Supreme Court - Daily Orders
Xavier J Pulikkal vs Deputy Commissioner Of Income Tax, ... on 30 November, 2015
z( NON-REPORTABLE
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO.13849 OF 2015
(Arising out of SLP(C)No.2073/2015)
XAVIER J PULIKKAL ... APPELLANT(S)
VS.
DEPUTY COMMISSIONER OF INCOME TAX,
CENTRAL CIRCLE-1 ... RESPONDENT(S)
J U D G M E N T
ANIL R. DVE, J.
1. Heard the learned counsel.
2. Leave granted.
3. Looking at the facts, we modify the impugned judgment by directing that the Assessing Officer shall consider the matter de novo without being influenced by any observation made by the High Court, in accordance with law.
4. The appeal is disposed of as allowed to the above extent.
5. There shall be no order as to costs.
..............J. Signature Not Verified [ANIL R. DAVE] Digitally signed by Sarita Purohit Date: 2015.12.09 14:11:09 IST Reason: ..............J. [ADARSH KUMAR GOEL] New Delhi;
30th November, 2015.
CORRECTED
ITEM NO.8 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).2073/2015 (Arising out of impugned final judgment and order dated 20/02/2014 in ITA No.10/2014 passed by the High Court of Kerala at Ernakulam) XAVIER J PULIKKAL Appellant(s) VERSUS DEPUTY COMMISSIONER OF INCOME TAX, CENTRAL CIRCLE-1 Respondent(s) (With interim relief and office report) Date : 30/11/2015 This appeal was called on for hearing today. CORAM :
HON’BLE MR. JUSTICE ANIL R. DAVE HON’BLE MR. JUSTICE ADARSH KUMAR GOEL For Appellant(s) Mr. V. Giri,Sr.Adv.
Mr. Anunay Mehta,Adv.
Mr. Nishe Rajen Shonker,Adv.
For Respondent(s) Mr. Mukul Rohatgi,AG Mr. K. Radhakrishnan,Sr.Adv.
Mr. K. Parameshwar,Adv.
Ms. Swarupma Chaturvedi,Adv.
Mr. Subhas Acharya,Adv.
For Mrs. Anil Katiyar,Adv.
UPON hearing the counsel the Court made the following O R D E R Leave granted.
The appeal is disposed of as allowed with no order as to costs in terms of signed Non-reportable judgment.
Pending application, if any, stands disposed of.
(Sarita Purohit) (Sneh Bala Mehra) Court Master Assistant Registrar (Signed Non-reportable judgment is placed on the file) ITEM NO.8 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 Civil Appeal No(s).2073/2015 XAVIER J PULIKKAL Appellant(s) VERSUS DEPUTY COMMISSIONER OF INCOME TAX, CENTRAL CIRCLE-1 Respondent(s) (With interim relief and office report) Date : 30/11/2015 This appeal was called on for hearing today.
CORAM :
HON’BLE MR. JUSTICE ANIL R. DAVE HON’BLE MR. JUSTICE ADARSH KUMAR GOEL For Appellant(s) Mr. V. Giri,Sr.Adv.
Mr. Anunay Mehta,Adv.
Mr. Nishe Rajen Shonker,Adv.
For Respondent(s) Mr. Mukul Rohatgi,AG Mr. K. Radhakrishnan,Sr.Adv.
Mr. K. Parameshwar,Adv.
Ms. Swarupma Chaturvedi,Adv.
Mr. Subhas Acharya,Adv.
For Mrs. Anil Katiyar,Adv.
UPON hearing the counsel the Court made the following O R D E R Leave granted.
The appeal is disposed of as allowed with no order as to costs in terms of signed Non-reportable judgment.
Pending application, if any, stands disposed of.
(Sarita Purohit) (Sneh Bala Mehra) Court Master Assistant Registrar (Signed Non-reportable judgment is placed on the file)