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Principal Commissioner Of Income Tax vs Virendra Singh on 28 July, 2017

Bench: R.K. Agrawal, Mohan M. Shantanagoudar

     ITEM NO.32                                COURT NO.9                 SECTION XV

                                   S U P R E M E C O U R T O F        I N D I A
                                           RECORD OF PROCEEDINGS

     Diary No(s). 15395/2017

     (Arising out of impugned final judgment and order dated 05-10-2016
     in DBITA No. 117/2016 passed by the High Court of Judicature for
     Rajasthan at Jaipur)

     PRINCIPAL COMMISSIONER OF INCOME TAX                                  Petitioner(s)

                                                      VERSUS

     VIRENDRA SINGH                                                        Respondent(s)

     (FOR ADMISSION and I.R. and IA No.49188/2017-CONDONATION OF DELAY
     IN FILING and IA No.49192/2017-EXEMPTION FROM FILING C/C OF THE
     IMPUGNED JUDGMENT)


     Date : 28-07-2017 This petition was called on for hearing today.

     CORAM :
                             HON'BLE MR. JUSTICE R.K. AGRAWAL
                             HON'BLE MR. JUSTICE MOHAN M. SHANTANAGOUDAR


     For Petitioner(s)                 Mr.   Maninder Singh,ASG
                                       Mr.   Nalin Kohli,Adv.
                                       Ms.   Asha Gopalan Nair,Adv.
                                       Mr.   Om Prakash Shukla,Adv.
                                       Mr.   Prabhas Bajaj,Adv.
                                       Mr.   Ankit Roy,Adv.
                                       For   Ms. Anil Katiyar, AOR

     For Respondent(s)


                              UPON hearing the counsel the Court made the following
                                                 O R D E R

Delay condoned.

Issue notice.

(ANITA MALHOTRA) (CHANDER BALA) 13:51:02 IST Reason: COURT MASTER COURT MASTER