Supreme Court - Daily Orders
Sarwan Kumar Sharma vs Commissioner Of Income Tax-I on 15 December, 2014
Bench: Ranjan Gogoi, Rohinton Fali Nariman
ITEM NO.26 COURT NO.9 SECTION IIIA
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petition(s) for Special Leave to Appeal (C)....../2014
(CC No(s). 20645/2014)
(Arising out of impugned final judgment and order dated 15/07/2014
in TA No. 252/2014 passed by the High Court Of Gujarat At
Ahmedabad)
SARWAN KUMAR SHARMA Petitioner(s)
VERSUS
COMMISSIONER OF INCOME TAX-I Respondent(s)
(With appln. (s) for c/delay in filing SLP)
Date : 15/12/2014 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE RANJAN GOGOI
HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN
For Petitioner(s) Mr. Kannan Kapur,Adv.
Mr. Y.K. Kapur,Adv.
Mr. Rajinder Mathur,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Heard learned counsel for the petitioner and perused the relevant material.
Delay condoned.
We do not find any legal and valid ground for interference. The special leave petition is dismissed.
(MADHU BALA) (ASHA SONI)
COURT MASTER COURT MASTER
Signature Not Verified
Digitally signed by
Madhu Bala
Date: 2014.12.16
17:43:35 IST
Reason: