Supreme Court - Daily Orders
Pr Commissioner Of Income Tax (Central) ... vs Rajkumar Gulab Badgujar on 4 September, 2019
Bench: Uday Umesh Lalit, Vineet Saran
ITEM NO.24 COURT NO.7 SECTION IX
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). 21287/2019
(Arising out of impugned final judgment and order dated 08-01-2019
in ITA No. 897/2016 passed by the High Court Of Judicature At
Bombay)
PR COMMISSIONER OF INCOME TAX (CENTRAL) NAGPUR Petitioner(s)
VERSUS
RAJKUMAR GULAB BADGUJAR Respondent(s)
(FOR ADMISSION and I.R. and IA No.127362/2019-CONDONATION OF DELAY
IN FILING and IA No.127365/2019-CONDONATION OF DELAY IN REFILING )
Date : 04-09-2019 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE UDAY UMESH LALIT
HON'BLE MR. JUSTICE VINEET SARAN
For Petitioner(s) Mr. K.M. Nataraj, ASG
Mr. Arjun Garg, Adv.
Ms. Praveena Gautam, Adv.
Mr. Amit Verma, Adv.
Mr. Devansh Srivastava, Adv.
Mrs. Anil Katiyar, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
We do not see any reason to interfere in the matter. The special leave petition is, accordingly, dismissed. However, the questions of law are kept open.
Pending application(s), if any, shall stand disposed of.
Signature Not Verified Digitally signed by GULSHAN KUMAR ARORA Date: 2019.09.06 16:13:43 IST Reason: (GULSHAN KUMAR ARORA) (SUMAN JAIN) COURT MASTER COURT MASTER