Mr. Rajesh Kumar,Adv.

                                UPON hearing the counsel the Court made the following
                                                   O R D E R

Sole respondent has been served and duly been represented.

None of the parties have filed the statement of case. Since it is no more a mandate after the amendment in the Supreme Court Rules, 2013 and in that circumstance, the List of dates already submitted is presumed to have been accepted by the parties.

All the appeals stand complete, in the given circumstances.

Registry to process to list the same before the Hon'ble Court, as per rules.

(RACHNA GUPTA) Registrar