Supreme Court - Daily Orders
Pr. Commissioner Of Income Tax 19 vs Neeraj Jindal on 28 August, 2017
Bench: Rohinton Fali Nariman, Sanjay Kishan Kaul
ITEM NO.7 COURT NO.12 SECTION XIV
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Diary No(s). 24342/2017
(Arising out of impugned final judgment and order dated 09-02-2017
in ITA No. 464/2016 passed by the High Court Of Delhi At New Delhi)
PR. COMMISSIONER OF INCOME TAX 19 Petitioner(s)
VERSUS
NEERAJ JINDAL Respondent(s)
( IA No.74614/2017-CONDONATION OF DELAY IN FILING and IA
No.74621/2017-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT)
Date : 28-08-2017 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN
HON'BLE MR. JUSTICE SANJAY KISHAN KAUL
For Petitioner(s) Mr. A.N.S. Nadkarni, ASG
Mr. A.K. Srivastava, Adv.
Rukhmini Bobde, Adv.
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 leaving the question of law open.
(R. NATARAJAN) (SAROJ KUMARI GAUR) COURT MASTER COURT MASTER Signature Not Verified Digitally signed by R.NATARAJAN Date: 2017.08.28 16:46:25 IST Reason: