Supreme Court - Daily Orders
Assistant Commissioner Of Income Tax ... vs Dharmnath Shares And Services Pvt. Ltd. on 10 December, 2018
Bench: S.A. Bobde, Navin Sinha
ITEM NO.10 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). 41239/2018
(Arising out of impugned final judgment and order dated
07-03-2018 in SCA No. 22621/2017 passed by the High Court Of
Gujarat At Ahmedabad)
ASSISTANT COMMISSIONER OF INCOME TAX
(CENTRAL)CIRCULAR 1(2) Petitioner(s)
VERSUS
DHARMNATH SHARES AND SERVICES PVT. LTD. Respondent(s)
(WITH PRAYER FOR INTERIM RELIEF AND IA No.170835/2018-
CONDONATION OF DELAY IN FILING)
Date :10-12-2018 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE S.A. BOBDE
HON'BLE MR. JUSTICE NAVIN SINHA
For Petitioner(s) Mr. K. Radhakrishnan, Sr. Adv.
Ms. Niranjana Singh, Adv.
Ms. Liz Mathew, Adv.
Mrs. Anil Katiyar, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
We see no reason to entertain this petition. Accordingly, the special leave petition is dismissed.
[ Charanjeet Kaur ] [ Indu Kumari Pokhriyal ] A.R.-cum-P.S. Asstt. Registrar Signature Not Verified Digitally signed by CHARANJEET KAUR Date: 2018.12.10 16:54:22 IST Reason: