Supreme Court - Daily Orders
Commissioner Of Income Tax vs Shri Ashish P. Deora on 18 January, 2016
Bench: Ranjan Gogoi, Prafulla C. Pant
ITEM NO.7 COURT NO.7 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). 25950/2014
(ARISING OUT OF IMPUGNED FINAL JUDGMENT AND ORDER DATED 08/04/2014
IN ITA NO. 1216/2012 PASSED BY THE HIGH COURT OF BOMBAY)
COMMISSIONER OF INCOME TAX PETITIONER(S)
VERSUS
SHRI ASHISH P. DEORA RESPONDENT(S)
(WITH OFFICE REPORT)
WITH
SLP(C) NO. 25952/2014
Date : 18/01/2016 These petitions were called on for hearing today.
CORAM : HON'BLE MR. JUSTICE RANJAN GOGOI
HON'BLE MR. JUSTICE PRAFULLA C. PANT
For Petitioner(s) Mr. P.S. Patwalia, ASG
Ms. Purnima Bhat Kak, Adv.
Ms. Gargi Khanna, Adv.
Mrs. Anil Katiyar, Adv.
For Respondent(s) Mr. Santosh Kumar Bagaria, Sr. Adv.
Mr. Jatin Zaveri, Adv.
Mr. Neel Kamal Mishra, Adv.
Mr. N. Venkataraman, Sr. Adv.
Mr. Biju P. Raman, Adv.
Mr. Vishnu Sharma, Adv.
Mr. Shivraj Gaonkar, Adv.
Mr. Amoha Sharma, Adv.
Mr. K. R. Sasiprabhu, Adv.
UPON hearing the counsel the Court made the following
O R D E R
List the matters for final disposal on a non-miscellaneous day in the month of August, 2016.
Pleadings, if any, may be completed, in the meantime.
Signature Not Verified Digitally signed by Vinod Lakhina Date: 2016.01.19 [VINOD LAKHINA] [ASHA SONI] 16:57:33 IST Reason: COURT MASTER COURT MASTER