Supreme Court - Daily Orders
Ajay Kumar Gupta vs Commissioner Of Income Tax on 29 November, 2019
Bench: Ashok Bhushan, M.R. Shah
ITEM NO.15 COURT NO.9 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).27478-27479/2019
(Arising out of impugned final judgment and order dated 31-07-2019
in ITA No.833/2005, 11-10-2019 in RP No.427/2019 passed by the High
Court Of Delhi At New Delhi)
AJAY KUMAR GUPTA Petitioner(s)
VERSUS
COMMISSIONER OF INCOME TAX Respondent(s)
(FOR ADMISSION and I.R.)
Date : 29-11-2019 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ASHOK BHUSHAN
HON'BLE MR. JUSTICE M.R. SHAH
For Petitioner(s)
Ms. Manjeet Chawla, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
In view of the letter circulated by the learned counsel for the petitioner seeking adjournment, list the matters on 02.12.2019.
(ARJUN BISHT) (RENU KAPOOR)
COURT MASTER (SH) BRANCH OFFICER
Signature Not Verified
Digitally signed by
ARJUN BISHT
Date: 2019.11.30
10:37:20 IST
Reason: