Supreme Court - Daily Orders
Ritu Singal vs Pr.Commissioner Of Income Tax on 26 July, 2018
Bench: A.K. Sikri, Ashok Bhushan
ITEM NO.1 COURT NO.5 SECTION XIV
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). 16471/2018
(Arising out of impugned final judgment and order dated 12-03-2018
in ITA No. 672/2016 passed by the High Court Of Delhi At New Delhi)
RITU SINGAL Petitioner(s)
VERSUS
PR.COMMISSIONER OF INCOME TAX Respondent(s)
(FOR ADMISSION AND I.R.)
Date : 26-07-2018 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE A.K. SIKRI
HON'BLE MR. JUSTICE ASHOK BHUSHAN
For Petitioner(s)
Mr. Arvind P. Datar, Sr. Adv.
Ms. Kavita Jha, AOR
Mr. Aniket D. Agrawal, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Issue notice, returnable within six weeks. Tag with SLP(C) Diary No. 13082 of 2018. Petitioner is permitted to raise additional grounds.
(MANISH SETHI) (RAJINDER KAUR)
COURT MASTER (SH) BRANCH OFFICER
Signature Not Verified
Digitally signed by
SUSHIL KUMAR
RAKHEJA
Date: 2018.07.28
10:51:28 IST
Reason: