Supreme Court - Daily Orders
Commissioner Of Income Tax Bathinda vs Chiranji Lal Garg on 24 October, 2016
Bench: Kurian Joseph, Rohinton Fali Nariman
ITEM NO.23 COURT NO.7 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)...........of 2016
(CC No(s). 11501/2016)
(Arising out of impugned final judgment and order dated 02/11/2015
in ITA No. 311/2015 passed by the High Court of Punjab & Haryana at
Chandigarh)
COMMISSIONER OF INCOME TAX BATHINDA & ANR. Petitioner(s)
VERSUS
CHIRANJI LAL GARG Respondent(s)
(with appln. (s) for c/delay in filing SLP and office report)
Date : 24/10/2016 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE KURIAN JOSEPH
HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN
For Petitioner(s) Mr. Nikhil Rohatgi, Adv.
Ms. Sadhna Sandhu, Adv.
Mrs. Anil Katiyar,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)No. 1565 of 2016.
(Rajni Mukhi) (Renu Diwan) SR. P.A. ASSISTANT REGISTRAR Signature Not Verified Digitally signed by RAJNI MUKHI Date: 2016.10.25 17:21:06 IST Reason: