Supreme Court - Daily Orders
Art Leasing Ltd. vs Commissioner Of Income Tax, Kottayam on 21 August, 2014
ò ITEM NO.8 REGISTRAR COURT. 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
BEFORE THE REGISTRAR PANKAJ BHANDARI
Civil Appeal No(s). 10204/2010
ART LEASING LTD. Appellant(s)
VERSUS
COMMR.OF INCOME TAX Respondent(s)
WITH
C.A.NOS NO.10201-10202/2010
C.A. No. 10205-10206/2010
(With appln.(s) for Office Report)
C.A. No. 10207/2010
(With appln.(s) for Office Report)
SLP(C) No. 4441/2011
(With appln.(s) for Office Report)
C.A. No. 6388/2013
(With appln.(s) for Office Report)
Date : 21/08/2014 This appeal was called on for hearing today.
For Appellant(s)
Mr. E. M. S. Anam ,Adv.
Mr. A. Raghunath ,Adv.
Mr Ajai Kumar Bhatia, Adv.
Mrs. Anil Katiyar ,Adv.
For Respondent(s)
Mr. B. V. Balaram Das ,Adv.
Mr Ajai Kumar Bhatia, Adv.
UPON hearing the counsel the Court made the following
O R D E R
C.A.NOS NO.10201-10202,10204,10205-10206,10207 OF 2010 Signature Not Verified The ld. Counsel for the appellant has filed affidavit Digitally signed by Hema Joshi Date: 2014.08.23 of valuation but deficit court fee has not been filed. Two 12:51:16 IST Reason:
weeks time is granted to the ld. Counsel for the appellant to deposit deficit court fee. -2- Item No.8 SLP(C) NO.4441/2011 Counter affidavit has not been filed on behalf of the sole respondent.
C.A.NO.6388/2013 Certificate of service in respect of the sole respondent is awaited from the High Court. List again on 14.10.2014.
(PANKAJ BHANDARI) Registrar