Supreme Court - Daily Orders
Commissioner Of Income Tax - Ii, New ... vs Dinesh Jain on 12 April, 2016
Bench: Kurian Joseph, Rohinton Fali Nariman
ITEM NO.4 COURT NO.11 SECTION IIIA
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petition(s) for Special Leave to Appeal (C)......CC No(s).
6488/2016
(Arising out of impugned final judgment and order dated 27/04/2015
in ITA No. 751/2014 passed by the High Court Of Delhi At New Delhi)
COMMISSIONER OF INCOME TAX - II, NEW DELHI Petitioner(s)
VERSUS
DINESH JAIN Respondent(s)
(with appln. (s) for c/delay in filing SLP)
Date : 12/04/2016 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE KURIAN JOSEPH
HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN
For Petitioner(s) Mr. Rupesh Kumar, Adv.
Ms. Sunita Rani Singh, Adv.
Mr. Nitesh Daryanani, Adv.
Mr. Rupesh Kumar, Adv.
Mr. B. V. Balaram Das, Adv.
For Respondent(s)
UPON hearing counsel the Court made the following
O R D E R
Delay condoned.
Since on merits, it has been found that there is no penalty, this Special Leave Petition is dismissed, however, leaving the question of law on limitation open.
(Jayant Kumar Arora) (Renu Diwan)
Sr. P.A. Court Master
Signature Not Verified
Digitally signed by
JAYANT KUMAR ARORA
Date: 2016.04.16
12:42:18 IST
Reason: