Supreme Court - Daily Orders
Commissioner Of Income Tax Jaipur Iii vs M/S Mega Jewels Pvt Ltd Through Its ... on 4 September, 2018
Bench: A.K. Sikri, Ashok Bhushan
ITEM NO.12 COURT NO.5 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). 25296/2018
(Arising out of impugned final judgment and order dated 07-11-2017
in ITA No. 485/2009 passed by the High Court of Judicature for
Rajasthan At Jaipur)
COMMISSIONER OF INCOME TAX JAIPUR III Petitioner(s)
VERSUS
M/S MEGA JEWELS PVT LTD THROUGH ITS DIRECTOR Respondent(s)
(IA No.118451/2018-CONDONATION OF DELAY IN FILING and IA
No.118452/2018-CONDONATION OF DELAY IN REFILING)
Date : 04-09-2018 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. P.S. Narasimha, ASG
Ms. Rukhmini Bobde, Adv.
Mr. A.K. Panda, Adv.
Mr. Manish Pushkarna, Adv.
Mrs. Anil Katiyar, AOR
For Respondent(s) Mr. Mandeep Kalra, Adv.
Mr. Nitesh Shrivastava, Adv.
Mr. Arvind Chari, Adv.
Mr. Vaibhav Yadav, Adv.
Ms. Isha Khurana, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
The Special Leave Petition is dismissed on the ground of low tax effect, leaving the question of law open.
Pending applications, if any, stand disposed of.
Signature Not Verified Digitally signed by SUSHIL KUMAR RAKHEJA Date: 2018.09.04 16:53:20 IST Reason: (SUSHIL KUMAR RAKHEJA) (RAJINDER KAUR) AR-CUM-PS BRANCH OFFICER