Supreme Court - Daily Orders
Shravan Gupta vs Assistant Commissioner Of Income Tax ... on 14 December, 2018
Bench: Arun Mishra, Vineet Saran
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ITEM NO.40 COURT NO.4 SECTION II-C
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 (Crl.) No(s). 10589/2018
(Arising out of impugned final judgment and order dated 01-10-2018
in CRLMC No. 606/2015 passed by the High Court Of Delhi At New
Delhi)
SHRAVAN GUPTA Petitioner(s)
VERSUS
ASSISTANT COMMISSIONER OF INCOME TAX (ACIT) Respondent(s)
(FOR ADMISSION and I.R. and IA No.175892/2018-EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT)
WITH
SLP(Crl) No. 10654/2018 (II-C)
(FOR ADMISSION and I.R. and IA No.176810/2018-EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT)
SLP(Crl) No. 10653/2018 (II-C)
(FOR ADMISSION and I.R. and IA No.176809/2018-EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT)
SLP(Crl) No. 10648/2018 (II-C)
(FOR ADMISSION and I.R. and IA No.176755/2018-EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT)
Date : 14-12-2018 These petitions were called on for hearing today.
CORAM : HON'BLE MR. JUSTICE ARUN MISHRA
HON'BLE MR. JUSTICE VINEET SARAN
For Petitioner(s) Mr. Mahesh Agarwal, Adv.
Mr. Anshuman Srivastava, Adv.
Mr. E. C. Agrawala, AOR
Mr. Venkita Subramoniam T.R, AOR
Mr. Rahat Bansal, Adv.
Mr. Varun Mudgal, Adv.
Signature Not Verified
For Respondent(s)
Digitally signed by
JAYANT KUMAR ARORA
Date: 2018.12.18
11:24:21 IST
Reason:
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UPON hearing the counsel the Court made the following
O R D E R
Perused the letter circulated by learned counsel for the petitioner seeking adjournment due to bereavement in the family of the briefing counsel.
List after ensuing Christmas vacation.
(JAYANT KUMAR ARORA) (VIDYA NEGI) COURT MASTER COURT MASTER