Supreme Court - Daily Orders
The Principal Commissioner Of Income ... vs Parasben Kasturchand Kochar on 2 August, 2021
Bench: Sanjay Kishan Kaul, Hrishikesh Roy
ITEM NO.11 Court 7 (Video Conferencing) 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). 6782/2021
(Arising out of impugned final judgment and order dated 17-09-2020
in TA No. 204/2020 passed by the High Court Of Gujarat At
Ahmedabad)
THE PRINCIPAL COMMISSIONER OF INCOME TAX 1 Petitioner(s)
VERSUS
PARASBEN KASTURCHAND KOCHAR Respondent(s)
(FOR ADMISSION and I.R. )
Date : 02-08-2021 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE SANJAY KISHAN KAUL
HON'BLE MR. JUSTICE HRISHIKESH ROY
For Petitioner(s) Mr. Jayant K Sud, Ld. ASG
Mr. H.R. Rao, Adv.
Mr. Navanjay Mahapatra, Adv.
Mr. S.A. Haseeb, Adv.
Mrs. Anil Katiyar, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
We are not inclined to interfere with the impugned order. The Special Leave Petition is, accordingly, dismissed. Pending application, if any, stands disposed of.
[ASHA SUNDRIYAL] [BEENA JOLLY]
ASTT. REGISTRAR-cum-PS COURT MASTER (NSH)
Signature Not Verified
Digitally signed by
Anita Malhotra
Date: 2021.08.02
18:17:10 IST
Reason: