Supreme Court - Daily Orders
M/S Jrd Stock Brokers (P) Ltd vs Commissioner Of Income Tax Ii New Delhi on 5 January, 2015
Bench: Anil R. Dave, Shiva Kirti Singh
ITEM NO.19 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).
21014/2014
(Arising out of impugned final judgment and order dated 22/08/2014
in ITA No. 1/2014 passed by the High Court Of Delhi At N. Delhi)
M/S JRD STOCK BROKERS (P) LTD Petitioner(s)
VERSUS
COMMISSIONER OF INCOME TAX II NEW DELHI Respondent(s)
(with appln. (s) for c/delay in filing SLP)
Date : 05/01/2015 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE ANIL R. DAVE
HON'BLE MR. JUSTICE SHIVA KIRTI SINGH
For Petitioner(s) Mr. K. Sampath, Adv.
Mr. R. P. Garg, Adv.
Ms. Priyanka Sony, Adv.
For Mrs Rani Chhabra, Adv.
For Respondent(s)
UPON hearing counsel the Court made the following
O R D E R
Delay condoned.
We find no reason to entertain this Special Leave Petition, which is, accordingly, dismissed.
(Jayant Kumar Arora) (Sneh Bala Mehra) Sr. P.A. Assistant Registrar Signature Not Verified Digitally signed by Jayant Kumar Arora Date: 2015.01.08 11:03:36 IST Reason: