Supreme Court - Daily Orders
National Agricultural Cooperative ... vs Commissioner Of Income Tax, Delhi Xi on 17 October, 2014
Bench: Anil R. Dave, Kurian Joseph
ITEM NO.46 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).19323/2014
(Arising out of impugned final judgment and order dated 25/02/2014
in WPC No.7037/2011 passed by the High Court Of Delhi At N. Delhi)
NATIONAL AGRICULTURAL COOPERATIVE MARKETING
FEDERATION OF INDIA LTD. Petitioner(s)
VERSUS
COMMISSIONER OF INCOME TAX, DELHI XI, AND ANR. Respondent(s)
Date : 17/10/2014 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. Satyen Sethi,Adv.
Ms. Arta Trana,Adv.
Mr. Rameshwar Prasad Goyal,Adv.(Not present)
For Respondent(s) Mr. Arijit Prasad,Adv.
Ms. Tanushree Sinha,adv.
Mrs. Anil Katiyar,Adv.
UPON hearing the counsel the Court made the following
O R D E R
Counter affidavit may be filed within four weeks from today.
Rejoinder affidavit, if any, may be filed within two weeks thereafter.
List the matter on 5th January, 2015.
(Sarita Purohit) (Sneh Bala Mehra) Court Master Assistant Registrar Signature Not Verified Digitally signed by Sarita Purohit Date: 2014.10.18 11:32:55 IST Reason: