Supreme Court - Daily Orders
Commissioner Of Income Tax vs Uttar Pradesh Avas Evam Vikas Parishad on 4 May, 2018
Bench: A.K. Sikri, Ashok Bhushan
ITEM NO.19 COURT NO.6 SECTION XI
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). 13089/2018
(Arising out of impugned final judgment and order dated 18-07-2017
in ITA No. 15/2014 passed by the High Court of Judicature at
Allahabad, Lucknow Bench)
COMMISSIONER OF INCOME TAX Petitioner(s)
VERSUS
UTTAR PRADESH AVAS EVAM VIKAS PARISHAD Respondent(s)
(IA No.60991/2018-CONDONATION OF DELAY IN FILING and IA
No.60992/2018-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT )
Date : 04-05-2018 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. Maninder Singh, Asg.
Mr. Ritesh Kumar, Adv.
Ms. Purnima Bhatt, Adv.
Mrs. Anil Katiyar, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
Issue notice.
Tag with C.A. No.3596/2018.
(SWETA DHYANI) (MALA KUMARI SHARMA) SENIOR PERSONAL ASSISTANT BRANCH OFFICER Signature Not Verified Digitally signed by SWETA DHYANI Date: 2018.05.07 10:42:12 IST Reason: