Supreme Court - Daily Orders
The Commissioner Of Income Tax Jaipur Ii vs Jaipur Vidyt Vitaran Nigam Ltd. on 1 July, 2014
F ITEM NO.32+47 COURT NO.1 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). 7822/2014
(Arising out of impugned final judgment and order dated 06/01/2014
in DBITA 281/2011 passed by the High Court Of Rajasthan At Jaipur)
C.I.T.,JAIPUR-II Petitioner(s)
VERSUS
JAIPUR VIDYUT VITARAN NIGAM LTD. Respondents(s)
(With appln. (s) for c/delay in filing SLP)
WITH
S.L.P.(C)...CC No. 8160/2014
(With appln. (s) for c/delay in filing SLP and Office Report)
S.L.P.(C)...CC No. 8539/2014
(With appln. (s) for c/delay in filing SLP and Office Report)
S.L.P.(C)...CC No. 8850/2014
(With appln. (s) for c/delay in filing SLP and Office Report)
S.L.P.(C)...CC No. 9049/2014
(With appln. (s) for c/delay in filing SLP and Office Report)
S.L.P.(C)...CC No. 9106/2014
(With appln. (s) for c/delay in filing SLP and Office Report)
S.L.P.(C)...CC No. 9207/2014
(With appln. (s) for c/delay in filing SLP and Office Report)
S.L.P.(C)...CC No. 9948/2014
(With appln. (s) for c/delay in filing SLP and Office Report)
Date : 01/07/2014 These petitions were called on for hearing today.
CORAM :
HON’BLE THE CHIEF JUSTICE
HON’BLE DR. JUSTICE B.S. CHAUHAN
HON’BLE MR. JUSTICE KURIAN JOSEPH
For Petitioner(s) Mr. P.S. Narsimhan, ASG
Ms. Shalini Kumar, Adv.
Mrs. Anil Katiyar, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay is condoned in filing special leave Signature Not Verified petitions. Digitally signed by NEETU KHAJURIA Date: 2014.07.01 16:07:38 IST Issue notice, returnable in ten weeks.
Reason:
(Neetu Khajuria) (Renu Diwan)
Sr.P.A. Court Master