Supreme Court - Daily Orders
Pr. Commissioner Of Income Tax Surat 2 vs Ashokbhai Jain Prop. Of Super Jewels on 6 March, 2020
Bench: Rohinton Fali Nariman, S. Ravindra Bhat
ITEM NO.18 COURT NO.4 SECTION III
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). 6659/2020
(Arising out of impugned final judgment and order dated 09-07-2019
in TA No. 353/2019 passed by the High Court Of Gujarat At
Ahmedabad)
PR. COMMISSIONER OF INCOME TAX SURAT 2 Petitioner(s)
VERSUS
ASHOKBHAI JAIN PROP. OF SUPER JEWELS Respondent(s)
(FOR ADMISSION and I.R. and IA No.35419/2020-CONDONATION OF DELAY
IN FILING and IA No.35421/2020-EXEMPTION FROM FILING C/C OF THE
IMPUGNED JUDGMENT)
Date : 06-03-2020 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN
HON'BLE MR. JUSTICE S. RAVINDRA BHAT
For Petitioner(s) Mr. Sanjay Jain, ASG
Dr. Abhishek Atrey, Adv.
Mr. Manish Pushkarna, Adv.
Ms. Ambika Atrey, Adv.
Mrs. Anil Katiyar, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
Application seeking exemption from filing certified copy of the impugned order is allowed.
Issue notice.
(R. NATARAJAN) (NISHA TRIPATHI) AR-cum-PS BRANCH OFFICER Signature Not Verified Digitally signed by SUSHMA KUMARI BAJAJ Date: 2020.03.06 16:16:51 IST Reason: