Supreme Court - Daily Orders
Pr. Commissioner Of Income Tax 12 New ... vs Ms. Harpreet Kaur L/H Of Virender Singh ... on 4 May, 2018
Bench: Rohinton Fali Nariman, Navin Sinha
ITEM NO.5 COURT NO.11 SECTION XIV
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). 13931/2018
(Arising out of impugned final judgment and order dated 24-07-2017
in ITA No. 142/2017 passed by the High Court Of Delhi At New Delhi)
PR. COMMISSIONER OF INCOME TAX 12 NEW DELHI UNION OF INDIA
Petitioner(s)
VERSUS
MS. HARPREET KAUR L/H OF VIRENDER SINGH KOCHAR Respondent(s)
(FOR ADMISSION and I.R. and IA No.59958/2018-CONDONATION OF DELAY
IN FILING and IA No.59960/2018-EXEMPTION FROM FILING C/C OF THE
IMPUGNED JUDGMENT)
WITH
Diary No(s). 13681/2018 (XIV)
(FOR ADMISSION and I.R. and IA No.60811/2018-CONDONATION OF DELAY
IN FILING)
Date : 04-05-2018 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN
HON'BLE MR. JUSTICE NAVIN SINHA
For Petitioner(s) Mr. Vikramjit Banerjee, ASG,
Mr. Om Prakash Shukla, Adv.
Ms. Rashmi Malhotra, Adv.
Ms. Shruti Aggarwal, Adv.
Mrs. Anil Katiyar, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Heard.
Delay condoned.
Signature Not VerifiedThe special leave petitions are dismissed.
Digitally signed by ASHA SUNDRIYAL Date: 2018.05.0511:54:32 IST Pending applications, if any, shall stand disposed of.
Reason:
(SHASHI SAREEN) (SAROJ KUMARI GAUR)
AR CUM PS BRANCH OFFICER