Supreme Court - Daily Orders
Commissioner Of Income Tax Vadodara 2 vs Vision Finstock Ltd. Through Managing ... on 7 May, 2018
Bench: A.K. Sikri, Ashok Bhushan
ITEM NO.23 COURT NO.6 SECTION III
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. 13152/2018
(Arising out of impugned final judgment and order dated 31-07-2017
in ITA No. 486/2017 passed by the High Court of Gujarat at
Ahmedabad)
COMMISSIONER OF INCOME TAX VADODARA 2 Petitioner(s)
VERSUS
VISION FINSTOCK LTD. Respondent(s)
(With IA No.61931/2018-CONDONATION OF DELAY IN FILING)
Date : 07-05-2018 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. Vikramjit Banerjee, ASG.
Ms. Swarupama Chaturvedi, Adv.
Mr. P. S. Sudheer, Adv.
Mr. Siddharth Sinha, Adv.
Mrs. Anil Katiyar, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
There is a delay of 159 days delay in filing the present petition which is not satisfactorily explained. Notwithstanding the same, we have gone into the merits of the case and do not find any substance in the special leave petition.
The special leave petition is dismissed on the ground of delay as well as on merits.
Signature Not Verified Digitally signed by NIDHI AHUJA Date: 2018.05.08 13:11:17 IST Reason: (NIDHI AHUJA) (MALA KUMARI SHARMA) COURT MASTER COURT MASTER