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Commissioner Of Income Tax vs Kuldip Talwar on 15 December, 2015

Author: Madan B. Lokur

Bench: Madan B. Lokur

  ITEM NO.7                                  COURT NO.7             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).33945/2012

  (Arising out of impugned final judgment and order dated 21/02/2012
  in ITA No. 3006/2005 passed by the High Court of Karnataka at
  Bangalore)

  COMMISSIONER OF INCOME TAX & ANR.                                     Petitioner(s)

                                                     VERSUS

  KULDIP TALWAR                                                         Respondent(s)
  (office report on default)

  WITH
  SLP(C) No.34795/2012
  (office report on default)

  Date: 15/12/2015 These petitions were called on for hearing today.

  CORAM :
                            HON'BLE MR. JUSTICE MADAN B. LOKUR
                                              [IN CHAMBER]


  For Petitioner(s)                   Ms. Gunwant Dara, Adv.
                                      Mrs. Anil Katiyar, AOR

  For Respondent(s)

                          UPON hearing the counsel the Court made the following
                                                 O R D E R

One more opportunity is granted to effect service on the unserved respondents subject to payment of costs of Rs.500/- to the Supreme Court Legal Services Committee within four weeks. The said amount shall be utilized for the juvenile justice issues.

Digitally signed by Notice be issued returnable in six weeks.

Sanjay Kumar
Date: 2015.12.16
16:56:48 IST
Reason:




                          (SANJAY KUMAR-I)                        (JASWINDER KAUR)
                             AR-CUM-PS                             COURT MASTER