Supreme Court - Daily Orders
Commr.Of Income Tax,Delhi (Central) vs Rajeev Gupta on 24 January, 2019
Bench: D.Y. Chandrachud, Hemant Gupta
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO(S). 1357 OF 2009
COMMR.OF INCOME TAX,DELHI (CENTRAL) Appellant(s)
VERSUS
RAJEEV GUPTA Respondent(s)
O R D E R
Since the tax effect is less than Rs. 1 crore and having regard to the notification dated 11 July 2018 of the Union of India in the Ministry of Finance, it is not necessary to entertain the present appeal.
The civil appeal is, accordingly, dismissed.
However, the question of law is kept open.
…………………………………………………………………...….J (DR. DHANANJAYA Y. CHANDRACHUD) ..……………………………………………………………….....J (HEMANT GUPTA) NEW DELHI January 24, 2019 Signature Not Verified Digitally signed by MANISH SETHI Date: 2019.01.25 17:27:22 IST Reason: ITEM NO.103 COURT NO.12 SECTION XIV S U P R E M E C O U R T O F I N D I A RECORD OF PROCEEDINGS Civil Appeal No(s). 1357/2009 COMMR.OF INCOME TAX,DELHI (CENTRAL) Appellant(s) VERSUS RAJEEV GUPTA Respondent(s) Date : 24-01-2019 This appeal was called on for hearing today.
CORAM :
HON'BLE DR. JUSTICE D.Y. CHANDRACHUD HON'BLE MR. JUSTICE HEMANT GUPTA For Appellant(s) Mr. K. Radhakrishnan, Sr. Adv. Mr. Rupesh Kumar, Adv.
Mr. H. Raghavendra Rao, Adv. Mrs. Anil Katiyar, AOR For Respondent(s) Mr. Rajiv K. Garg, Adv.
Mr. Vineet Garg, Adv.
Mr. T.L. Garg, Adv.
Mr. Annam D. N. Rao, AOR UPON hearing the counsel the Court made the following O R D E R The civil appeal is dismissed in terms of the signed order.
Pending application(s), if any, shall stand disposed of.
(MANISH SETHI) (SAROJ KUMARI GAUR) COURT MASTER (SH) BRANCH OFFICER (Signed order is placed on the file)