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The Principal Commissioner Of Income ... vs Gaurav Arora on 16 October, 2020

Bench: A.M. Khanwilkar, B.R. Gavai

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     ITEM NO.3                 Court 5 (Video Conferencing)           SECTION XIV

                                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). 15164/2020

     (Arising out of impugned final judgment and order dated 26-09-2019
     in ITA No. 1070/2018 passed by the High Court Of Delhi At New
     Delhi)

     THE PRINCIPAL COMMISSIONER OF INCOME TAX                       Petitioner(s)

                                                 VERSUS
     GAURAV ARORA                                                    Respondent(s)

     (FOR ADMISSION and I.R. and IA No.80437/2020-CONDONATION OF DELAY
     IN FILING and IA No.80438/2020-EXEMPTION FROM FILING C/C OF THE
     IMPUGNED JUDGMENT )
     WITH
     Diary No(s). 15237/2020 (XIV)
     (FOR ADMISSION and I.R. and IA No.80070/2020-CONDONATION OF DELAY
     IN FILING)

     Date : 16-10-2020 These petitions were called on for hearing today.

     CORAM :
                          HON'BLE MR. JUSTICE A.M. KHANWILKAR
                          HON'BLE MR. JUSTICE B.R. GAVAI

     For Petitioner(s)              Mr. Vikramjit Banerjee, ASG
                                    Mr. Nachiketa Joshi, Adv.
                                    Ms. Ruchi Kohli, Adv.
                                    Ms. Niranjana Singh, Adv.
                                    Mrs. Anil Katiyar, AOR
     For Respondent(s)

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

Issue notice on the application for condonation of delay as also on the special leave petition(s).

Dasti, in addition, is permitted.

Tag with Civil Appeal Nos.14702 of 2015 and Date: 2020.10.16 20:44:14 IST Reason: connected cases, if any (NEETU KHAJURIA) (VIDYA NEGI) COURT MASTER COURT MASTER 2