Supreme Court - Daily Orders
Commissioner Of Income Tax vs Chunni Lal Chauhan on 10 April, 2015
Bench: Dipak Misra, Prafulla C. Pant
SLP(C) 10287/15
1
ITEM NO.21+59 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) No.10287/2015
(Arising out of impugned final judgment and order dated 18/12/2014
in CWP No. 5453/2014,18/12/2014 in CWP No. 5454/2014 passed by the
High Court of Himachal Pradesh at Shimla)
THE DEPUTY COMMISSIONER OF INCOME TAX Petitioner(s)
AND ANOTHER
VERSUS
CHUNNI LAL CHAUHAN Respondent(s)
(With appln. (s) for exemption from filing c/c of the impugned
judgment and interim relief and office report)
WITH S.L.P.(C) No.10543 of 2015
(With appln. (s) for exemption from filing c/c of the impugned
judgment and interim relief and office report)
S.L.P.(C) No.10576 of 2015
(With appln. (s) for exemption from filing c/c of the impugned
judgment and interim relief and office report)
S.L.P.(C) No.10762 of 2015
(With appln. (s) for exemption from filing c/c of the impugned
judgment and interim relief and office report)
Date : 10/04/2015 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE DIPAK MISRA
HON'BLE MR. JUSTICE PRAFULLA C. PANT
For Petitioner(s) Mr. Mukul Rohatgi, A.G.
Mr. Rupesh Kumar, Adv.
Mr. Ashok K. Srivastav, Adv.
Signature Not Verified
Ms. Meenakshi Grover, Adv.
Mr. B.K. Satija, Adv.
Digitally signed by
Chetan Kumar
Date: 2015.04.10
17:15:30 IST
Reason: Mr. Bravesh Thakur, Adv.
Mrs. Anil Katiyar, AOR
SLP(C) 10287/15
2
For Respondent(s) Mr. Kirti Uppal, Sr. Adv.
Mr. Suryanarayana Singh, Adv.
Ms. Pragati Neekhra, Adv.
Mr. L.N. Asthana, Adv.
Mr. Siddhant Asthana, Adv.
Mr. Anshuman Sahai, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Issue notice.
Mr. Kirti Uppal, learned senior counsel, along with Mr. Suryanarayana Singh, learned Additional Advocate General for the State, has entered appearance on behalf of the respondents.
Counter affidavit be filed within two weeks hence. Rejoinder affidavit, if any, be filed within a week therefrom.
Tag with S.L.P.(C) No.9203 of 2015.
(Chetan Kumar) (H.S. Parasher)
Court Master Court Master