Supreme Court - Daily Orders
Commissioner Of Income Tax, Tirupur vs K. Indira on 7 August, 2015
Bench: Madan B. Lokur, S.A. Bobde
ITEM NO.28 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)......CC No(s).
13653/2015
(Arising out of impugned final judgment and order dated 23/02/2015
in TC No. 49/2015 passed by the High Court of Judicature at Madras)
COMMISSIONER OF INCOME TAX, TIRUPUR Petitioner(s)
VERSUS
K. INDIRA Respondent(s)
(With appln. (s) for c/delay in filing SLP and office report)
Date : 07/08/2015 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE MADAN B. LOKUR
HON'BLE MR. JUSTICE S.A. BOBDE
For Petitioner(s) Mr. P.S. Patwalia, ASG
Mr. Ashok Panigrahi, Adv.
Mr. Santosh Kumar, Adv.
Mr. Kavin Gulati, Adv.
Mrs. Anil Katiyar, AOR
Mr. Manish Pushkarna, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
Issue notice.
Tag with SLP(C) Nos.36330-36331 of 2010.
(SANJAY KUMAR-I) (JASWINDER KAUR) COURT MASTER COURT MASTER Signature Not Verified Digitally signed by Sanjay Kumar Date: 2015.08.08 13:05:33 IST Reason: