Supreme Court - Daily Orders
Commissioner Of Income Tax Iv Delhi vs Dulichand Narender Kumar Exports Pvt ... on 10 July, 2015
Bench: Anil R. Dave, R.K. Agrawal
ITEM NO.15 COURT NO.3 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).
15314/2014
(Arising out of impugned final judgment and order dated 22/04/2014
in ITA No. 152/2014 passed by the High Court of Delhi at New Delhi)
COMMISSIONER OF INCOME TAX IV DELHI Petitioner(s)
VERSUS
DULICHAND NARENDER KUMAR EXPORTS PVT LTD Respondent(s)
(With appln. (s) for c/delay in filing SLP and office report)
Date : 10/07/2015 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ANIL R. DAVE
HON'BLE MR. JUSTICE R.K. AGRAWAL
For Petitioner(s) Mr. S. Wasim A. Qadri, Adv.
Mr. Sanyat Lodha, Adv.
Mrs. Anil Katiyar, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
Issue notice.
Tag with SLP(C) Nos.24362-24363 of 2013.
(SAPNA BISHT) (SNEH BALA MEHRA) SR. PA ASSISTANT REGISTRAR Signature Not Verified Digitally signed by Sanjay Kumar Date: 2015.07.10 17:06:25 IST Reason: