Supreme Court - Daily Orders
Commissioner Of Income Tax Delhi 1 vs Ansal Landmark Township (P) Ltd. on 5 August, 2016
Bench: Kurian Joseph, Rohinton Fali Nariman
ITEM NO.10 COURT NO.8 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).
11512/2016
(Arising out of impugned final judgment and order dated 26/08/2015
in ITA No. 160/2015 passed by the High Court Of Delhi At New Delhi)
COMMISSIONER OF INCOME TAX-1 Petitioner(s)
VERSUS
ANSAL LANDMARK TOWNSHIP (P) LTD. Respondent(s)
(with appln. (s) for c/delay in filing SLP and c/delay in refiling
SLP and office report)
Date : 05/08/2016 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE KURIAN JOSEPH
HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN
For Petitioner(s) Mr. C. Mukund, Adv.
Mr. D. L. Chidananda, Adv.
Mrs. Anil Katiyar, Adv.
For Respondent(s)
UPON hearing counsel the Court made the following
O R D E R
Delay condoned.
Leave granted.
Tag with Civil Appeal No. 1248 of 2016.
(Jayant Kumar Arora) (Renu Diwan) Court Master Court Master Signature Not Verified Digitally signed by JAYANT KUMAR ARORA Date: 2016.08.10 14:41:02 IST Reason: