Supreme Court - Daily Orders
Commissioner Of Income Tax-Iii vs Y. Ramachandra Reddy on 27 July, 2015
Bench: A.K. Sikri, Rohinton Fali Nariman
ITEM NO.11 COURT NO.13 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)......CC No(s).
10264/2015
(Arising out of impugned final judgment and order dated 06/08/2014
in ITA No. 63/2002 passed by the High Court Of Judicature At
Hyderabad For The State Of Telangana And The State Of Andhra
Pradesh)
COMMISSIONER OF INCOME TAX-III Petitioner(s)
VERSUS
Y. RAMACHANDRA REDDY Respondent(s)
(with appln. (s) for c/delay in filing SLP and office report)
Date : 27/07/2015 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE A.K. SIKRI
HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN
For Petitioner(s) Mr. Mukul Rohtagi,AG.
Mr. Pritesh Kapoor,Adv.
Mr. S.A.Haseeb,Adv.
Mrs. Anil Katiyar,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
The special leave petition is dismissed.
(SUMAN WADHWA) (SUMAN JAIN) AR-cum-PS COURT MASTER Signature Not Verified Digitally signed by Suman Wadhwa Date: 2015.07.27 16:45:11 IST Reason: