Supreme Court - Daily Orders
Mohd. Sharif Khan vs Assistant Commissioner Of Income Tax on 10 January, 2018
Bench: Rohinton Fali Nariman, Navin Sinha
ITEM NO.22 COURT NO.12 SECTION XV
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). 36578/2017
(Arising out of impugned final judgment and order dated 28-08-2017
in DBITA No. 175/2017 passed by the High Court Of Judicature For
Rajasthan At Jaipur)
MOHD. SHARIF KHAN Petitioner(s)
VERSUS
ASSISTANT COMMISSIONER OF INCOME TAX Respondent(s)
(FOR ADMISSION and I.R.)
Date : 10-01-2018 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN
HON'BLE MR. JUSTICE NAVIN SINHA
For Petitioner(s) Mr. Tarun Gupta, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
The Special Leave Petition is dismissed.
(R. NATARAJAN) (SAROJ KUMARI GAUR) COURT MASTER (SH) COURT MASTER Signature Not Verified Digitally signed by VISHAL ANAND Date: 2018.01.10 16:41:41 IST Reason: