Supreme Court - Daily Orders
Sunny Jacob Jewellers & Wedding Centre vs Deputy Commissioner Of Income Tax on 11 August, 2014
¶ ITEM NO.26 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) Nos.20465-20468/2014
(Arising out of impugned final judgment and order dated 02/01/2014
in ITA Nos.91/2013, 92/2013, 124/2013 and 90/2013 passed by the
High Court Of Kerala At Ernakulam)
SUNNY JACOB JEWELLERS & WEDDING CENTRE Petitioner(s)
VERSUS
DEPUTY COMMISSIONER OF INCOME TAX Respondent(s)
Date : 11/08/2014 These petitions were called on for hearing today.
CORAM :
HON’BLE MR. JUSTICE ANIL R. DAVE
HON’BLE MR. JUSTICE VIKRAMAJIT SEN
HON’BLE MR. JUSTICE PINAKI CHANDRA GHOSE
For Petitioner(s) Mr. Wills Mathews,Adv.
Mr. Vijumon Thomas,Adv.
Mr. Koshy Jacob,Adv.
Mr. Shree Pal Singh,Adv.(Not present)
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Issue notice.
Tag with SLP(C)Nos.14765-14767 of 2014.
(Sarita Purohit) (Sneh Bala Mehra) Court Master Assistant Registrar Signature Not Verified Digitally signed by Sarita Purohit Date: 2014.08.13 16:25:37 IST Reason: