Supreme Court - Daily Orders
Umakant B Agrawal vs The Dy. Commissioner Of Income Tax on 13 February, 2015
Bench: Ranjan Gogoi, Arun Mishra
ITEM NO.48 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)....../2015
(CC No(s). 1807/2015)
(Arising out of impugned final judgment and order dated 12/03/2014
in ITA No. 1906/2011 passed by the High Court Of Bombay)
UMAKANT B AGRAWAL Petitioner(s)
VERSUS
THE DY. COMMISSIONER OF INCOME TAX Respondent(s)
I.A. 1/2015(with c/delay in filing SLP)
Date : 13/02/2015 This application was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE RANJAN GOGOI
HON'BLE MR. JUSTICE ARUN MISHRA
For Petitioner(s) Dr. Rakesh Gupta,Adv.
Ms. Poonam Ahuja,Adv.
Mr. Ambhoj Kumar Sinha,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Heard learned counsel for the petitioner and perused the relevant material.
Delay condoned.
We do not find any legal and valid ground for interference. The special leave petition is dismissed.
(MADHU BALA) (ASHA SONI) COURT MASTER COURT MASTER Signature Not Verified Digitally signed by Madhu Bala Date: 2015.02.14 13:14:01 IST Reason: