Supreme Court - Daily Orders
Pavankumar M. Sanghvi vs Income Tax Officer on 1 May, 2018
Bench: A.K. Sikri, Ashok Bhushan
ITEM NO.23 COURT NO.6 SECTION III
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). 10250/2018
(Arising out of impugned final judgment and order dated 12-02-2018
in TA No. 1037/2017 passed by the High Court of Gujarat at
Ahmedabad)
PAVANKUMAR M. SANGHVI Petitioner(s)
VERSUS
INCOME TAX OFFICER Respondent(s)
(FOR ADMISSION and I.R.)
Date : 01-05-2018 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.Sudhir Mehta, Adv.
Mr.Purvish Jitendra Malkan, Adv.
Ms.Dharita Purvish Malkan, Adv.
Mr.Bhaskar Singh, Adv.
Ms.Shelly Mehta, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Heard.
The special leave petition is dismissed.
(ASHOK RAJ SINGH) (MALA KUMARI SHARMA) COURT MASTER COURT MASTER Signature Not Verified Digitally signed by ASHOK RAJ SINGH Date: 2018.05.01 17:12:08 IST Reason: