Supreme Court - Daily Orders
Commissioner Of Income Tax vs M/S Vaswani Estates Developers . P. Ltd on 1 December, 2014
Bench: Chief Justice, A.K. Sikri
ITEM NO.22 COURT NO.1 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).
19164/2014
(Arising out of impugned final judgment and order dated 27/06/2014
in TA No. 392/2013 passed by the High Court Of Karnataka at
Bangalore)
COMMISSIONER OF INCOME TAX Petitioner(s)
VERSUS
M/S VASWANI ESTATES DEVELOPERS . P. LTD Respondent(s)
(with appln. (s) for c/delay in filing SLP and office report)
Date : 01/12/2014 This petition was called on for hearing today.
CORAM :
HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE A.K. SIKRI
For Petitioner(s) Ms.Pinky Anand, ASG
Ms.Meenakshi Grover, Adv.
Mrs. Anil Katiyar,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned. Notice.
Tag with SLP(C)NO.24961/2013. (G.V.Ramana) (Vinod Kulvi) Signature Not Verified Court Master Digitally signed by Asstt.Registrar Ramana Venkata Ganti Date: 2014.12.01 16:32:17 IST Reason: