Supreme Court - Daily Orders
Pr. Commissioner Of Income Tax 17 Mumbai vs Jitendra J. Mehta on 1 March, 2019
Bench: Rohinton Fali Nariman, Vineet Saran
ITEM NO.26 COURT NO.6 SECTION IX
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. 5690/2019
(Arising out of impugned final judgment and order dated 04-07-2018
in ITA No. 242/2016 passed by the High Court of Judicature at
Bombay)
PR. COMMISSIONER OF INCOME TAX 17 MUMBAI Petitioner(s)
VERSUS
JITENDRA J. MEHTA Respondent(s)
(FOR ADMISSION and I.R. and IA No.33163/2019-CONDONATION OF DELAY
IN FILING)
Date : 01-03-2019 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN
HON'BLE MR. JUSTICE VINEET SARAN
For Petitioner(s)
Mr. Mahabir Singh, Sr. Adv.
Ms. Priyanka Das, Adv.
Mr. Bimal Roy Jad, Adv.
Mrs. Anil Katiyar, AOR
Ms. Sheena Taqvi, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
The special leave petition is dismissed keeping the question of law open.
(NIDHI AHUJA) (RENU DIWAN) Signature Not Verified COURT MASTER (SH) ASSISTANT REGISTRAR Digitally signed by NIDHI AHUJA Date: 2019.03.02 11:46:06 IST Reason: