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Principal Commissioner Of Income Tax 5 vs Manzil Dinesh Kumar Shah on 4 January, 2019

Bench: Uday Umesh Lalit, Indu Malhotra

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     ITEM NO.28                              COURT NO.9                 SECTION III

                                   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.45862/2018

     (Arising out of impugned final judgment and order dated 07-05-2018
     in TA No.451/2018 passed by the High Court Of Gujarat At Ahmedabad)

     PRINCIPAL COMMISSIONER OF INCOME TAX 5                              Petitioner(s)

                                                    VERSUS

     MANZIL DINESH KUMAR SHAH                                            Respondent(s)

     (FOR ADMISSION and I.R.; IA No.182684/2018-CONDONATION OF DELAY IN
     FILING; and, IA No.182685/2018-EXEMPTION FROM FILING C/C OF THE
     IMPUGNED JUDGMENT)

     WITH
     Diary No.45832/2018 (III)
     (FOR ADMISSION and I.R.; IA No.182965/2018-CONDONATION OF DELAY IN
     FILING; and, IA No.182966/2018-EXEMPTION FROM FILING C/C OF THE
     IMPUGNED JUDGMENT)

     Date : 04-01-2019 These matters were called on for hearing today.

     CORAM :
                             HON'BLE MR. JUSTICE UDAY UMESH LALIT
                             HON'BLE MS. JUSTICE INDU MALHOTRA

     For Petitioner(s)                 Mr. V. Shekhar, Sr. Adv.
                                       Ms. Niranjana Singh, Adv.
                                       Mr. Vikas Bansal, Adv.
                                       Mr. Shashank Shekhar, Adv.
                                       Mr. Prithviraj Singh, Adv.
                                       Mr. Shakti Pandey, Adv.
                                       Sheetal Rajput, Adv.
                                       for Mrs. Anil Katiyar, AOR

     For Respondent(s)

                              UPON hearing the counsel the Court made the following
                                                 O R D E R

Signature Not Verified Delay condoned.

We do not see any reason to interfere in these matters. The 13:47:03 IST Reason:

special leave petitions are, accordingly, dismissed.

Pending application(s), if any, shall stand disposed of.

(MUKESH KUMAR) (SUMAN JAIN) COURT MASTER BRANCH OFFICER