Supreme Court - Daily Orders
Pr. Commissioner Of Income Tax Surat 1 ... vs Tejua Rohitkumar Kapadia on 4 May, 2018
Bench: Rohinton Fali Nariman, Navin Sinha
ITEM NO.23 COURT NO.11 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). 12670/2018
(Arising out of impugned final judgment and order dated 18-09-2017
in TA No. 691/2017 passed by the High Court Of Gujarat At
Ahmedabad)
PR. COMMISSIONER OF INCOME TAX SURAT 1 SURAT Petitioner(s)
VERSUS
TEJUA ROHITKUMAR KAPADIA Respondent(s)
(FOR ADMISSION and I.R. and IA No.60967/2018-CONDONATION OF DELAY
IN FILING )
Date : 04-05-2018 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN
HON'BLE MR. JUSTICE NAVIN SINHA
For Petitioner(s) Mr. Vikramjit Banerjee, ASG,
Ms. Swarupma Chaturvedi, Adv.
Mr. Rajesh K.Singh, Adv.
Mr. Anshul Gupta, Adv.
Mrs. Anil Katiyar, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Heard.
Delay condoned.
The special leave petition is dismissed. Pending applications, if any, shall stand disposed of.
(SHASHI SAREEN) (SAROJ KUMARI GAUR) AR CUM PS Signature Not Verified BRANCH OFFICER Digitally signed by ASHA SUNDRIYAL Date: 2018.05.05 11:54:31 IST Reason: