Supreme Court - Daily Orders
R. Dharmichand Kothari(D) Th Legal Rep. vs Commissioner Of Income Tax. on 3 November, 2014
Bench: Anil R. Dave, Kurian Joseph
ITEM NO.45 COURT NO.3 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) No(s). 13125/2014
(Arising out of impugned final judgment and order dated 10/08/2012
in TC No. 110/2006 passed by the High Court Of Madras)
R. DHARMICHAND KOTHARI(D) TH LEGAL REP. Petitioner(s)
VERSUS
COMMISSIONER OF INCOME TAX. Respondent(s)
Date : 03/11/2014 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE ANIL R. DAVE
HON'BLE MR. JUSTICE KURIAN JOSEPH
For Petitioner(s) Mr. Ved Jain, Adv.
Mr. Pranjal Srivastava, Adv.
Mr. V. M. Chaurasia, Adv.
Mr. Jay Kishor Singh, Adv.
For Respondent(s) Mr. S. A. Haseeb, Adv.
Mrs. Gargi Khanna, Adv.
Mrs. Anil Katiyar, Adv.
UPON hearing counsel the Court made the following
O R D E R
As requested, Counter Affidavit be filed within four weeks.
Rejoinder Affidavit, if any, be filed within three weeks thereafter.
It is clarified that no further time shall be granted for filing counter affidavit.
List on 12.01.2015.
Signature Not Verified Digitally signed by Jayant Kumar Arora Date: 2014.11.05 16:14:14 IST Reason: (Jayant Kumar Arora) (Renuka Sadana) Sr. P.A. Court Master