Supreme Court - Daily Orders
Anil Kumar Bansal vs Dcit on 18 May, 2018
Bench: A.K. Sikri, Ashok Bhushan
ITEM NO.17 COURT NO.6 SECTION XIV
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 (C) No(s). 12548/2018
(Arising out of impugned final judgment and order dated 16-03-2018
in ITA No. 308/2018 passed by the High Court of Delhi At New Delhi)
ANIL KUMAR BANSAL Petitioner(s)
VERSUS
DCIT, CENTRAL CIRCLE-31 Respondent(s)
(FOR ADMISSION and I.R. and IA No.70317/2018-EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT and IA No.70316/2018-PERMISSION TO
FILE ADDITIONAL DOCUMENTS)
Date : 18-05-2018 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE A.K. SIKRI
HON'BLE MR. JUSTICE ASHOK BHUSHAN
For Petitioner(s) Mr. Sameer Rohatgi, Adv.
Ms. Ranjeeta Rohatgi, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
At the request of learned counsel for the petitioner, the matter is adjourned.
List in the month of August, 2018.
(SUSHIL KUMAR RAKHEJA) (MALA KUMARI SHARMA) COURT MASTER (SH) BRANCH OFFICER Signature Not Verified Digitally signed by SUSHIL KUMAR RAKHEJA Date: 2018.05.19 11:38:25 IST Reason: