Supreme Court - Daily Orders
B. Kishore Kumar vs The Dy. Commissioner Of Income Tax, ... on 2 July, 2015
Bench: A.K. Sikri, Rohinton Fali Nariman
ITEM NO.9 COURT NO.12 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 No(s).
9153-9159/2015
(Arising out of impugned final judgment and order dated 03/11/2014
in TCA No. 738/2014,03/11/2014 in TCA No. 739/2014,03/11/2014 in
TCA No. 740/2014,03/11/2014 in TCA No. 741/2014,03/11/2014 in TCA
No. 742/2014,03/11/2014 in TCA No. 743/2014,03/11/2014 in TCA No.
744/2014 passed by the High Court Of Madras)
B. KISHORE KUMAR Petitioner(s)
VERSUS
THE DY. COMMISSIONER OF INCOME TAX, CHENNAI Respondent(s)
(with appln. (s) for c/delay in filing slp)
Date : 02/07/2015 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE A.K. SIKRI
HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN
For Petitioner(s)
Mr. N.V. Balaji, Adv.
Mr. V. Balaji, Adv.
Mr. C. Kannan, Adv.
Ms. Sripradha K., Adv.
Ms. Priyanka, Adv.
Mr. Rakesh K. Sharma,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
The special leave petitions are dismissed.
Signature Not Verified Digitally signed by Deepak Mansukhani Date: 2015.07.06 17:52:10 IST Reason: Ashok Raj Singh usedthe digital card signature of Mr. (Ashok Raj Singh) (Suman Jain) Deepak Mansukhani, Court Master Court Master Court Master