Supreme Court - Daily Orders
C.I.T.,Noida vs M/S. Deepak Gupta on 10 July, 2014
h ITEM NO.5 COURT NO.5 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 N
o(s).
8894/2014
(Arising out of impugned final judgment and order dated 05/08/2013
in ITAD No. 84/2012 passed by the High Court Of Judicature At
Allahabad)
C.I.T.,NOIDA Petitioner(
s)
VERSUS
M/S. DEEPAK GUPTA Respondent(
s)
(with appln. (s) for c/delay in filing SLP and office report)
Date : 10/07/2014 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. Mukul Rohtagi, Attorney General
Mr. Pinky Anand, ASG
Mr. D. L. Chidananda, Adv.
Mrs. Anil Katiyar, Adv.
For Respondent(s)
UPON hearing counsel the Court made the following
O R D E R
Delay condoned.
We find no reason to entertain this Special L eave Petition, which is, accordingly, dismissed.
(Jayant Kumar Arora) (Sneh Bala Mehra) Sr. P.A. Assistant Registrar Signature Not Verified Digitally signed by Jayant Kumar Arora Date: 2014.07.16 11:37:55 IST Reason: