Supreme Court - Daily Orders
C.I.T. vs Bhagwati Jewels Ltd. on 14 July, 2014
j ITEM NO.20 COURT NO.2 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).
9403-9404/2014
(Arising out of impugned final judgment and order dated 31/05/2012
in ITA No. 265/1993,28/02/2011 in ITA No. 265/1993,31/05/2012 in
RP No. 360/2012 passed by the High Court Of Delhi At N. Delhi)
C.I.T. Petitioner(s)
VERSUS
BHAGWATI JEWELS LTD. Respondent(s)
(with appln.(s) for c/delay in filing SLP)
Date : 14/07/2014 These petitions were called on for hearing
today.
CORAM :
HON’BLE MR. JUSTICE H.L. DATTU
HON’BLE MR. JUSTICE ARUN MISHRA
For Petitioner(s) Mr.S.W.A.Qadri, Adv.
Mr.Shravanth, P., Adv.
Ms.Gargi Khanna, Adv.
For Mrs. Anil Katiyar ,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Notice on the application for condonation of delay as also on the Special Leave Petitions.
Tag with S.L.P.(C)Nos.31042-31043/2013.
(G.V.Ramana) (Vinod Kulvi)
Court Master Asstt.Registrar
Signature Not Verified
Digitally signed by
Ramana Venkata Ganti
Date: 2014.07.15
12:41:23 IST
Reason: