Supreme Court - Daily Orders
Thomas Muthoot vs The Commissioner Of Income Tax, ... on 26 August, 2016
Bench: Dipak Misra, C. Nagappan
ITEM NO.10 COURT NO.4 SECTION IIIA
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
I.A. Nos.7-9/2015 In
Petition(s) for Special Leave to Appeal (C) Nos.27707-27709/2015
(Arising out of impugned final judgment and order dated 03/07/2015
in ITA No. 282/2014 03/07/2015 in ITA No. 289/2014 03/07/2015 in
ITA No. 290/2014 passed by the High Court of Kerala at Ernakulam)
THOMAS MUTHOOT Petitioner(s)
VERSUS
THE COMMISSIONER OF INCOME TAX, KOTTAYAM , Respondent(s)
KERALA
(For stay and office report)
WITH I.A. Nos.5-6 In S.L.P.(C) Nos.27812-27813/2015
(For stay and office report)
I.A. Nos.7-9 In S.L.P.(C) Nos.27909-27911/2015
(For stay and office report)
Date: 26/08/2016 These applications were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE DIPAK MISRA
HON'BLE MR. JUSTICE C. NAGAPPAN
For Petitioner(s) Mr. P. Chidambaram, Sr. Adv.
Mr. K. V. Mohan, AOR
Mr. R.K. Nair, Adv.
Mr. K.V. Balakrishnan, Adv.
SLP 27812-13/15 Mr. V. Giri, Sr. Adv.
Mr. K. V. Mohan, AOR
Mr. R.K. Nair, Adv.
Mr. K.V. Balakrishnan, Adv.
SLP 27909-11/15 Mr. K. V. Mohan, AOR
Mr. R.K. Nair, Adv.
Signature Not Verified
Mr. K.V. Balakrishnan, Adv.
Digitally signed by
CHETAN KUMAR
Date: 2016.08.29
For Respondent(s)
18:57:00 IST
Reason: Mr. Maninder Singh, ASG
Ms. Binu Tamta, Adv.
Mr. Rupesh Kumar, Adv.
Ms. Jyoti Taneja, Adv.
Mr. Rajiv Singh, Adv.
Mrs. Anil Katiyar, AOR
UPON hearing the counsel the Court made the following
O R D E R
It is submitted by Mr. P. Chidambaram and Mr. V. Giri, learned senior counsel appearing for the petitioners that the 80% has been paid in respect of all the matters.
Mr. Maninder Singh, learned Additional Solicitor General appearing for the respondent shall obtain instructions in this regard.
List the matter after a week.
(Chetan Kumar) (Shakti Parkash Sharma)
Court Master Court Master