Supreme Court - Daily Orders
Commnr. Of Income Tax, Delhi vs Ansal Housing And Construction Ltd. on 13 October, 2014
Bench: Anil R. Dave, Kurian Joseph, R.K. Agrawal
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ITEM NO.37 COURT NO.3 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(s). 20451/2013
(Arising out of impugned final judgment and order dated 24/09/2012
in ITA No. 485/2010 passed by the High Court Of Delhi At N. Delhi)
COMMNR. OF INCOME TAX, DELHI Petitioner(s)
VERSUS
ANSAL HOUSING & CONSTRUCTION LTD. Respondent(s)
(with interim relief and office report)
WITH
SLP(C) No. 20452/2013
(With Office Report)
SLP(C) No. 25876/2013
(With Office Report)
SLP(C) No. 33975/2013
(With Interim Relief and Office Report)
SLP(C) No. 8003/2014
(With Office Report)
SLP(C) No. 8004/2014
(With Office Report)
SLP(C) No. 18709/2014
(With Office Report)
SLP(C) No. 19159/2014
(With appln.(s) for c/delay in filing SLP and Office Report)
SLP(C) No. 24120/2014
(With Office Report)
Date : 13/10/2014 These petitions were called on for hearing
today.
CORAM : HON'BLE MR. JUSTICE ANIL R. DAVE
HON'BLE MR. JUSTICE KURIAN JOSEPH
HON'BLE MR. JUSTICE R.K. AGRAWAL
For Petitioner(s) Mr. Rajiv Dutta, Sr. Adv.
Signature Not Verified
Mrs. Asha G. Nair, Adv.
Digitally signed by
Mr. Rahul Kaushik, Adv.
Jayant Kumar Arora
Date: 2014.10.17
10:23:03 IST
Mrs. Gargi Khanna, Adv.
Reason:
Mrs. Anil Katiyar, Adv.
For Respondent(s) Mr. Ajay Vohra, Sr. Adv.
Ms. Kavita Jha, Adv.
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UPON hearing counsel the Court made the following
O R D E R
SLP(C) No. 33975/2013 and SLP(C) No. 19159/2014 The matters are de-tagged.
Leave granted.
To be notified along with Civil Appeal No. 727 of 2013. In rest of the matters, rejoinder affidavit be filed within four weeks and be notified on 01.12.2014.
(Jayant Kumar Arora) (Sneh Bala Mehra)
Sr. P.A. Assistant Registrar