Supreme Court - Daily Orders
J.R. Construction vs Income Tax Officer Ward 3 (1) Baroda on 30 July, 2018
Bench: Rohinton Fali Nariman, Indu Malhotra
ITEM NO.19 COURT NO.9 SECTION III
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). 24521/2018
(Arising out of impugned final judgment and order dated 05-03-2018
in TA No. 173/2012 passed by the High Court Of Gujarat At
Ahmedabad)
J.R. CONSTRUCTION Petitioner(s)
VERSUS
INCOME TAX OFFICER WARD 3 (1) BARODA Respondent(s)
(FOR ADMISSION and I.R. and IA No.92647/2018-CONDONATION OF DELAY
IN FILING and IA No.92649/2018-EXEMPTION FROM FILING C/C OF THE
IMPUGNED JUDGMENT )
Date : 30-07-2018 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN
HON'BLE MS. JUSTICE INDU MALHOTRA
For Petitioner(s) Mr. D.N.Ray, Adv.
Mr. Manish J.Shah, Adv.
Ms. Disha Ray, Adv.
Mr. Dilip Kumar Nayak, Adv.
Mrs. Sumita Ray, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
Issue notice.
Tag with SLP (Civil) No. 354 of 2015.
(SHASHI SAREEN) (SAROJ KUMARI GAUR) AR CUM PS Signature Not Verified BRANCH OFFICER Digitally signed by SHASHI SAREEN Date: 2018.07.30 16:54:38 IST Reason: