Supreme Court - Daily Orders
Prem Vasisht vs Commissioner Of Income Tax, Chandigarh on 28 November, 2016
Bench: Kurian Joseph, Rohinton Fali Nariman
ITEM NO.42 COURT NO.8 SECTION IIIA
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). 34004/2016
(Arising out of impugned final judgment and order dated 12/08/2016
in ITA No. 250/2015 passed by the High Court of Punjab & Haryana at
Chandigarh)
PREM VASISHT Petitioner(s)
VERSUS
COMMISSIONER OF INCOME TAX, CHANDIGARH Respondent(s)
(With interim relief)
Date : 28/11/2016 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE KURIAN JOSEPH
HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN
For Petitioner(s) Mr. Akshat Goel,Adv.
Mr. Sunil Kr. Mukhi, Adv.
Mr. Dushyant Tiwari, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
We find no reason to entertain this Special Leave Petition which is, accordingly, dismissed.
Pending applications, if any, stands disposed of.
(B.Parvathi) (Renu Diwan)
Court Master Assistant Registrar
Signature Not Verified
Digitally signed by
RAJNI MUKHI
Date: 2016.11.30
10:48:24 IST
Reason: