Supreme Court - Daily Orders
Late Gyan Chand Jain Thr Lr. Manish Kumar ... vs Commissioner Of Income Tax I on 6 December, 2016
Bench: Kurian Joseph, Rohinton Fali Nariman
ITEM NO.7 COURT NO.8 SECTION XV
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). 34656/2016
(Arising out of impugned final judgment and order dated 29/03/2016
in ITA No. 33/2014 passed by the High Court of Rajasthan at Jaipur)
GYAN CHAND JAIN THR L/H Petitioner(s)
VERSUS
COMMISSIONER OF INCOME TAX Respondent(s)
(with interim relief and office report)
Date : 06/12/2016 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE KURIAN JOSEPH
HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN
For Petitioner(s) Ms. Padma Rishabh Sancheti,Adv.
For M/s. M. V. Kini & Associates
For Respondent(s) Mr. Deepak Prakash,Adv.
Mr. S.S. Roy,Adv.
Ms. Shruti Srivastava,Adv.
Mrs. Anil Katiyar,Adv.
UPON hearing the counsel the Court made the following
O R D E R
Issue notice.
There shall be no coercive steps for recovery of the dues covered by the impugned order.
(NARENDRA PRASAD) (RENU DIWAN) COURT MASTER ASSISTANT REGISTRAR Signature Not Verified Digitally signed by NARENDRA PRASAD Date: 2016.12.07 14:15:16 IST Reason: