Supreme Court - Daily Orders
Commissioner Of Income Tax vs P D Abraham Alias Appachan on 17 November, 2014
Bench: Ranjan Gogoi, Rohinton Fali Nariman
ITEM NO.24 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)....../2014
(CC No(s).18130-18131/2014)
(Arising out of impugned final judgment and order dated 28/03/2014
in ITA No. 147/2012 and ITA No. 46/2014 passed by the High Court Of
Kerala At Ernakulam)
COMMISSIONER OF INCOME TAX Petitioner(s)
VERSUS
P D ABRAHAM ALIAS APPACHAN Respondent(s)
(With appln. (s) for c/delay in filing SLP)
Date : 17/11/2014 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE RANJAN GOGOI
HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN
For Petitioner(s) Mr. Kelvin Gulati,Sr.Adv.
Ms. Asha Gopalan Nair,Adv.
Mrs. Anil Katiyar,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Heard learned senior 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.
Signature Not Verified(MADHU BALA) (ASHA SONI) Digitally signed by COURT MASTER COURT MASTER Madhu Bala Date: 2014.11.18 10:22:29 IST Reason: