Supreme Court - Daily Orders
Commr.Of Income Tax, Delhi-Iii vs M/S Sunrays Properties And Investment ... on 24 August, 2015
\234 ITEM NO.11 COURT NO.14 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. 18722/2012
(Arising out of impugned final judgment and order dated 23/05/2012
in ITA No. 700/2011 passed by the High Court Of Delhi At New Delhi)
COMMR.OF INCOME TAX, DELHI-III Petitioner(s)
VERSUS
M/S SUNRAYS PROPERTIES & INVESTMENT CO. Respondent(s)
(With appln(s) for condonation of delay in filing Special Leave
Petition and with office report)
Date : 24/08/2015 This petition was called on for hearing today.
CORAM :
HON’BLE MR. JUSTICE A.K. SIKRI
HON’BLE MR. JUSTICE ROHINTON FALI NARIMAN
For Petitioner(s)
Mr. Mukul Rohatgi, AG.
Ms. Nisha Bagchi, Adv.
Mr. Vikas Singh Jangra., Adv.
Mrs. Anil Katiyar, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
Leave granted.
The matter to be heard along with Civil Appeal Nos. 104-109 of 2015.
(Nidhi Ahuja) (Renu Diwan) COURT MASTER COURT MASTER Signature Not Verified Digitally signed by Gulshan Kumar Arora Date: 2015.08.26 17:29:51 IST Reason: