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Commissioner Of Income Tax-Xvi vs Shri Atul Kumar Swami on 12 September, 2014

Bench: H.L. Dattu, S.A. Bobde, Abhay Manohar Sapre

  ITEM NO.23                                 COURT NO.2                   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).
  14646/2014

  (Arising out of impugned final judgment and order dated 18/03/2014
  in ITA No. 112/2014 passed by the High Court Of Delhi at N. Delhi)

  COMMISSIONER OF INCOME TAX-XVI                                           Petitioner(s)

                                                      VERSUS

  ATUL KUMAR SWAMI                                                         Respondent(s)

  (with appln. (s) for c/delay in filing SLP)


  Date : 12/09/2014 This petition was called on for hearing today.

  CORAM :
                            HON'BLE MR. JUSTICE H.L. DATTU
                            HON'BLE MR. JUSTICE S.A. BOBDE
                            HON'BLE MR. JUSTICE ABHAY MANOHAR SAPRE


  For Petitioner(s)                  Mr.Neeraj Kishan Kaul, ASG
                                     Mr.Arijit Prasad, Adv.
                                     Ms.Silpa Nair, Adv.
                                     Mr.Kapil Rustagi, Adv.
                                     Ms.Rajni Ohri Lal, Adv
                                     for Mrs. Anil Katiyar,Adv.


  For Respondent(s)


                         UPON hearing the counsel the Court made the following
                                            O R D E R

Delay condoned.

Notice.

(Vinod Kulvi) Court Master Reason: Asstt.Registrar