Supreme Court - Daily Orders
The Commissioner Of Income Tax vs Jagdishprasad Mohanlal Joshi on 12 October, 2018
Bench: A.K. Sikri, Ashok Bhushan
ITEM NO.7 COURT NO.4 SECTION IX
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). 24313/2018
(Arising out of impugned final judgment and order dated 26-07-2017
in ITA No. 1857/2014 passed by the High Court of Judicature At
Bombay)
THE COMMISSIONER OF INCOME TAX Petitioner(s)
VERSUS
JAGDISHPRASAD MOHANLAL JOSHI Respondent(s)
(FOR ADMISSION and I.R. and IA No.139935/2018-CONDONATION OF DELAY
IN FILING and IA No.139940/2018-EXEMPTION FROM FILING C/C OF THE
IMPUGNED JUDGMENT and IA No.139938/2018-CONDONATION OF DELAY IN
REFILING )
Date : 12-10-2018 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE A.K. SIKRI
HON'BLE MR. JUSTICE ASHOK BHUSHAN
For Petitioner(s) Mr. Aman Lekhi, ASG
Mr. P.K. Mullick, Adv.
Mr. Bhuwan Mishra, Adv.
Mr. Vinay Kumar Yadav, Adv.
Mrs. Anil Katiyar, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
The Special Leave Petition is dismissed both on the ground of delay and merits.
Pending applications, if any, stand disposed of.
(SUSHIL KUMAR RAKHEJA) (RAJINDER KAUR) AR-CUM-PS Signature Not Verified BRANCH OFFICER Digitally signed by SUSHIL KUMAR RAKHEJA Date: 2018.10.13 12:51:47 IST Reason: