Supreme Court - Daily Orders
Commissioner Of Income Tax Central 3 vs Praveen Juneja on 23 April, 2018
Bench: Rohinton Fali Nariman, Abhay Manohar Sapre
ITEM NO.18 COURT NO.11 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). 11557/2018
(Arising out of impugned final judgment and order dated 14-07-2017
in ITA No. 56/2017 passed by the High Court Of Delhi At New Delhi)
COMMISSIONER OF INCOME TAX CENTRAL 3 Petitioner(s)
VERSUS
PRAVEEN JUNEJA Respondent(s)
(FOR ADMISSION and I.R. and IA No.52544/2018-CONDONATION OF DELAY
IN FILING and IA No.52545/2018-EXEMPTION FROM FILING C/C OF THE
IMPUGNED JUDGMENT)
Date : 23-04-2018 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN
HON'BLE MR. JUSTICE ABHAY MANOHAR SAPRE
For Petitioner(s) Mr. S. Guru Krishna Kumar, Sr. Adv.
Ms. Meenakshi Grover, Adv.
Mr. N.K. Karhail, Adv.
Mrs. Anil Katiyar, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
The Special Leave Petition is dismissed.
Pending application stands disposed of.
(R. NATARAJAN) (SAROJ KUMARI GAUR) COURT MASTER (SH) BRANCH OFFICER Signature Not Verified Digitally signed by ANITA MALHOTRA Date: 2018.04.24 16:01:46 IST Reason: