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Supreme Court - Daily Orders

The Pr. Commissioner Of Income Tax ... vs Ankush Saluja on 28 June, 2021

Bench: Rohinton Fali Nariman, K.M. Joseph, B.R. Gavai

     ITEM NO.8                    Court 2 (Video Conferencing)              SECTION XIV

                                   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). 14143/2020

     (Arising out of impugned final judgment and order dated 14-11-2019
     in ITA No. 186/2019 passed by the High Court Of Delhi At New Delhi)

     THE PR. COMMISSIONER OF INCOME TAX CENTRAL 3                          Petitioner(s)

                                                     VERSUS

     ANKUSH SALUJA                                                         Respondent(s)

     (FOR ADMISSION and I.R. and IA No.69530/2020-CONDONATION OF DELAY
     IN FILING and IA No.69529/2020-EXEMPTION FROM FILING C/C OF THE
     IMPUGNED JUDGMENT)

     Date : 28-06-2021 This petition was called on for hearing today.

     CORAM :                 HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN
                             HON'BLE MR. JUSTICE K.M. JOSEPH
                             HON'BLE MR. JUSTICE B.R. GAVAI

     For Petitioner(s)                   Mr. Balbir Singh, ASG
                                         Mr. Rupesh Kumar, Adv.
                                         Ms. Anita Sahni, Adv.
                                         Ms. Swati Gildyal, Adv.
                                         Mrs. Anil Katiyar, AOR
                                         Mr. B. V. Balram Das, Adv.

     For Respondent(s)

                              UPON hearing the counsel the Court made the following
                                                 O R D E R

Delay condoned. Issue notice.

Tag with SLP (C) No. 13372 of 2018. (JAYANT KUMAR ARORA) Signature Not Verified (NISHA TRIPATHI) COURT MASTER Digitally signed by Jayant Kumar Arora Date: 2021.06.28 BRANCH OFFICER 16:22:22 IST Reason: