Supreme Court - Daily Orders
State Of Karnataka vs Selvi J. Jayalalitha . on 5 May, 2016
Bench: Pinaki Chandra Ghose, Amitava Roy
ITEM NO.1 COURT NO.10 SECTION IIB
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 (Crl.)
No(s). 6117-6120/2015
(Arising out of impugned final judgment and order dated 11/05/2015
in CRLA No. 835/2014, CRLA No. 836/2014, CRLA No. 837/2014 and
CRLA No. 838/2014 passed by the High Court of Karnataka at
Bangalore)
STATE OF KARNATAKA Petitioner(s)
VERSUS
SELVI J. JAYALALITHA & ORS. Respondent(s)
WITH
SLP(Crl) No. 6294-6297/2015
(With appln.(s) for permission to file lengthy list of dates and
appln.(s) for permission to file additional documents and Interim
Relief and Office Report)
SLP(Crl) No. 6121-6126/2015
(With (With appln.(s) for permission to file lengthy list of dates
and appln.(s) for permission to file additional documents and
appln.(s) for exemption from filing c/c of the impugned judgment
and Interim Relief and Office Report)
SLP(Crl) No. 7107-7112/2015
(With appln.(s) for permission to file lengthy list of dates and
appln.(s) for exemption from filing c/c of the impugned judgment
and Interim Relief and Office Report)
Date: 05/05/2016 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE PINAKI CHANDRA GHOSE
HON'BLE MR. JUSTICE AMITAVA ROY
For Petitioner(s)
Mr. B.V. Acharya, Sr. Adv.
Mr. B.L. Acharya, Adv.
Mr. Sandesh Chouta, Adv.
Mr. Joseph Aristotle S.,Adv.
Mrs. Priya Aristotle, Adv.
Ms. Priyanka Gladson, Adv.
Mr. R. Shunmuga Sundaram, Sr. Adv.
Mr. V. G. Pragasam,Adv.
Mr. Prabu Ramasubramanian, Adv.
Signature Not Verified
Mr. Siddharth Sijoria, Adv.
Digitally signed by
VISHAL ANAND
Date: 2016.05.05
Mr. Soumik Ghosal, Adv.
17:05:56 IST
Reason:
For Petitioner(s) Mr. Sidharth Luthra, Sr. Adv.
in SLP(Crl.) Ms. Anitha Shenoy,Adv.
No.7107-7112/15 Ms. Vishruti Vijay, Adv.
Mr. Nitin Saluja, Adv.
-2-
For Respondent(s)
Dr. Subramanian Swamy,
Intervenor-in-person
Dr. Roxna Swamy, Adv.
For R/2 to 4 Mr. Shekhar Naphade, Sr. Adv.
in SLP(Crl.) Mr. B. Kumar, Sr. Adv.
No.6117-6120/15 Mr. C. Manishankar, Adv.
Mr. S. Senthil, Adv.
Mr. A. Asokan, Adv.
Ms. Shubhangi Tuli, Adv.
Mr. J. Karuppiah, Adv.
Mr. K.C. Panneer Selvam, Adv.
Mr. K. Dhananjayan, Adv.
Mr. K. Krishna Moorthy, Adv.
Mr. SND Kulasekaran, Adv.
Mr. Rakesh Sharma, Adv.
Mr. R. Gopala Krishnan, Adv.
Mr. Gaurav Agrawal,Adv.
Mr. Jay Kishor Singh,Adv.
Mr. Raghavendra S. Srivatsa,Adv.
Mr. Abhay Kumar, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Mr. Sidharth Luthra, learned Senior counsel appearing for the petitioner – State of Karnataka in Special Leave Petition (Crl.) Nos.7107-7112 of 2015 has submitted a Chart in the Court today containing particulars of six companies after serving a copy thereof to the other side.
Mr. B.V. Acharya, learned Senior counsel appearing for the petitioner – State of Karnataka in Special Leave Petition (Crl.) No.6117-6120 of 2015 resumed his arguments at 10.40 a.m and was on his legs when the Court rose for the day, leaving the matters as Part-Heard.
During the course of hearing, Mr. B.V. Acharya has submitted a chart containing the particulars of six companies after serving a copy thereof to the other side and the same is taken on record. Mr. Acharya has also submitted a paper book containing compilation of True Extract of Statement of Accounts – Exhibits viz. P1974, P1980, P1986, P1992, P1998, P2010, P2016, P2022 and P2028 in Volume No.64, which is taken on record.
-3-List the Special Leave Petitions on Tuesday, the 10th May, 2016 as Part-Heard.
(VISHAL ANAND) (SNEH LATA SHARMA)
COURT MASTER COURT MASTER
Book/Case cited today:-
(1) Section 269SS of the Income Tax Act, 1961; (2) 2016 (1) Scale 392 (Para 23).