Supreme Court - Daily Orders
The Principal Commissioner Of Income ... vs Shanubhai M Patel on 26 August, 2016
Bench: Kurian Joseph, Rohinton Fali Nariman
ITEM NO.20 COURT NO.10 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)......CC No(s).
15516/2016
(Arising out of impugned final judgment and order dated 28/03/2016
in TA No. 194/2016 passed by the High Court Of Gujarat At
Ahmedabad)
THE PRINCIPAL COMMISSIONER OF INCOME TAX-2 Petitioner(s)
VERSUS
SHANUBHAI M PATEL Respondent(s)
(with appln. (s) for c/delay in filing SLP)
Date : 26/08/2016 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE KURIAN JOSEPH
HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN
For Petitioner(s) Mr. Ranjit Kumar, SG
Mrs. Anil Katiyar,Adv.
Mr. Sanjai Kumar Pathak, Adv.
Mr. Manish Pushkarna, Adv.
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 with the impugned order. The special leave petition is dismissed.
Pending applications, if any, stand disposed of.
(DEEPAK MANSUKHANI) (RENU DIWAN) COURT MASTER ASSISTANT REGISTRAR Signature Not Verified Digitally signed by DEEPAK MANSUKHANI Date: 2016.08.27 10:19:35 IST Reason: