Supreme Court - Daily Orders
The Pr Commissioner Of Income Tax 1 vs M/S Arvind Joshi And Co. on 23 August, 2019
Bench: Uday Umesh Lalit, Vineet Saran
ITEM NO.32 COURT NO.8 SECTION III
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). 28318/2019
(Arising out of impugned final judgment and order dated 12-02-2019
in TA No. 1394/2018 passed by the High Court Of Gujarat At
Ahmedabad)
THE PR COMMISSIONER OF INCOME TAX 1 Petitioner(s)
VERSUS
M/S ARVIND JOSHI AND CO. Respondent(s)
(IA No.120675/2019-CONDONATION OF DELAY IN FILING )
Date : 23-08-2019 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE UDAY UMESH LALIT
HON'BLE MR. JUSTICE VINEET SARAN
For Petitioner(s) Mr. K. Radhakrishnan, Sr. Adv.
Ms. Mohan Prasad Gupta, Adv.
Mr. Niranjana Singh, Adv.
Ms. Vishakha, Adv.
Mrs. Anil Katiyar, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
Since the tax effect involved in the matter is less than two crores as stipulated in the latest CBDT Circular dated 8.8.2019, no interference is called for. The special leave petition is dismissed.
Pending applications, if any, shall also stand disposed Signature Not Verified of.
Digitally signed by INDU MARWAH Date: 2019.08.23 17:20:40 IST Reason:(INDU MARWAH) (SUMAN JAIN) COURT MASTER BRANCH OFFICER