Supreme Court - Daily Orders
Commissioner Of Income Tax I vs Sunil Sankhla on 20 August, 2018
Bench: Rohinton Fali Nariman, Indu Malhotra
ITEM NO.19 COURT NO.9 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). 27732/2018
(Arising out of impugned final judgment and order dated 10-01-2018
in DBITA No. 162/2017 passed by the High Court Of Judicature For
Rajasthan At Jaipur)
COMMISSIONER OF INCOME TAX I Petitioner(s)
VERSUS
SUNIL SANKHLA Respondent(s)
(FOR ADMISSION and I.R. and IA No.108670/2018-CONDONATION OF DELAY
IN FILING )
Date : 20-08-2018 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN
HON'BLE MS. JUSTICE INDU MALHOTRA
For Petitioner(s) Mr. Vikramjit Banerjee, ASG,
Ms. Shruti Agarwal, Adv.
Mr. Parthiv K.Goswami, Adv.
Mr. Merusagar Samantry, Adv.
Ms. Lhingneivah, Adv.
Mrs. Anil Katiyar, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Heard learned counsel for the petitioner. Delay condoned.
We do not find any merit in this petition. The Special Leave Petition is accordingly dismissed. Pending applications, if any, shall stand disposed of.
Signature Not Verified(SHASHI SAREEN) Digitally signed by SHASHI SAREEN Date: 2018.08.20 (SAROJ KUMARI GAUR) AR CUM PS 17:08:28 IST Reason: BRANCH OFFICER