Supreme Court - Daily Orders
Pr. Commissioner Of Income Tax vs Amrik Singh Basra on 17 November, 2017
Bench: Ranjan Gogoi, Rohinton Fali Nariman, Sanjay Kishan Kaul
ITEM NO.27 COURT NO.3 SECTION IV-B
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). 32538/2017
(Arising out of impugned final judgment and order dated 08-05-2017
in ITA No. 191/2017 passed by the High Court Of Punjab & Haryana At
Chandigarh)
PR. COMMISSIONER OF INCOME TAX Petitioner(s)
VERSUS
AMRIK SINGH BASRA Respondent(s)
(FOR ADMISSION and I.R. and IA No.117363/2017-CONDONATION OF DELAY
IN FILING and IA No.117364/2017-EXEMPTION FROM FILING C/C OF THE
IMPUGNED JUDGMENT)
Date : 17-11-2017 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE RANJAN GOGOI
HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN
HON'BLE MR. JUSTICE SANJAY KISHAN KAUL
For Petitioner(s) Mr. A.N.S. Nadkarni, ASG
Ms. Asha G. Nair, Adv.
Mr. Zoheb Hussein, Adv.
Mrs. Anil Katiyar, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Heard the learned counsel for the petitioner and perused the relevant material.
Application for exemption from filing certified copy of the impugned order is allowed.
Delay condoned.
Since similar matter i.e. Civil Appeal No.15619/2017 titled 'Commissioner of Income Tax vs. Balbir Singh Maini' was earlier dismissed by this Court Signature Not Verified on 04.10.2017, the present special leave petition is Digitally signed by NEETU KHAJURIA Date: 2017.11.20 16:46:22 IST Reason: also not entertained and is dismissed accordingly.
(NEETU KHAJURIA) (ASHA SONI)
COURT MASTER BRANCH OFFICER