Supreme Court - Daily Orders
Director Of Income Tax-I vs M/S E Funds I T Solutions Inc on 3 July, 2015
Bench: Chief Justice, Arun Mishra, Amitava Roy
ITEM NO.16 COURT NO.1 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 for Special Leave to Appeal (C)......of 2015
CC No. 20016/2014
(Arising out of impugned final judgment and order dated
05/02/2014 in ITA No. 735/2011 passed by the High Court Of
Delhi At New Delhi)
DIRECTOR OF INCOME TAX-I Petitioner(s)
VERSUS
M/S E FUNDS I T SOLUTIONS INC Respondent(s)
(With appln. (s) for c/delay in filing SLP and c/delay in
refiling SLP and office report)
Date :03/07/2015 This petition was called on for hearing today.
CORAM :
HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE ARUN MISHRA
HON'BLE MR. JUSTICE AMITAVA ROY
For Petitioner(s) Mr. P.S. Narsimha, ASG
Mrs.Anil Katiyar,Adv.
Mr. Manish Pushkarna, Adv.
For Respondent(s) Mr. S. Ganesh, Sr. Adv.
Mr. Anand Sukumar, Adv.
Mr. S. Sukumaran, Adv.
Mr. Bhupesh Kumar Pathak, Adv.
Ms. Meera Mathur,Adv.
UPON hearing the counsel the Court made the following
O R D E R
Tag with SLP(C) No. 30018 of 2014.
[ Charanjeet Kaur ] [ Vinod Kulvi ] Signature Not Verified A.R.-cum-P.S. Asstt. Registrar Digitally signed by Charanjeet Kaur Date: 2015.07.03 17:34:52 IST Reason: