Supreme Court - Daily Orders
Commissioner Of Income Taxiii vs Swarna Adhara Ijmii Integrated ... on 1 May, 2015
Bench: Anil R. Dave, R.K. Agrawal
ITEM NO.24 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).
20659/2014
(Arising out of impugned final judgment and order dated 12/03/2014
in ITTA No. 165/2014 passed by the High Court Of A.P. At
Hyderabad)
COMMISSIONER OF INCOME TAX III HYDERABAD Petitioner(s)
VERSUS
SWARNA ADHARA IJMII INTEGRATED TOWNSHIP DEV. PVT LTDRespondent(s)
(with appln. (s) for c/delay in filing SLP and c/delay in refiling
SLP and office report)
Date : 01/05/2015 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. Guru Krishna Kumar, Sr. Adv.
Ms. Niranjana Singh, Adv.
Mr. Bimal Ray Jad, Adv.
Mr. Ram Bhaj, Adv.
For Mrs. Anil Katiyar, Adv.
For Respondent(s)
UPON hearing counsel the Court made the following
O R D E R
Delay condoned.
Issue notice through Speed Post.
Tag with SLCP (C) 7658 of 2012.
(Jayant Kumar Arora) (Sneh Bala Mehra) Signature Not Verified Digitally signed by Sr. P.A. Assistant Registrar Narendra Prasad Date: 2015.05.07 13:28:10 IST Reason: