Supreme Court - Daily Orders
The Commissioner Of Income Tax ... vs Sh. Anil H. Lad on 26 September, 2014
Bench: Madan B. Lokur, C. Nagappan
ITEM NO.22 COURT NO.11 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).
15681/2014
(Arising out of impugned final judgment and order dated 05/02/2014
in ITA No. 176/2011 passed by the High Court Of Karnataka Circuit
Bench At Dharwad)
THE COMMISSIONER OF INCOME TAX
BANGALORE AND ANR. Petitioner(s)
VERSUS
SH. ANIL H. LAD Respondent(s)
(With appln. (s) for c/delay in filing SLP and office report)
Date : 26/09/2014 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE MADAN B. LOKUR
HON'BLE MR. JUSTICE C. NAGAPPAN
For Petitioner(s) Mr. Mukul Rohatgi, AG
Mr. L.N. Rao, ASG
Mr. Arijit Prasad, Adv.
Ms. Aparajita Singh, 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.
In the meanwhile, there will be stay of the operation of the order dated 05.02.2014 passed by the High Court of Karnataka, Dharwad Bench in regard to remanding the matter to the Assessing Authority to consider the claim of exemption under Section 80IA of the Income Tax Act.
Signature Not VerifiedTag with SLP (C) Nos. 36330-36331 of 2010.
Digitally signed by Meenakshi Kohli Date: 2014.09.27 07:25:07 IST Reason: (MEENAKSHI KOHLI) (JASWINDER KAUR) COURT MASTER COURT MASTER