Supreme Court - Daily Orders
Pr. Commissioner Of Income Tax Delhi 12 vs Ankit Gupta L/H Manoj Kumar on 27 April, 2018
Bench: Adarsh Kumar Goel, Deepak Gupta
ITEM NO.13 COURT NO.9 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). 11537/2018
(Arising out of impugned final judgment and order dated 06-09-2017
in ITA No. 125/2017 passed by the High Court Of Delhi At New Delhi)
PR. COMMISSIONER OF INCOME TAX DELHI 12 Petitioner(s)
VERSUS
ANKIT GUPTA L/H MANOJ KUMAR Respondent(s)
(IA No.52963/2018-CONDONATION OF DELAY IN FILING and IA
No.52965/2018-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT)
WITH
Diary No(s). 11550/2018 (XIV)
(FOR ADMISSION and I.R. and IA No.52939/2018-CONDONATION OF DELAY
IN FILING)
Date : 27-04-2018 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ADARSH KUMAR GOEL
HON'BLE MR. JUSTICE DEEPAK GUPTA
For Petitioner(s) Ms. Pinky Anand,ASG
Mr. Ashok K. Srivastava,Adv.
Mr. Rajesh Ranjan,Adv.
Mr. Hemant Arya,Adv.
Ms. Pallavi Chopra,Adv.
Mrs. Anil Katiyar, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Heard learned counsel for the petitioner.
Delay condoned.
We do not find any ground to interfere with the impugned order.
The special leave petitions are, accordingly, dismissed.
Pending application(s), if any, shall also stand Signature Not Verified Digitally signed by disposed of. MADHU BALA Date: 2018.04.28 11:46:40 IST Reason: (MADHU BALA) (SUMAN JAIN) COURT MASTER (SH) BRANCH OFFICER