Supreme Court - Daily Orders
Commissioner Of Income Tax-I vs Champakbhai Mohanbhai Patel on 21 July, 2014
ª ITEM NO.38 COURT NO.4 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) No(s). 16742/2014
(Arising out of impugned final judgment and order dated 10/02/2014
in TA No. 1141/2013 passed by the High Court Of Gujarat At
Ahmedabad)
COMMISSIONER OF INCOME TAX-I Petitioner(s)
VERSUS
CHAMPAKBHAI MOHANBHAI PATEL Respondent(s)
(with prayer for interim relief and office report)
Date : 21/07/2014 This petition was called on for hearing today.
CORAM : HON’BLE MR. JUSTICE ANIL R. DAVE
HON’BLE MR. JUSTICE VIKRAMAJIT SEN
For Petitioner(s) Mr. Maninder Singh, ASG
Mr. S. A. Haseeb, Adv.
For Mrs. Anil Katiyar, Adv.
For Respondent(s)
UPON hearing counsel the Court made the following
O R D E R
Leave granted.
Tag with Civil Appeal No. 292 of 2014.
(Jayant Kumar Arora) (Sneh Bala Mehra) Sr. P.A. Assistant Registrar Signature Not Verified Digitally signed by Jayant Kumar Arora Date: 2014.07.22 17:10:37 IST Reason: