Supreme Court - Daily Orders
Asst. Commissioner Of Income Tax Circle ... vs Hatkesh Co. Op. Hsg. Society Ltd. on 4 July, 2017
Bench: A.K. Sikri, Ashok Bhushan
ITEM NO.19 COURT NO.6 SECTION IX
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petition for Special Leave to Appeal (c) No. ......Diary No(s).
15226/2017
(ARISING OUT OF IMPUGNED FINAL JUDGMENT AND ORDER DATED 22-08-2016
IN ITA NO. 961/2014 22-08-2016 IN ITA NO. 328/2014 22-08-2016 IN
ITA NO. 328/2014 22-08-2016 IN ITA NO. 372/2014 22-08-2016 IN ITA
NO. 407/2014 22-08-2016 IN ITA NO. 636/2014 22-08-2016 IN ITA NO.
1079/2014 PASSED BY THE HIGH COURT OF BOMBAY)
ASST. COMMISSIONER OF INCOME TAX
CIRCLE 21(1) MUMBAI Petitioner(s)
VERSUS
HATKESH CO. OP. HSG. SOCIETY LTD. Respondent(s)
(FOR ADMISSION AND I.R.)
Date : 04-07-2017 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE A.K. SIKRI
HON'BLE MR. JUSTICE ASHOK BHUSHAN
For Petitioner(s) Mr. Ranjit Kumar, SG
Mr. D.L. Chidananda, Adv.
Mr. P.K. Mullick, Adv.
Mr. B.K. Prasad, Adv
Ms. Anil Katiyar, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
Leave granted.
To be heard along with C.A. No. 3271/2012.
Signature Not Verified(ASHWANI KUMAR) Digitally signed by ASHWANI KUMAR Date: 2017.07.06 (MALA KUMARI SHARMA) COURT MASTER 11:45:36 IST Reason: COURT MASTER