Supreme Court - Daily Orders
Krish Homes Private Limited vs Income Tax Officer on 6 December, 2019
Bench: Ashok Bhushan, M.R. Shah
ITEM NO.16 COURT NO.8 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). 38025/2019
(Arising out of impugned final judgment and order dated 19-07-2019
in DBITA No. 53/2019 passed by the High Court Of Judicature For
Rajasthan At Jaipur)
KRISH HOMES PRIVATE LIMITED Petitioner(s)
VERSUS
INCOME TAX OFFICER Respondent(s)
(FOR I.R. and IA No.175870/2019-CONDONATION OF DELAY IN FILING and
IA No.175869/2019-PERMISSION TO FILE ADDITIONAL
DOCUMENTS/FACTS/ANNEXURES )
Date : 06-12-2019 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE ASHOK BHUSHAN
HON'BLE MR. JUSTICE M.R. SHAH
For Petitioner(s) Dr. Rakesh Gupta, Adv.
Ms. Monika Ghai, Adv.
Mr. Jeetender Gupta, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
The special leave petition is dismissed.
Pending application stands disposed of.
(MEENAKSHI KOHLI) (RENU KAPOOR) COURT MASTER COURT MASTER Signature Not Verified Digitally signed by MEENAKSHI KOHLI Date: 2019.12.10 16:39:13 IST Reason: