Supreme Court - Daily Orders
M/S. Ansal Housing And Construction Ltd vs Commissioner Of Income Tax on 18 July, 2014
Î ITEM NO.28 COURT NO.4 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).
10422/2014
(Arising out of impugned final judgment and order dated 19/07/2013
in ITA No. 214/2012 passed by the High Court Of Delhi At N. Delhi)
M/S. ANSAL HOUSING AND CONSTRUCTION LTD Petitioner(s)
VERSUS
COMMISSIONER OF INCOME TAX Respondent(s)
(with appln. (s) for c/delay in filing SLP and office report)
Date : 18/07/2014 This petition was called on for hearing today.
CORAM : HON’BLE MR. JUSTICE ANIL R. DAVE
HON’BLE MR. JUSTICE VIKRAMAJIT SEN
For Petitioner(s) Ms. Kavita Jha, Adv.
For Respondent(s)
UPON hearing counsel the Court made the following
O R D E R
Issue notice on the application for condonation of delay as well as on the Special Leave Petition.
Tag with SLP (C) 33975 of 2013.
(Jayant Kumar Arora) (Sneh Bala Mehra)
Sr. P.A. Assistant Registrar
Signature Not Verified
Digitally signed by
Jayant Kumar Arora
Date: 2014.07.21
12:43:28 IST
Reason: