Supreme Court - Daily Orders
The Commissioner Of Income Tax (C) I vs Kamal Galani on 10 December, 2018
Bench: A.K. Sikri, S. Abdul Nazeer
ITEM NO.33 COURT NO.3 SECTION III
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). 42784/2018
(Arising out of impugned final judgment and order dated 11-06-2018
in TA No. 1376/2007 passed by the High Court of Gujarat At
Ahmedabad)
THE COMMISSIONER OF INCOME TAX (C) I Petitioner(s)
VERSUS
KAMAL GALANI Respondent(s)
(IA No.170156/2018-CONDONATION OF DELAY IN FILING and IA
No.170157/2018-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT)
Date : 10-12-2018 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE A.K. SIKRI
HON'BLE MR. JUSTICE S. ABDUL NAZEER
For Petitioner(s) Mr. A.N.S. Nadkarni, ASG
Mr. Devashish Bharuka, Adv.
Mr. H.R. Rao, Adv.
Mrs. Anil Katiyar, 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 applications, if any, stand disposed of.
(SUSHIL KUMAR RAKHEJA) (RAJINDER KAUR)
AR-CUM-PS BRANCH OFFICER
Signature Not Verified
Digitally signed by
SUSHIL KUMAR
RAKHEJA
Date: 2018.12.12
14:31:45 IST
Reason: