Supreme Court - Daily Orders
Commissioner Of Income Tax Iv vs K. Gopal on 30 January, 2017
Author: D.Y. Chandrachud
Bench: D.Y. Chandrachud
ITEM NO.18 IN COURT NO.11 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. 1434/2014
(Arising out of impugned final judgment and order dated 15/02/2012
in ITA No. 798/2006 passed by the High Court of Karnataka at
Bangalore)
COMMISSIONER OF INCOME TAX & ANR. Petitioner(s)
VERSUS
K. GOPAL Respondent(s)
(office report for directions)
Date : 30/01/2017 This petition was called on for hearing today.
CORAM : HON'BLE DR. JUSTICE D.Y. CHANDRACHUD
[IN CHAMBERS]
For Petitioner(s) Ms. Abha R. Sharma, Adv.
Mrs. Anil Katiyar, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Since steps have been taken as stated in the office report dated 3rd January, 2017, the delay in doing so is condoned.
(LAYA RAWAT) (SUMAN JAIN)
SR.P.A. COURT MASTER
Signature Not Verified
Digitally signed by
LAYA RAWAT
Date: 2017.02.02
12:15:32 IST
Reason: