Supreme Court - Daily Orders
M/S Commissioner Of Income Tax Jaipur Ii ... vs M/S Vaibhav Gems Ltd. on 1 October, 2018
Bench: Rohinton Fali Nariman, Indu Malhotra
ITEM NO.16 COURT NO.8 SECTION XV
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). 30849/2018
(Arising out of impugned final judgment and order dated 13-10-2017
in DBITA No. 14/2015 13-10-2017 in DBCO No. 31/2016 passed by the
High Court Of Judicature For Rajasthan At Jaipur)
M/S COMMISSIONER OF INCOME TAX, JAIPUR Petitioner(s)
VERSUS
M/S VAIBHAV GEMS LTD. Respondent(s)
(FOR ADMISSION and I.R. and IA No.134366/2018-CONDONATION OF DELAY
IN FILING)
Date : 01-10-2018 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN
HON'BLE MS. JUSTICE INDU MALHOTRA
For Petitioner(s) Mr. A.N.S. Nadkarni, ASG
Mr. D.L. Chidananda, Adv.
Mr. Rupesh Kumar, Adv.
Mr. Shreyas Bhardwaj, Adv.
Mrs. Anil Katiyar, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
The Special Leave Petition is dismissed.
(MANAV SHARMA) (TAPAN KUMAR CHAKRABORTY) COURT MASTER (SH) Signature Not Verified BRANCH OFFICER Digitally signed by R NATARAJAN Date: 2018.10.03 18:11:07 IST Reason: