Supreme Court - Daily Orders
Director Of Income Tax I vs M/S E Funds Corp. on 10 July, 2015
Bench: Chief Justice, Arun Mishra, Amitava Roy
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ITEM NO.12 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).
18862/2014
(Arising out of impugned final judgment and order dated 05/02/2014
in ITA No. 912/2011 passed by the High Court Of Delhi at New Delhi)
DIRECTOR OF INCOME TAX Petitioner(s)
VERSUS
M/S E FUNDS CORP. Respondent(s)
(with appln. (s) for c/delay in filing SLP and office report)
WITH S.L.P.(C)...CC No. 18870/2014
(With appln.(s) for c/delay in filing SLP and Office Report)
S.L.P.(C)...CC No. 19438/2014
(With appln.(s) for c/delay in filing SLP and Office Report)
S.L.P.(C)...CC No. 19533/2014
(With appln.(s) for c/delay in filing SLP and Office Report)
S.L.P.(C)...CC No. 20275/2014
(With appln.(s) for c/delay in filing SLP and Office Report)
S.L.P.(C)...CC No. 20614/2014
(With appln.(s) for c/delay in refiling SLP and appln.(s) for
c/delay in filing SLP and Office Report)
S.L.P.(C)...CC No. 391/2015
(With appln.(s) for c/delay in refiling SLP and appln.(s) for
c/delay in filing SLP and Office Report)
Date : 10/07/2015 These petitions were called on for hearing today.
CORAM :
HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE ARUN MISHRA
HON'BLE MR. JUSTICE AMITAVA ROY
For Petitioner(s) Mr.Suhas C.Acharya, Adv.
Mr.Manish Pushkarna, Adv.
Signature Not Verified
Mrs. Anil Katiyar,Adv.
Digitally signed by
Ramana Venkata Ganti
Date: 2015.07.11
For Respondent(s) Mr.S.Ganesh, Sr.Adv.
10:39:16 IST
Reason:
MR.S.Sukumaran, Adv.
Mr.Anand Sukumar, Adv.
Mr.Bhupesh Kumar Pathak,Adv.
Ms. Meera Mathur,Adv.
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UPON hearing the counsel the Court made the following
O R D E R
Tag with S.L.P.(C)No.30018/2014.
(G.V.Ramana) (Vinod Kulvi) AR-cum-PS Asstt.Registrar