Supreme Court - Daily Orders
Commissioner Of Income Tax (Central) ... vs C. Swapna on 28 October, 2016
Bench: Kurian Joseph, Rohinton Fali Nariman
ITEM NO.18 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).
20198/2016
(Arising out of impugned final judgment and order dated 18/11/2015
in ITTA No. 341/2015 passed by the High Court Of Judicature At
Hyderabad For The State Of Telangana And The State Of Andhra
Pradesh)
COMMISSIONER OF INCOME TAX (CENTRAL) HYDERABAD. Petitioner(s)
VERSUS
C. SWAPNA Respondent(s)
(with appln. (s) for c/delay in filing SLP and office report)
Date : 28/10/2016 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE KURIAN JOSEPH
HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN
For Petitioner(s) Mr. H. R. Rao, Adv.
Ms. Sadhana Sandhu, Adv.
Mr. Sanyat Lodha, Adv.
Mr. Bommineni Vivekananda, Adv.
Mrs. Anil Katiyar, Adv.
For Respondent(s)
UPON hearing counsel the Court made the following
O R D E R
Delay condoned.
Leave granted.
Tag with Civil Appeal No. 7328 of 2016.
(Jayant Kumar Arora) (Renu Diwan) Court Master Assistant Registrar Signature Not Verified Digitally signed by JAYANT KUMAR ARORA Date: 2016.10.28 16:00:10 IST Reason: