Supreme Court - Daily Orders
Sandeep Chandak vs Principal Commissioner Of Income Tax ... on 23 April, 2018
Bench: Adarsh Kumar Goel, Navin Sinha
ITEM NO.33 COURT NO.10 SECTION XI
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). 7085-7087/2018
(Arising out of impugned final judgment and order dated 27-11-2017
in ITA No. 129/2017 27-11-2017 in ITA No. 128/2017 27-11-2017 in
ITA No. 122/2017 passed by the High Court Of Judicature At
Allahabad)
SANDEEP CHANDAK ETC. Petitioner(s)
VERSUS
PRINCIPAL COMMISSIONER OF INCOME TAX, KANPUR Respondent(s)
(With interim relied and IA No.37879/2018-EXEMPTION FROM FILING
O.T.)
Date : 23-04-2018 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ADARSH KUMAR GOEL
HON'BLE MR. JUSTICE NAVIN SINHA
For Petitioner(s) Mr. Ajay Vohra,SR.Adv.
Mr. Aniket D. Agrawal,Adv.
Ms. Kavita Jha, AOR
Mr. Abhinav Mehrotra,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Heard.
We do not find any ground to interfere with the impugned order(s).
The special leave petitions are accordingly dismissed. Pending applications, if any, shall also stand disposed of.
(MAHABIR SINGH) Signature Not Verified (SUMAN JAIN) COURT MASTER Digitally signed by MAHABIR SINGH Date: 2018.04.23 BRANCH OFFICER 17:38:58 IST Reason: