Supreme Court - Daily Orders
Commissioner Of Income Tax-I New Delhi vs Bhiwani Coal Carriers (P) Ltd on 8 May, 2015
Bench: Anil R. Dave, R.K. Agrawal
ITEM NO.15 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 for Special Leave to Appeal (C)No........../2015
(CC No.695/2015)
(Arising out of impugned final judgment and order dated 22/07/2014
in ITA No.120/2014 passed by the High Court of Delhi at New Delhi)
COMMISSIONER OF INCOME TAX-I NEW DELHI Petitioner(s)
VERSUS
BHIWANI COAL CARRIERS (P) LTD Respondent(s)
(With appln.(s) for c/delay in filing SLP and c/delay in refiling
SLP and office report)
Date : 08/05/2015 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ANIL R. DAVE
HON'BLE MR. JUSTICE R.K. AGRAWAL
For Petitioner(s) Mr. N.K. Kaul,ASG
Mr. Kapil Rustagi,Adv.
Ms. Silpa Nari,Adv.
Mr. D.L. Chidananda,Adv.
Mrs. Anil Katiyar,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned Issue notice by Speed Post. Tag with SLP(C)No.11139 of 2014.
(Sarita Purohit) (Sneh Bala Mehra) Court Master Assistant Registrar Signature Not Verified Digitally signed by Sarita Purohit Date: 2015.05.12 11:04:27 IST Reason: