Supreme Court - Daily Orders
M/S. Jivanlal And Sons vs Assistant Commissioner Of Income Tax 13 ... on 11 January, 2019
Bench: A.K. Sikri, S. Abdul Nazeer
ITEM NO.26 COURT NO.2 SECTION IX
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) No(s). 33864/2018
(Arising out of impugned final judgment and order dated 23-08-2018
in ITA No. 238/2016 passed by the High Court Of Judicature At
Bombay)
M/S. JIVANLAL AND SONS Petitioner(s)
VERSUS
ASSISTANT COMMISSIONER OF INCOME TAX 13 (2) Respondent(s)
(FOR ADMISSION and I.R. )
Date : 11-01-2019 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. Kunal Cheema, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
The Special Leave Petition is dismissed.
Pending application(s), if any, stands disposed of accordingly.
(ASHWANI THAKUR) (RAJINDER KAUR) COURT MASTER (SH) BRANCH OFFICER Signature Not Verified Digitally signed by ASHWANI KUMAR Date: 2019.01.12 11:03:01 IST Reason: