Supreme Court - Daily Orders
Gulshan Malik vs Commissioner Of Income Tax on 26 October, 2015
Bench: Ranjan Gogoi, N.V. Ramana
ITEM NO.56 COURT NO.8 SECTION IIIA
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). 30670/2014
(ARISING OUT OF IMPUGNED FINAL JUDGMENT AND ORDER DATED 14/03/2014
IN ITA NO. 55/2014 PASSED BY THE HIGH COURT OF DELHI AT NEW DELHI)
GULSHAN MALIK PETITIONER(S)
VERSUS
COMMISSIONER OF INCOME TAX RESPONDENT(S)
Date : 26/10/2015 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE RANJAN GOGOI
HON'BLE MR. JUSTICE N.V. RAMANA
For Petitioner(s) Mr. Salil Agarwal, Adv.
Mr. Prakash Kumar Singh, Adv.
Mr. Bhargava V. Desai, Adv.
Ms. Saumya Mehrotra, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Heard learned counsel for the petitioner and perused the relevant material.
We do not find any legal and valid ground for interference. The Special Leave Petition is dismissed.
[VINOD LAKHINA] [ASHA SONI]
COURT MASTER COURT MASTER
Signature Not Verified
Digitally signed by
Vinod Lakhina
Date: 2015.10.27
17:35:27 IST
Reason: