Supreme Court - Daily Orders
Hindustan Times Ltd. vs Commissioner Of Income Tax-Vi N.D. on 30 June, 2014
Æ ITEM NO.49 COURT NO.6 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).23191-23192/2013
(Arising out of impugned final judgment and order dated 14/09/2012
in ITA 95/2011 and ITA 100/2011 passed by the High Court Of Delhi
At N. Delhi)
HINDUSTAN TIMES LTD. Petitioner(s)
VERSUS
COMMISSIONER OF INCOME TAX-VI N.D. Respondents(s)
(With prayer for interim relief and office report)
Date :30/06/2014 These petitions were called on for hearing today.
CORAM :
HON’BLE MR. JUSTICE ANIL R. DAVE
HON’BLE MR. JUSTICE VIKRAMAJIT SEN
For Petitioner(s) Mr. Ajay Vohra,Adv.
Ms. Kavita Jha,Adv.
For Respondent(s) Mr. R.P. Bhatt,Sr.Adv.
Ms. Shalini Kumar,Adv.
Mrs. Anil Katiyar,Adv.
UPON hearing the counsel the Court made the following
O R D E R
The Special Leave Petitions are dismissed.
(SARITA PUROHIT) (SNEH BALA MEHRA) COURT MASTER ASSISTANT REGISTRAR Signature Not Verified Digitally signed by Sarita Purohit Date: 2014.07.02 15:28:09 IST Reason: