Supreme Court - Daily Orders
Susham Singla vs Commissioner Of Income Tax, Patiala on 10 April, 2017
Bench: R.K. Agrawal, Abhay Manohar Sapre
ITEM NO.27 COURT NO.10 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) No(s). 9968/2017
(Arising out of impugned final judgment and order dated 23/12/2016
in ITA No. 371/2015 passed by the High Court of Punjab & Haryana at
Chandigarh)
SUSHAM SINGLA Petitioner(s)
VERSUS
COMMISSIONER OF INCOME TAX, PATIALA Respondent(s)
(With appln. (s) for exemption from filing c/c of the impugned
judgment and interim relief and office report)
Date : 10/04/2017 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE R.K. AGRAWAL
HON'BLE MR. JUSTICE ABHAY MANOHAR SAPRE
For Petitioner(s) Mr. Deepanshu Jain,Adv.
Mr. Gaurav Mittal,Adv.
Ms. Manju Jetley,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
We do not find any merit in this petition. The special leave petition is, accordingly, dismissed.
Pending application, if any, stands disposed of.
(Anita Malhotra) (Chander Bala)
Court Master Court Master
Signature Not Verified
Digitally signed by
ANITA MALHOTRA
Date: 2017.04.11
17:16:56 IST
Reason: