Supreme Court - Daily Orders
Commissioner Of Income Tax (I) vs Jai Kishan Virwani on 30 March, 2015
Bench: Ranjan Gogoi, N.V. Ramana
ITEM NO.25 +71 COURT NO.6 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)....../2015
(CC No(s). 5436/2015)
(Arising out of impugned final judgment and order dated 18/08/2014
in ITA No. 659/2008 passed by the High Court Of Karnataka At
Bangalore)
COMMISSIONER OF INCOME TAX & ANR. Petitioner(s)
VERSUS
JAI KISHAN VIRWANI Respondent(s)
(With appln. (s) for c/delay in filing SLP & exemption from filing
certified copy)
With
SLP(C)No...../2015 (CC No. 5675 of 2015
(With appln. For c/delay in filing SLP and office report)
SLP(C)No...../2015 (CC No. 5718 of 2015
(With appln. For c/delay in filing SLP and office report)
SLP(C)No......./2015 (CC No. 5741 of 2015)
(With appln. For c/delay in filing SLP and office report)
Date : 30/03/2015 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE RANJAN GOGOI
HON'BLE MR. JUSTICE N.V. RAMANA
For Petitioner(s) Mr. Mukul Rohatgi,AG
Mr. Subas C. Acharya,Adv.
Ms. Diksha Rai,Adv.
Mrs. Anil Katiyar,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Exemption from filing certified copy of the impugned order is allowed.
Delay condoned.
Signature Not Verified Digitally signed by Issue notice. Madhu Bala Date: 2015.03.30 17:47:18 IST Reason:(MADHU BALA) (ASHA SONI) COURT MASTER COURT MASTER