Supreme Court - Daily Orders
Y.M. Singla vs Commissioner Of Income-Tax on 6 January, 2015
Bench: Ranjan Gogoi, Arun Mishra
ITEM NO.26 COURT NO.9 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).
20954/2014
(ARISING OUT OF IMPUGNED FINAL JUDGMENT AND ORDER DATED 26/02/2014
& 12/09/2014 IN ITA NO. 90/2007 AND RA – CR NO. 178/2014 IN ITA NO.
90/2007 PASSED BY THE HIGH COURT OF PUNJAB & HARYANA AT CHANDIGARH)
Y.M. SINGLA PETITIONER(S)
VERSUS
COMMISSIONER OF INCOME-TAX RESPONDENT(S)
I.A. 1/2014(WITH C/DELAY IN FILING SLP AND INTERIM RELIEF AND
OFFICE REPORT)
Date : 06/01/2015 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE RANJAN GOGOI
HON'BLE MR. JUSTICE ARUN MISHRA
For Petitioner(s) Dr. Rakesh Gupta, Adv.
Ms. Poonam Ahuja, Adv.
Mr. Ambhoj Kumar Sinha, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Heard learned counsel for the petitioner and perused the relevant material.
Delay condoned.
We do not find any legal and valid ground for interference. The Special Leave Petitions are dismissed.
[VINOD LAKHINA] [ASHA SONI]
COURT MASTER COURT MASTER
Signature Not Verified
Digitally signed by
Vinod Lakhina
Date: 2015.01.07
15:38:17 IST
Reason: