Supreme Court - Daily Orders
The Principal Commissioner Of Income ... vs Devangi @ Rupa Dipak Panchal on 18 September, 2017
Bench: Kurian Joseph, R. Banumathi
ITEM NO.18 COURT NO.5 SECTION III
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Diary No(s). 24256/2017
(Arising out of impugned final judgment and order dated 02-02-2017
in TA No. 56/2017 passed by the High Court Of Gujarat At Ahmedabad)
THE PRINCIPAL COMMISSIONER OF INCOME TAX 1
AHMEDABAD Petitioner(s)
VERSUS
DEVANGI @ RUPA DIPAK PANCHAL Respondent(s)
(CONDONATION OF DELAY IN FILING SLP)
Date : 18-09-2017 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE KURIAN JOSEPH
HON'BLE MRS. JUSTICE R. BANUMATHI
For Petitioner(s) Mr. Maninder Singh, ASG
Mr. H. Raghuvendra Rao, Adv.
Mr. Prabhas Bajaj, Adv.
Mr. Akshay Amritanshu, Adv.
Mrs. Anil Katiyar, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
Leave granted.
Tag with Civil Appeal No. 11117 of 2017 and Civil Appeal No. 6407 of 2016.
(JAYANT KUMAR ARORA) (RENU DIWAN) COURT MASTER ASSISTANT REGISTRAR Signature Not Verified Digitally signed by JAYANT KUMAR ARORA Date: 2017.09.20 14:24:15 IST Reason: