Supreme Court - Daily Orders
Raj Hans Towers Pvt. Ltd. vs Commissioner Of Income Tax-V on 24 July, 2015
Bench: Dipak Misra, Prafulla C. Pant
ITEM NO.36 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)......CC No(s).
13122/2015
(Arising out of impugned final judgment and order dated 27/01/2015
in ITA No. 24/2015 passed by the High Court of Delhi at New Delhi)
RAJ HANS TOWERS PVT. LTD. Petitioner(s)
VERSUS
COMMISSIONER OF INCOME TAX-V Respondent(s)
(with appln. (s) for c/delay in filing SLP)
Date : 24/07/2015 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. K. Sampath, Adv.
Mr. R.P. Garg, Adv.
Mr. Raj Kumar, Adv.
Mr. Prayank S., Adv.
Mrs. Rani Chhabra, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
Issue notice returnable within eight weeks.
(Gulshan Kumar Arora) (H.S. Parasher) Signature Not Verified Digitally signed by Court Master Court Master Gulshan Kumar Arora Date: 2015.07.24 17:30:59 IST Reason: