Supreme Court - Daily Orders
The Commissioner Of Income Tax, ... vs Vijay Kumar Gupta on 31 August, 2015
Bench: A.K. Sikri, Rohinton Fali Nariman
ITEM NO.47 COURT NO.14 SECTION IIIA
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)......
CC Nos. 8885-8886/2015
(Arising out of impugned final judgment and order dated 09/04/2014
in MCC No. 286/2014 and 21/08/2014 in RP No. 450/2014 in MCC No.
286/2014 passed by the High Court Of M.P. At Jabalpur)
THE COMMISSIONER OF INCOME TAX, JABALPUR, M.P. Petitioner(s)
VERSUS
VIJAY KUMAR GUPTA Respondent(s)
(With appln(s) for c/delay in filing SLP)
Date : 31/08/2015 These matters were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE A.K. SIKRI
HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN
For Petitioner(s)
Mr. Mukul Rohatgi, AG.
Mr. Tushar Mehta, ASG.
Ms. Rekha Pandey, Adv.
Ms. Sadhana Sandhu, Adv.
Mrs. Anil Katiyar, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
There is a delay of 234 days and 100 days, respectively, in filing the instant special leave petitions against orders dated 09.04.2014 and 21.08.2014 and 36 days in refiling the same.
Even otherwise, the tax effect involved in the present petitions is abysmally low.
The instant petitions are dismissed on the ground of delay as well as on the ground that the tax effect is Signature Not Verified meagre.
Digitally signed by Gulshan Kumar Arora Date: 2015.09.01 17:18:30 IST Reason: (Nidhi Ahuja) (Renu Diwan)
COURT MASTER COURT MASTER