Supreme Court - Daily Orders
Principal Commissioner Of Income Tax ... vs Meeta Gutgutia Prop. M/S Ferns N Petals on 19 March, 2018
Bench: R.K. Agrawal, Abhay Manohar Sapre
ITEM NO.29+62+63 COURT NO.8 SECTION XIV
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Item No.29:
SPECIAL LEAVE PETITION (CIVIL) Diary No(s). 7057/2018
(Arising out of impugned final judgment and order dated 25-05-2017
in ITA No. 308/2017 passed by the High Court of Delhi at New Delhi)
PRINCIPAL COMMISSIONER OF INCOME TAX
(CENTRAL)-2, NEW DELHI Petitioner(s)
VERSUS
MEETA GUTGUTIA PROP. M/S FERNS N PETALS Respondent(s)
(FOR ADMISSION and I.R. and IA No.34665/2018-CONDONATION OF DELAY
IN FILING and IA No.34666/2018-EXEMPTION FROM FILING C/C OF THE
IMPUGNED JUDGMENT)
Item No.62:
SPECIAL LEAVE PETITION (CIVIL) Diary No(s). 8217/2018
(FOR CONDONATION OF DELAY IN FILING ON IA No.35849/2018 and FOR
EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT ON IA
No.35850/2018)
Item No.63:
SPECIAL LEAVE PETITION (CIVIL) Diary No(s). 8612/2018
(FOR CONDONATION OF DELAY IN FILING ON IA No.36339/2018 and FOR
EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT ON IA
No.36340/2018)
Date : 19-03-2018 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE R.K. AGRAWAL
HON'BLE MR. JUSTICE ABHAY MANOHAR SAPRE
For Petitioner(s) Mr. Sandeep Sethi,ASG
Mr. Manish Pushkarna,Adv.
Mr. Nikhil Rohatgi,Adv.
Mr. Shashank Khurana,Adv.
For Mrs. Anil Katiyar, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Signature Not Verified List these matters after the pronouncement of Digitally signed by ASHA SUNDRIYAL Date: 2018.03.20 16:51:41 IST judgment in Civil Appeal No.8900 of 2012 and batch.
Reason:
(ANITA MALHOTRA) (CHANDER BALA)
COURT MASTER COURT MASTER