Supreme Court - Daily Orders
Pr. Commissioner Of Income Tax Ii Jaipur vs M/S Vedansh Jewels Pvt Ltd on 10 August, 2018
Bench: Rohinton Fali Nariman, Indu Malhotra
ITEM NO.18 COURT NO.9 SECTION XV
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). 25328/2018
(Arising out of impugned final judgment and order dated 24-10-2017
in DBITA No. 271/2017 passed by the High Court Of Judicature For
Rajasthan At Jaipur)
PR. COMMISSIONER OF INCOME TAX II JAIPUR Petitioner(s)
VERSUS
M/S VEDANSH JEWELS PVT LTD Respondent(s)
(FOR ADMISSION and I.R. and IA No.104883/2018-CONDONATION OF DELAY
IN FILING )
Date : 10-08-2018 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. Vikramjit Banerjee, ASG,
Ms. Praveena Gautam, Adv.
Ms. Sema Bengani, Adv.
Ms. Anindita Barman, Adv.
Mrs. Anil Katiyar, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Heard learned counsel for the petitioner. Delay condoned.
We do not find any merit in this petition. The Special Leave Petition is accordingly dismissed. Pending applications, if any, shall stand disposed of.
Signature Not Verified Digitally signed by SHASHI SAREEN (SHASHI SAREEN) Date: 2018.08.11 12:14:16 IST Reason: (SAROJ KUMARI GAUR) AR CUM PS BRANCH OFFICER