Supreme Court - Daily Orders
Principal Commissioner Of Income Tax 20 vs Hiren M. Shah on 28 May, 2020
Bench: Ashok Bhushan, Sanjay Kishan Kaul, M.R. Shah
ITEM NO.2 VC-4 SECTION IX
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).33957/2019
(Arising out of impugned final judgment and order dated 01-04-2019
in ITA No.40/2017 passed by the High Court Of Judicature At Bombay)
PRINCIPAL COMMISSIONER OF INCOME TAX 20 Petitioner(s)
VERSUS
HIREN M. SHAH Respondent(s)
(FOR ADMISSION and I.R. and IA No.44464/2020-CONDONATION OF DELAY
IN FILING and IA No.44465/2020-CONDONATION OF DELAY IN
REFILING/CURING THE DEFECTS)
Date : 28-05-2020 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ASHOK BHUSHAN
HON'BLE MR. JUSTICE SANJAY KISHAN KAUL
HON'BLE MR. JUSTICE M.R. SHAH
For Petitioner(s)
Mr. K.M. Nataraj, ASG
Ms. Rashmi Malhotra, 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.
Pending application(s), if any, stands disposed of.
(ARJUN BISHT) (RENU KAPOOR) COURT MASTER (SH) BRANCH OFFICER Signature Not Verified Digitally signed by ARJUN BISHT Date: 2020.05.29 15:45:37 IST Reason: