Supreme Court - Daily Orders
The Commissioner Of Income Tax-Vii vs R.K. And Sons (Huf) on 29 August, 2014
Bench: Madan B. Lokur, C. Nagappan
ITEM NO.23 COURT NO.12 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).
13675/2014
(Arising out of impugned final judgment and order dated 17/04/2014
in ITA No. 580/2012 passed by the High Court Of Delhi At N. Delhi)
THE COMMISSIONER OF INCOME TAX-VII Petitioner(s)
VERSUS
R.K. AND SONS (HUF) Respondent(s)
(with appln. (s) for c/delay in filing slp)
Date : 29/08/2014 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE MADAN B. LOKUR
HON'BLE MR. JUSTICE C. NAGAPPAN
For Petitioner(s) Mr. Ranjit Kumar, S.G.
Mr. Arijit Prasad, Adv.
Ms. A. Subhasis, Adv.
Mrs. Anil Katiyar,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
Special leave petition is dismissed.
(NEELAM GULATI) (JASWINDER KAUR) COURT MASTER COURT MASTER Signature Not Verified Digitally signed by Meenakshi Kohli Date: 2014.08.29 16:35:07 IST Reason: