Supreme Court - Daily Orders
Pr. Commissioner Of Income Tax ... vs Sanjay Jain on 9 February, 2018
Bench: R.K. Agrawal, Abhay Manohar Sapre
ITEM NO.32+52+53 COURT NO.8 SECTION XIV
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Item No.32:
SPECIAL LEAVE PETITION (CIVIL) Diary No(s). 779/2018
(Arising out of impugned final judgment and order dated 17-07-2017
in ITA No. 638/2016 passed by the High Court of Delhi at New Delhi)
PR. COMMISSIONER OF INCOME TAX (CENTRAL) 3 Petitioner(s)
VERSUS
SANJAY JAIN Respondent(s)
(FOR ADMISSION and I.R. and IA No.16108/2018-CONDONATION OF DELAY
IN FILING and IA No.16112/2018-EXEMPTION FROM FILING C/C OF THE
IMPUGNED JUDGMENT)
With
Item No.52:
SPECIAL LEAVE PETITION (CIVIL) Diary No(s). 1051/2018
(FOR CONDONATION OF DELAY IN FILING ON IA 17544/2018
FOR EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT ON IA
17547/2018
Item No.53:
SPECIAL LEAVE PETITION (CIVIL) Diary No(s). 1932/2018
(FOR CONDONATION OF DELAY IN FILING ON IA 17558/2018
Date : 09-02-2018 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE R.K. AGRAWAL
HON'BLE MR. JUSTICE ABHAY MANOHAR SAPRE
For Petitioner(s) Mr. Ritesh Kumar,Adv.
Mr. O.P.Shukla,Adv.
Mr. Yajur Sharma,Adv.
For Mrs. Anil Katiyar, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Signature Not Verified List these matters after the pronouncement of Digitally signed by ANITA MALHOTRA Date: 2018.02.10 12:52:31 IST judgment in Civil Appeal No.8900 of 2012 and batch.
Reason:
(ANITA MALHOTRA) (CHANDER BALA)
COURT MASTER COURT MASTER