Supreme Court - Daily Orders
Commissioner Of Income Tax 1 Lucknow vs M/S Raj Kumar Singh And Co Lucknow on 27 April, 2018
Bench: A.K. Sikri, Ashok Bhushan
ITEM NO.17 COURT NO.5 SECTION XI
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. 12580/2018
(Arising out of impugned final judgment and order dated 29-03-2017
in ITA No. 111/2005 passed by the High Court of Judicature at
Allahabad, Lucknow Bench)
COMMISSIONER OF INCOME TAX-I, LUCKNOW Petitioner(s)
VERSUS
M/S RAJ KUMAR SINGH AND CO., LUCKNOW Respondent(s)
(With IA No.54893/2018-CONDONATION OF DELAY IN FILING and IA
No.54894/2018-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT)
Date : 27-04-2018 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE A.K. SIKRI
HON'BLE MR. JUSTICE ASHOK BHUSHAN
For Petitioner(s)
Mr. Vikramjit Banerjee, ASG.
Mr. H. R. Rao, Adv.
Mr. Bhuvan Mishra, Adv.
Ms. Shruti Agarwal, Adv.
Mrs. Anil Katiyar, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
The special leave petition is dismissed on the ground of delay as well as on merits.
Pending application stands disposed of.
(NIDHI AHUJA) (MALA KUMARI SHARMA)
Signature Not Verified
COURT MASTER COURT MASTER
Digitally signed by
NIDHI AHUJA
Date: 2018.05.02
17:29:26 IST
Reason: