Supreme Court - Daily Orders
Commissioner Of Income Tax 14 vs Jasjit Singh on 3 October, 2016
Bench: Kurian Joseph, Rohinton Fali Nariman
1
ITEM NO.2 COURT NO.10 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(s). 6644/2016
(Arising out of impugned final judgment and order dated 11/08/2015
in ITA No. 337/2015 passed by the High Court Of Delhi At New Delhi)
COMMISSIONER OF INCOME TAX -14 Petitioner(s)
VERSUS
JASJIT SINGH Respondent(s)
WITH
SLP(C) No. 14447/2016
(with Office Report)
SLP(C) No. 23621/2016
(with Office Report)
Date : 03/10/2016 These petitions were called on for hearing today.
CORAM : HON'BLE MR. JUSTICE KURIAN JOSEPH
HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN
For Petitioner(s) Mr. Rupesh Kumar, Adv.
Mr. Anmol Chandan, Adv.
Ms. Misha Bakshi, Adv.
Ms. Nisha Bagchi, Adv.
Mrs. Anil Katiyar, Adv.
Mr. K. R. Manjani, Adv.
Mr. Pankaj Kumar Singh, Adv.
Ms. Parul Shukla, Adv.
Ms. Rinku Mishra, Adv.
Ms. Varsha Raha, Adv.
Mr. K. L. Janjani, Adv.
For Respondent(s) Mr. Ajay Vohra, Sr. Adv.
Ms. Kavita Jha, Adv.
UPON hearing counsel the Court made the following
Signature Not Verified
O R D E R
Digitally signed by JAYANT KUMAR ARORA Date: 2016.10.05 11:09:56 IST Reason: Perused the letter circulated by learned counsel for the respondent seeking adjournment for filing Counter Affidavit.
Counter Affidavit be filed within four weeks. 2 Rejoinder Affidavit, if any, be filed within two weeks thereafter.
Post after six weeks.
(Jayant Kumar Arora) (Renu Diwan) Court Master Assistant Registrar