Supreme Court - Daily Orders
Principal Commissioner Of Income Tax ... vs Gurnam Arora on 17 July, 2017
Bench: Rohinton Fali Nariman, Sanjay Kishan Kaul
ITEM NO.48 COURT NO.13 SECTION XIV
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). 17310/2017
(Arising out of impugned final judgment and order dated 10-02-2017
in ITA No. 669/2016 passed by the High Court Of Delhi At New Delhi)
PRINCIPAL COMMISSIONER OF INCOME TAX (CENTRAL) DELHI-3Petitioner(s)
VERSUS
GURNAM ARORA Respondent(s)
(FOR ADMISSION and I.R. and IA No.53626/2017-EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT)
Date : 17-07-2017 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN
HON'BLE MR. JUSTICE SANJAY KISHAN KAUL
For Petitioner(s) Mr. A.N.S. Nadkarni, ASG
Mrs. Rekha Pandey, Adv.
Mr. Shirin Khajuria, Adv.
Mrs. Anil Katiyar, AOR
For Respondent(s) Mr. Salil Kapoor, Adv.
Mr. Sanat Kapoor, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Leave granted.
Tag with Civil Appeal No. 6412/2016.
(R. NATARAJAN) (SAROJ KUMARI GAUR) COURT MASTER COURT MASTER Signature Not Verified Digitally signed by R.NATARAJAN Date: 2017.07.18 16:40:54 IST Reason: