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The Assistant Commissioner Of Income ... vs Balmiki Prasad Singh on 28 September, 2018

Bench: Rohinton Fali Nariman, Indu Malhotra

     ITEM NO.50                               COURT NO.8                  SECTION XVI

                          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) No(s). 21738/2018

     (Arising out of impugned final judgment and order dated 25-01-2018
     in CWJC No. 1402/2018 passed by the High Court Of Judicature At
     Patna)
     THE ASSISTANT COMMISSIONER OF INCOME TAX & ORS.                       Petitioner(s)

                                                     VERSUS
     BALMIKI PRASAD SINGH                                                  Respondent(s)
     (IA No.104676/2018-EXEMPTION                   FROM   FILING   C/C   OF THE IMPUGNED
     JUDGMENT )

     WITH
     SLP(C) No. 23457/2018 (XVI)
     (FOR ADMISSION and I.R. and IA No.112664/2018-CONDONATION OF DELAY
     IN FILING and IA No.112665/2018-EXEMPTION FROM FILING C/C OF THE
     IMPUGNED JUDGMENT)

     Date : 28-09-2018 These matters were called on for hearing today.
     CORAM :
                             HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN
                             HON'BLE MS. JUSTICE INDU MALHOTRA
     For Petitioner(s)                 Mrs. Pinky Anand, ASG
                                       Mr. Rupesh Kumar, Adv.
                                       Mr. Rajesh Ranjan, Adv.
                                       Ms. Praveena Gautam, Adv.
                                       Mr. Shreyash Bhardwaj, Adv.
                                       Ms. Tanisha Samanta, Adv.
                                       Mrs. Anil Katiyar, AOR

     For Respondent(s)                 Mr.   Kavin Gulati, Sr. Adv.
                                       Mr.   Ajay Rastogi, Adv.
                                       Ms.   Ranjeeta Rohatgi, AOR
                                       Ms.   Pragya Baghel, Adv.

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

The Special Leave Petitions are dismissed.

Pending applications shall stand disposed of.

The Assessing Officer (AO) shall pass orders after hearing Digitally signed by R NATARAJAN Date: 2018.09.29 both the parties.

12:29:34 IST Reason:

(MANAV SHARMA) (TAPAN KUMAR CHAKRABORTY) COURT MASTER (SH) BRANCH OFFICER