Supreme Court - Daily Orders
Principal Commissioner Of Income Tax 11 vs Rajesh Bajaj (D) Th. Lrs Smt. Sapna Bajaj on 3 November, 2017
Bench: A.K. Sikri, Ashok Bhushan
ITEM NO.7 COURT NO.6 SECTION
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). 32635/2017
(Arising out of impugned final judgment and order dated 28-03-2017
in ITA No. 198/2017 passed by the High Court Of Delhi At New Delhi)
PRINCIPAL COMMISSIONER OF INCOME TAX 11 Petitioner(s)
VERSUS
RAJESH BAJAJ (D) TH. LRS SMT. SAPNA BAJAJ Respondent(s)
(FOR ADMISSION and I.R. and IA No.108001/2017-CONDONATION OF DELAY
IN FILING and IA No.108004/2017-EXEMPTION FROM FILING C/C OF THE
IMPUGNED JUDGMENT)
WITH
Diary No(s). 32625/2017 ()
( IA No.105450/2017-CONDONATION OF DELAY IN FILING and IA
No.105451/2017-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT)
Date : 03-11-2017 These matters were called on for hearing today.
CORAM : HON'BLE MR. JUSTICE A.K. SIKRI
HON'BLE MR. JUSTICE ASHOK BHUSHAN
For Petitioner(s) Mr. Tushar Mehta, ASG
Ms. Asha Gopalan Nair, Adv.
Mr. Rajat Nair, Adv.
Mrs. Anil Katiyar, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
The Special Leave Petitions are dismissed.
Pending application(s), if any, stands disposed of Signature Not Verified accordingly.
Digitally signed by ASHWANI KUMAR Date: 2017.11.03 17:27:40 IST Reason:(ASHWANI THAKUR) (MALA KUMARI SHARMA) COURT MASTER (SH) COURT MASTER