Supreme Court - Daily Orders
Commissioner Of Income Tax (Central) ... vs Kabul Chawla on 29 March, 2016
Bench: Kurian Joseph, Rohinton Fali Nariman
ITEM NO.18 COURT NO.11 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)...........of 2016
(CC No. 4893/2016)
(Arising out of impugned final judgment and order dated 28/08/2015
in ITA No. 713/2014 passed by the High Court of Delhi at New Delhi)
COMMISSIONER OF INCOME TAX Petitioner(s)
VERSUS
KABUL CHAWLA Respondent(s)
(with appln. (s) for c/delay in filing SLP and Office Report)
WITH
S.L.P.(C)...CC No. 5176/2016
(With appln.(s) for c/delay in filing SLP and Office Report)
Date : 29/03/2016 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE KURIAN JOSEPH
HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN
For Petitioner(s) Mr. Ranjit Kumar, S.G
Ms. Binu Tamta, Adv.
Mr. Amol Chitale, Adv.
Mr. B. V. Balaram Das,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Post alongwith SLP (C).......CC No.3132/2016.
(Rajni Mukhi) (Renu Diwan)
Sr. P.A. Court Master
Signature Not Verified
Digitally signed by
Rajni Mukhi
Date: 2016.03.30
17:17:42 IST
Reason: