Supreme Court - Daily Orders
Principal Commissioner Of Income Tax vs Bhanuprasad D. Trivedi Huf on 11 May, 2018
Bench: Rohinton Fali Nariman, Abhay Manohar Sapre
ITEM NO.51 COURT NO.11 SECTION III
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). 9599/2018
(Arising out of impugned final judgment and order dated 12-09-2017
in TA No. 676/2017 passed by the High Court Of Gujarat At
Ahmedabad)
PRINCIPAL COMMISSIONER OF INCOME TAX Petitioner(s)
VERSUS
BHANUPRASAD D. TRIVEDI HUF Respondent(s)
WITH
Diary No(s). 12645/2018 (III)
(FOR CONDONATION OF DELAY IN FILING ON IA 54422/2018
FOR EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT ON IA
54425/2018)
Date : 11-05-2018 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN
HON'BLE MR. JUSTICE ABHAY MANOHAR SAPRE
For Petitioner(s) Mr. S.Guru Krishna Kumar, Sr. Adv.
Mr. Rupesh Kumar, Adv.
Ms. Rukmini Bobde, Adv.
Mrs. Anil Katiyar, AOR
For Respondent(s) Mr. Sandeep Grover, Adv.
Ms. Pankhuri Bhardwaj, Adv.
Mr. Pai Amit, AOR
UPON hearing the counsel the Court made the following
O R D E R
Heard.
Delay condoned.
The special leave petitions are dismissed.
Signature Not Verified Digitally signed by ASHA SUNDRIYALPending applications, if any, shall stand disposed of.
Date: 2018.05.12 12:27:16 IST Reason: (SHASHI SAREEN) (SAROJ KUMARI GAUR) AR CUM PS BRANCH OFFICER