Supreme Court - Daily Orders
Commissioner Of Income Tax, Kanpur vs Sunil Chandra Gupta on 29 April, 2016
Bench: Kurian Joseph, Rohinton Fali Nariman
ITEM NO.19 COURT NO.10 SECTION IIIA
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petition(s) for Special Leave to Appeal (C)......CC No(s).
2934/2016
(Arising out of impugned final judgment and order dated 11/03/2015
in ITA No. 182/2014 passed by the High Court Of Judicature at
Allahabad)
COMMISSIONER OF INCOME TAX, KANPUR Petitioner(s)
VERSUS
SUNIL CHANDRA GUPTA Respondent(s)
(with appln. (s) for c/delay in filing SLP and office report)
Date : 29/04/2016 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE KURIAN JOSEPH
HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN
For Petitioner(s) Mr. D. L. Chidananda, Adv.
Ms. Neha Nagpal, Adv.
Ms. Mukti Choudhary, Adv.
Mrs. Anil Katiyar, Adv.
For Respondent(s)
UPON hearing counsel the Court made the following
O R D E R
Delay condoned.
We find no reason to entertain this Special Leave Petition, which is, accordingly, dismissed.
(Jayant Kumar Arora) (Renu Diwan)
Sr. P.A. Court Master
Signature Not Verified
Digitally signed by
JAYANT KUMAR ARORA
Date: 2016.04.30
13:48:59 IST
Reason: