Supreme Court - Daily Orders
Commissioner Of Income Tax Hisar, ... vs M/S. Dakshin Haryana Bijli Vitran Nigam ... on 6 July, 2015
Bench: A.K. Sikri, Rohinton Fali Nariman
ITEM NO.24 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).
9961/2015
(Arising out of impugned final judgment and order dated 01/10/2014
in ITA No. 209/2014 passed by the High Court Of Punjab & Haryana At
Chandigarh)
COMMISSIONER OF INCOME TAX HISAR, HARYANA Petitioner(s)
VERSUS
M/S. DAKSHIN HARYANA BIJLI VITRAN
NIGAM LTD. HISAR, HARYANA Respondent(s)
(with appln. (s) for c/delay in filing SLP)
Date : 06/07/2015 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE A.K. SIKRI
HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN
For Petitioner(s)
Mr. Tushar Mehta, ASG
Mr. Subas C. Acharya, Adv.
Mr. Manish Pushkarana, Adv.
Ms. Niranjana Singh, Adv.
Mr. Ram Bhaj, Adv.
Mrs. Anil Katiyar,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
Issue notice.
Signature Not Verified Digitally signed by Om Parkash(Ashok Raj Singh) (Tapan Kumar Chakraborty) Court Master Court Master Sharma Date: 2015.07.07 14:51:36 IST Reason: Signed Card of Mr. Om Parkash Sharma, court Master is being used by Mr. Ashok Raj Singh, Court Master for uploading the proceedings of Court No.12 dated 06-07-2015