Supreme Court - Daily Orders
Commissioner Of Income Tax-Iii vs Sri Rao Subha Rao on 27 January, 2015
Bench: Ranjan Gogoi, Arun Mishra
ITEM NO.34 COURT NO.9 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).
1224/2015
(ARISING OUT OF IMPUGNED FINAL JUDGMENT AND ORDER DATED 19/06/2014
IN ITTA NO. 382/2014 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
SRI RAO SUBHA RAO RESPONDENT(S)
(WITH APPLN. (S) FOR C/DELAY IN FILING SLP AND OFFICE REPORT)
Date : 27/01/2015 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE RANJAN GOGOI
HON'BLE MR. JUSTICE ARUN MISHRA
For Petitioner(s) Mr. Mukul Rohatgi, AG
Mr. Jayant Mohan, Adv.
Mr. Subas C. Acharya, Adv.
Mr. K.L. Janjani, Adv.
Mrs. Anil Katiyar, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Heard learned counsel for the petitioner and perused the relevant material.
Delay condoned.
We do not find any legal and valid ground for interference. The Special Leave Petition is dismissed.
Signature Not Verified Digitally signed by Vinod Lakhina Date: 2015.01.28 [VINOD LAKHINA] [ASHA SONI] 16:58:35 IST Reason: COURT MASTER COURT MASTER