Supreme Court - Daily Orders
Clarity Gold Pvt Ltd vs Principal Commissioner Of Income Tax ... on 15 April, 2019
Bench: D.Y. Chandrachud, Hemant Gupta
ITEM NO.6 COURT NO.11 SECTION XV
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). 1134/2019
(Arising out of impugned final judgment and order dated 25-07-2018
in DBITA No. 146/2018 passed by the High Court Of Judicature For
Rajasthan At Jaipur)
CLARITY GOLD PVT LTD Petitioner(s)
VERSUS
PRINCIPAL COMMISSIONER OF INCOME
TAX CENTRAL CIRCLE 1 Respondent(s)
(IA No.58098/2019-CONDONATION OF DELAY IN FILING and IA
No.58101/2019-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT
and IA No.58103/2019-EXEMPTION FROM FILING O.T. and IA
No.58099/2019-CONDONATION OF DELAY IN REFILING )
Date : 15-04-2019 This petition was called on for hearing today.
CORAM :
HON'BLE DR. JUSTICE D.Y. CHANDRACHUD
HON'BLE MR. JUSTICE HEMANT GUPTA
For Petitioner(s)
Mr. A. Karthik, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
We are not inclined to entertain this petition under Article 136 of the Constitution of India.
The Special Leave Petition is, accordingly, dismissed. Pending application(s), if any, shall stand disposed of.
Signature Not Verified Digitally signed by MANISH SETHI Date: 2019.04.16 16:50:36 IST Reason: (MANISH SETHI) (SAROJ KUMARI GAUR) COURT MASTER (SH) BRANCH OFFICER