Supreme Court - Daily Orders
Principal Commissioner Of Income Tax vs Satyanarayana Vivek Kumar (Huf) on 8 October, 2018
Bench: A.K. Sikri, Ashok Bhushan
ITEM NO.8 COURT NO.4 SECTION IV-A
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
SPECIAL LEAVE PETITION (CIVIL) Diary No(s). 13133/2018
(Arising out of impugned final judgment and order dated 24-10-2017
in ITA No. 43/2016 passed by the High Court of Karnataka at
Bengaluru)
PRINCIPAL COMMISSIONER OF INCOME TAX & ANR. Petitioner(s)
VERSUS
SATYANARAYANA VIVEK KUMAR (HUF) Respondent(s)
Date : 08-10-2018 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE A.K. SIKRI
HON'BLE MR. JUSTICE ASHOK BHUSHAN
For Petitioner(s) Mr. A.N.S. Nadkarni, ASG
Mr. S.A. Haseeb, Adv.
Mr. H.R. Rao, Adv.
Ms. Akansha Kaul, Adv.
Mrs. Anil Katiyar, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
Leave granted.
To be heard along with Civil Appeal No. 3686 of 2015.
(SUSHIL KUMAR RAKHEJA) (RAJINDER KAUR) AR-CUM-PS BRANCH OFFICER Signature Not Verified Digitally signed by SUSHIL KUMAR RAKHEJA Date: 2018.10.08 18:14:29 IST Reason: