Supreme Court - Daily Orders
Pr. Commissioner Of Income Tax Central ... vs M/S Arpit Land Pvt. Ltd. on 23 April, 2018
Bench: Rohinton Fali Nariman, Abhay Manohar Sapre
ITEM NO.20 COURT NO.11 SECTION XV
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). 12517/2018
(Arising out of impugned final judgment and order dated 23-06-2017
in DBITA No. 124/2014 passed by the High Court Of Judicature For
Rajasthan At Jaipur)
PR. COMMISSIONER OF INCOME TAX CENTRAL III Petitioner(s)
VERSUS
M/S ARPIT LAND PVT. LTD. Respondent(s)
(FOR ADMISSION and I.R. and IA No.54218/2018-CONDONATION OF DELAY
IN FILING and IA No.54221/2018-EXEMPTION FROM FILING C/C OF THE
IMPUGNED JUDGMENT )
Date : 23-04-2018 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN
HON'BLE MR. JUSTICE ABHAY MANOHAR SAPRE
For Petitioner(s) Mrs. Anil Katiyar, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Heard.
Delay condoned.
In view of the order dated 11.01.2018 passed by this Court in SLP(C) D. No. 24156 of 2017, this special leave petition also stands dismissed.
Pending applications, if any, shall stand disposed of.
Signature Not Verified(SHASHI SAREEN) Digitally signed by ASHA SUNDRIYAL Date: 2018.04.24 (SAROJ KUMARI GAUR) AR CUM PS 16:51:10 IST Reason: BRANCH OFFICER