Supreme Court - Daily Orders
The Principal Commissioner Of Income ... vs Devangi Alias Rupa Dipak Panchal on 3 October, 2017
Bench: Rohinton Fali Nariman, Sanjay Kishan Kaul
ITEM NO.26 COURT NO.11 SECTION
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Diary No(s). 26081/2017
(Arising out of impugned final judgment and order dated 02-02-2017
in TA No. 55/2017 passed by the High Court Of Gujarat At Ahmedabad)
THE PRINCIPAL COMMISSIONER OF INCOME TAX 1 AHMEDABADPetitioner(s)
VERSUS
DEVANGI ALIAS RUPA DIPAK PANCHAL Respondent(s)
(FOR ADMISSION and I.R. and IA No.92093/2017-CONDONATION OF DELAY
IN FILING)
Date : 03-10-2017 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN
HON'BLE MR. JUSTICE SANJAY KISHAN KAUL
For Petitioner(s) Mr. K.Radhakrishnan, Sr. Adv.
Ms. Purnima Bhat Kak, Adv.
Ms. Rekha Pandey, adv.
Mr. Anil Katiyar, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Tag with Civil Appeal No. 11117 of 2017 etc. etc. (SHASHI SAREEN) (SAROJ KUMARI GAUR) AR CUM PS BRANCH OFFICER Signature Not Verified Digitally signed by SHASHI SAREEN Date: 2017.10.04 16:35:45 IST Reason: