Supreme Court - Daily Orders
Pr. Commissioner Of Income Tax, Delhi 2 vs M/S.Consolidated Finvest And Holdings ... on 27 January, 2016
Bench: Ranjan Gogoi, Prafulla C. Pant
ITEM NO.17 COURT NO.7 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).1207/2016
(Arising out of impugned final judgment and order dated 19/08/2015
in ITA No. 220/2015 passed by the High Court Of Delhi at New Delhi)
PR. COMMISSIONER OF INCOME TAX, DELHI - 2 Petitioner(s)
VERSUS
M/S.CONSOLIDATED FINVEST AND HOLDINGS PVT. LTD. Respondent(s)
(With appln. (s) for c/delay in filing SLP)
Date : 27/01/2016 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE RANJAN GOGOI
HON'BLE MR. JUSTICE PRAFULLA C. PANT
For Petitioner(s) Mr. Mukul Rohatgi, Attorney General
Mr. Rupesh Kumar, Adv.
Mr. C. Mukund, Adv.
Mrs. Anil Katiyar,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
Application for exemption from filing certified copy of the impugned judgment is allowed.
Issue notice.
(Neetu Khajuria) (Asha Soni)
Sr.P.A. Court Master
Signature Not Verified
Digitally signed by
Sukhbir Paul Kaur
Date: 2016.01.27
16:55:12 IST
Reason: