Supreme Court - Daily Orders
Commissioner Of Income Tax vs Dr. Harsha N Biliangady on 4 September, 2015
Bench: Madan B. Lokur, S.A. Bobde
ITEM NO.25 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).
15900/2015
(Arising out of impugned final judgment and order dated 10/03/2015
in ITA No. 292/2014 passed by the High Court of Karnataka at
Bangalore)
COMMISSIONER OF INCOME TAX & ANR Petitioner(s)
VERSUS
DR. HARSHA N BILIANGADY Respondent(s)
(with appln. (s) for c/delay in filing SLP)
Date : 04/09/2015 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. Ranjit Kumar, SG
Mr. Ashok K. Shrivastava, Adv.
Ms. Pragya Baghel, Adv.
Mrs. Anil Katiyar, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
Learned Solicitor General says that he would like to withdraw the petition and move an appropriate application before the High Court with reference to the pending matters.
The special leave petition is dismissed as withdrawn.
Signature Not Verified Digitally signed by Sanjay Kumar Date: 2015.09.04 17:11:32 IST (SANJAY KUMAR-I) (JASWINDER KAUR) COURT MASTER COURT MASTER Reason: