Supreme Court - Daily Orders
Commissioner Of Income Tax-I, ... vs Jayendra K. Doshi on 12 January, 2015
Bench: Anil R. Dave, Shiva Kirti Singh
ITEM NO.11 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).31798/2014
(Arising out of impugned final judgment and order dated 06/09/2011
in ITA No.951/2010 passed by the High Court Of Gujarat At
Ahmedabad)
COMMISSIONER OF INCOME TAX-I, AHMEDABAD Petitioner(s)
VERSUS
JAYENDRA K. DOSHI Respondent(s)
WITH SLP(C)No.31799/2014 - (With Office Report)
Date : 12/01/2015 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ANIL R. DAVE
HON'BLE MR. JUSTICE SHIVA KIRTI SINGH
For Petitioner(s) Mr. Maninder Singh,ASG
Mr. S.A. Haseeb,Adv.
Mr. Tejveer Singh Bhatia,Adv.
For Mrs. Anil Katiyar,Adv.
For Respondent(s) Mr. Nachiketa Joshi,Adv.
Mr. Deepak R. Shah,Adv.
Mr. Bhushan M. Oza,Adv.
UPON hearing the counsel the Court made the following
O R D E R
Mr. Nachiketa Joshi, learned Advocate-on-Record, has submitted that he has instructions to appear for the respondent in both the matters. He seeks time to file Vakalatnama and counter affidavit.
Vakalatnama may be filed within one week and Counter affidavit may be filed within four weeks from today.
Rejoinder affidavit, if any, may be filed within Signature Not Verified four weeks thereafter.
Digitally signed by Sarita Purohit Date: 2015.01.13List the matters on 13th March, 2015. 17:04:39 IST Reason:
(Sarita Purohit) (Sneh Bala Mehra) Court Master Assistant Registrar