Supreme Court - Daily Orders
Principal Commissioner Of Income Tax ... vs Jignesh P. Shah on 11 March, 2019
Bench: Ashok Bhushan, K.M. Joseph
ITEM NO.24 COURT NO.12 SECTION IX
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).7779/2019
(Arising out of impugned final judgment and order dated 26-09-2018
in ITA No. 554/2016 passed by the High Court Of Judicature At
Bombay)
PRINCIPAL COMMISSIONER OF INCOME TAX - CENTRAL 4 Petitioner(s)
VERSUS
JIGNESH P. SHAH Respondent(s)
(FOR ADMISSION and I.R. and IA No.39718/2019-CONDONATION OF DELAY
IN FILING)
Date : 11-03-2019 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ASHOK BHUSHAN
HON'BLE MR. JUSTICE K.M. JOSEPH
For Petitioner(s)
Mr. Vibha Datta Makhija, Sr. Adv.
Mr. V. Kunduru, Adv.
Mr. T.M. Singh, 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 due to low tax effect. Pending application(s), if any, disposed of.
(ARJUN BISHT) (RENU KAPOOR)
COURT MASTER (SH) BRANCH OFFICER
Signature Not Verified
Digitally signed by
ARJUN BISHT
Date: 2019.03.11
16:42:59 IST
Reason: