Supreme Court - Daily Orders
Rajiv Dass vs Dy. Commissioner Of Income Tax Osd on 2 August, 2019
Bench: Ashok Bhushan, Navin Sinha
ITEM NO.8 + 58 COURT NO.10 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). 14140/2019
(Arising out of impugned final judgment and order dated 18-12-2018
in ITA No. 327/2017 passed by the High Court Of Delhi At New Delhi)
RAJIV DASS Petitioner(s)
VERSUS
DY. COMMISSIONER OF INCOME TAX Respondent(s)
( IA No. 81485/2019 - CONDONATION OF DELAY IN FILING and IA No.
81486/2019 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT and
IA No. 81488/2019 - EXEMPTION FROM FILING O.T.)
WITH
SLP (C) NO. 18022/2019
(FOR I.R. AND EXEMPTION FROM FILING O.T.)
Date : 02-08-2019 These matters were called on for hearing today.
CORAM : HON'BLE MR. JUSTICE ASHOK BHUSHAN
HON'BLE MR. JUSTICE NAVIN SINHA
For Petitioner(s) Mr. Arvind P. Datar, Sr. Adv.
Mr. Sachit Jolly, Adv.
Ms. Anuradha Dutt, Adv.
Ms. Fereshted Sethna, Adv.
Mr. Aarush Bhatia, Adv.
Ms. B. Vijayalakshmi Menon, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
Issue notice on the special leave petition as well as on the prayer for interim relief.
Signature Not Verified(MEENAKSHI KOHLI) Digitally signed by SANJAY KUMAR Date: 2019.08.03 (RENU KAPOOR) COURT MASTER 11:01:31 IST Reason: COURT MASTER