Supreme Court - Daily Orders
Prajatantra Prachar Samity vs Commissioner Of Income Tax on 2 December, 2019
Bench: Uday Umesh Lalit, Vineet Saran
1
ITEM NO.47 COURT NO.6 SECTION XI-A
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petition for Special Leave to Appeal (C) Nos.24096-24101/2019
(Arising out of impugned final judgment and order dated 24-04-2019
in ITA No.58/2010, 24-04-2019 in ITA No.59/2010, 24-04-2019 in ITA
No.60/2010, 24-04-2019 in ITA No.62/2010, 24-04-2019 in ITA
No.63/2010, 24-04-2019 in ITA No.64/2010 passed by the High Court
Of Orissa At Cuttack)
PRAJATANTRA PRACHAR SAMITY Petitioner(s)
VERSUS
COMMISSIONER OF INCOME TAX & ANR. Respondent(s)
(FOR ADMISSION and I.R.; and, IA No.145500/2019 – FOR CONDONATION
OF DELAY IN FILING)
Date : 02-12-2019 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE UDAY UMESH LALIT
HON'BLE MR. JUSTICE VINEET SARAN
For Petitioner(s) Mr. Gourab Banerji, Sr. Adv.
Mr. Siddhant Tripathi, Adv.
Mr. Santosh Kumar - I, AOR
Mr. S.P. Mukherjee, Adv.
Ms. Ishita Mishra, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
According to the office report, service of show-cause notice is complete on the respondents. However, none has entered appearance.
Signature Not VerifiedIn the circumstances, we give liberty to the petitioner to Digitally signed by MUKESH KUMAR Date: 2019.12.03 serve a copy of the petition on Central Agency (through Ms. Anil 18:16:59 IST Reason:
Katiyar, AOR) 2 List on 17.01.2020.
(MUKESH NASA) (SUMAN JAIN) COURT MASTER BRANCH OFFICER