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Principal Commissioner Of Income Tax I ... vs Jagdish Prasad Soni on 2 February, 2018

Bench: A.K. Sikri, Ashok Bhushan

     ITEM NO.9+53+54                              COURT NO.5                  SECTION XV

                                   S U P R E M E C O U R T O F       I N D I A
                                           RECORD OF PROCEEDINGS

     SPECIAL LEAVE PETITION (CIVIL) Diary No(s). 42421/2017

     (Arising out of impugned final judgment and order dated 18-05-2017
     in DBITA No. 257/2016 passed by the High Court Of Judicature For
     Rajasthan At Jaipur)

     PRINCIPAL COMMISSIONER OF INCOME TAX I JAIPUR                        Petitioner(s)

                                                     VERSUS

     JAGDISH PRASAD SONI                                                  Respondent(s)

     ( IA No.10517/2018-CONDONATION OF DELAY IN FILING)

     WITH

     Diary No. 1955/2018
     (For Condonation of delay in filing ON IA 13454/2018)

     Diary No. 230/2018
     (For Condonation of delay in filing ON IA 13454/2018)

     Date : 02-02-2018 These petitions were called on for hearing today.

     CORAM :                 HON'BLE MR. JUSTICE A.K. SIKRI
                             HON'BLE MR. JUSTICE ASHOK BHUSHAN


     For Petitioner(s)                 Mr. Maninder Singh, ASG
                                       Mr. D.L. Chidananda, Adv.
                                       Mr. Praveena Gautam, Adv.
                                       Mrs. Anil Katiyar, AOR

     For Respondent(s)

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

Delay condoned.

The Special Leave Petitions are dismissed.

Pending application(s), if any, stands disposed of Signature Not Verified accordingly.

(ASHWANI THAKUR) (MALA KUMARI SHARMA) COURT MASTER (SH) COURT MASTER