Supreme Court - Daily Orders
Deputy Commissioner Of Income Tax vs M/S. Aaa Portfolios Pvt Ltd on 14 November, 2014
Bench: Anil R. Dave, Kurian Joseph
ITEM NO.19 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).21283/2014
(Arising out of impugned final judgment and order dated 24/07/2013
in WPC No.1272/2013 passed by the High Court Of Delhi At N. Delhi)
THE DY. CIT Petitioner(s)
VERSUS
AAA PORTFOLIOS PVT LTD & ORS Respondent(s)
Date : 14/11/2014 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. Ranjit Kumar,SG
Mr. rahul Kaushik,Adv.
Ms. Rekha Pandey,Adv.
Mrs. Anil Katiyar,Adv.(Not present)
For Respondent(s) Mr. Parag Tripathi,Sr.Adv.
Ms. Simran Mehta,Adv.
Ms. Aruna Gupta,Adv.
Ms. Swati Singh,Adv.
UPON hearing the counsel the Court made the following
O R D E R
Issue fresh notice to the unserved respondents, returnable on 12th January, 2015.
Dasti service, in addition, is permitted.
(Sarita Purohit) (Sneh Bala Mehra) Court Master Assistant Registrar Signature Not Verified Digitally signed by Sarita Purohit Date: 2014.11.15 10:32:52 IST Reason: