Supreme Court - Daily Orders
Bipinchandra Chimanlal Doshi vs Commissioner Of Income Tax Ii on 14 July, 2017
Bench: R.K. Agrawal, Abhay Manohar Sapre
ITEM NO.43 COURT NO.9 SECTION III
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petition for Special Leave to Appeal (C) No.16022/2017
(Arising out of impugned final judgment and order dated 27-02-2017
in TA No.1002/2010 passed by the High Court Of Gujarat At
Ahmedabad)
BIPINCHANDRA CHIMANLAL DOSHI Petitioner(s)
VERSUS
COMMISSIONER OF INCOME TAX II Respondent(s)
(FOR ADMISSION and I.R.)
Date : 14-07-2017 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE R.K. AGRAWAL
HON'BLE MR. JUSTICE ABHAY MANOHAR SAPRE
For Petitioner(s) Mr. Preetesh Kapoor, Adv.
Ms. Jesal Wahi, AOR
Mr. Kabir Hathi, Adv.
For Ms. Hemantika Wahi, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
The Special Leave Petition is dismissed.
(ASHA SUNDRIYAL) (SNEH LATA SHARMA)
COURT MASTER COURT MASTER
Signature Not Verified
Digitally signed by
ASHA SUNDRIYAL
Date: 2017.07.19
17:07:44 IST
Reason: