Supreme Court - Daily Orders
Pr. Commissioner Of Income Tax vs Mahendra Singh Asoliya on 31 August, 2018
Bench: Rohinton Fali Nariman, Indu Malhotra
ITEM NO.23 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
SPECIAL LEAVE PETITION (CIVIL) Diary No(s). 27219/2018
(Arising out of impugned final judgment and order dated 23-01-2018
in DBITA No. 206/2013 passed by the High Court Of Judicature For
Rajasthan At Jodhpur)
PR. COMMISSIONER OF INCOME TAX Petitioner(s)
VERSUS
MAHENDRA SINGH ASOLIYA Respondent(s)
(FOR ADMISSION and I.R. and IA No.116337/2018-CONDONATION OF DELAY
IN FILING )
Date : 31-08-2018 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN
HON'BLE MS. JUSTICE INDU MALHOTRA
For Petitioner(s) Mr. A.N.S. Nadkarni, ASG
Ms. Praveena Gautam, Adv.
Mr. Zoheb Hussain, Adv.
Mr. S.A. Haseeb, 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.
However, the question of law is left open.
(R. NATARAJAN) (TAPAN KUMAR CHAKRABORTY) COURT MASTER (SH) BRANCH OFFICER Signature Not Verified Digitally signed by R NATARAJAN Date: 2018.08.31 16:44:19 IST Reason: