Supreme Court - Daily Orders
Commissioner Of Income Tax Delhi vs M/S Ansal Properties & Industaries Ltd. on 6 April, 2015
Bench: Madan B. Lokur, Adarsh Kumar Goel
ITEM NO.15 COURT NO.9 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).
14746/2013
(Arising out of impugned final judgment and order dated 31/10/2012
in ITA No. 336/2004 passed by the High Court Of Delhi At New Delhi)
COMMISSIONER OF INCOME TAX DELHI Petitioner(s)
VERSUS
M/S ANSAL PROPERTIES & INDUSTARIES LTD. Respondent(s)
(With appln. (s) for c/delay in filing SLP and office report)
Date : 06/04/2015 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE MADAN B. LOKUR
HON'BLE MR. JUSTICE ADARSH KUMAR GOEL
For Petitioner(s) Ms. Pinky Anand, ASG
Mr. Ashok K. Srivastava, Adv.
Mr. Abhinav Mukerjee, Adv.
Mrs. Anil Katiyar,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
The special leave petition is dismissed.
(MEENAKSHI KOHLI) (TAPAN KUMAR CHAKRABORTY) COURT MASTER COURT MASTER Signature Not Verified Digitally signed by Meenakshi Kohli Date: 2015.04.07 06:35:34 IST Reason: