Supreme Court - Daily Orders
Dholadhar Investment Pvt. Ltd. vs Commissioner Of Income Tax, New Delhi on 17 November, 2014
Bench: Anil R. Dave, Kurian Joseph
ITEM NO.43 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). 12547/2014
(Arising out of impugned final judgment and order dated 31/01/2014
in WPC No. 370/2014 passed by the High Court Of Delhi At N. Delhi)
DHOLADHAR INVESTMENT PVT. LTD. Petitioner(s)
VERSUS
COMMISSIONER OF INCOME TAX, NEW DELHI Respondent(s)
(with interim relief and office report)
WITH
SLP(C) No. 14687/2014
(With Interim Relief and Office Report)
Date : 17/11/2014 These petitions were called on for hearing
today.
CORAM : HON'BLE MR. JUSTICE ANIL R. DAVE
HON'BLE MR. JUSTICE KURIAN JOSEPH
For Petitioner(s) Dr. Rakesh Gupta, Adv.
Ms. Poonam Ahuja, Adv.
Mr. Ambhoj Kumar Sinha, Adv.
For Respondent(s) Mr. Tushar Mehta, ASG
Mr. Rahul Kaushik, Adv.
Mrs. Anil Katiyar, Adv.
UPON hearing counsel the Court made the following
O R D E R
As requested, Counter Affidavit be filed within three weeks. Rejoinder Affidavit, if any, be filed within two weeks thereafter.
List on 06.01.2015.
Signature Not Verified Digitally signed by Jayant Kumar Arora Date: 2015.06.10 16:52:49 IST Reason: (Jayant Kumar Arora) (Renuka Sadana) Sr. P.A. Court Master