Supreme Court - Daily Orders
C.I.T,New Delhi vs Indian Sugar & ... on 3 January, 2014
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ITEM NO.47 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 (Civil) No(s).27941/2012
(From the judgement and order dated 30/01/2012 in ITA No.71/2011 of The
HIG H COURT OF DELHI AT N. DELHI)
C.I.T,NEW DELHI Petitioner(s)
VERSUS
INDIAN SUGAR & GEN.INDUS.EXP.IMP.COR.LTD Respondent(s)
(With appln(s) for c/delay in filing SLP)
WITH
SLP(C) NO. 24706 of 2013
(With appln(s) for c/delay in filing SLP, c/delay in refiling SLP and
office report)
SLP(C) NO. 34292 of 2012
(With appln(s) for c/delay in filing SLP and office report)
SLP(C) NO. 34561 of 2012
(With appln(s) for c/delay in filing SLP and office report)
SLP(C) NO. 3613 of 2013
(With office report)
SLP(C) NO. 37994 of 2012
(With appln(s) for c/delay in filing SLP, c/delay in refiling SLP and
office report)
SLP(C) NO. 5182 of 2013
(With appln(s) for c/delay in filing SLP, c/delay in refiling SLP and
office report)
SLP(C) NO. 7872 of 2013
(With office report)
Date: 03/01/2014 These Petitions were called on for hearing today.
CORAM :
HON’BLE MR. JUSTICE R.M. LODHA
HON’BLE MR. JUSTICE SHIVA KIRTI SINGH
For Petitioner(s) Mr. R.P. Bhatt, Sr. Adv.
Mr. Arijit Prasad, Adv.
Mr. S.A. Haseeb, Adv.
Ms. S. Chatterjee, Adv.
Mr. Gautam Jha, Adv. for
Mrs Anil Katiyar,Adv.
For Respondent(s) Mr. Ajay Vohar, Adv.
Ms. Kavita Jha,Adv.
UPON hearing counsel the Court made the following
O R D E R
Heard Mr. R.P. Bhatt, learned senior counsel for the petitioner.
Delay condoned.
Special leave petitions are dismissed. Question of law is kept open.
|(Pardeep Kumar) | |(Renu Diwan) | |AR-cum-PS | |Court Master |