Supreme Court - Daily Orders
Pr. Commissioner Of Income Tax Central 2 ... vs Meeta Gutgutia on 15 May, 2018
Bench: Adarsh Kumar Goel, Indu Malhotra
ITEM NO.22 COURT NO.10 SECTION XIV
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). 8612/2018
(Arising out of impugned final judgment and order dated 25-05-2017
in ITA No. 309/2017 passed by the High Court Of Delhi At New Delhi)
PR. COMMISSIONER OF INCOME TAX CENTRAL 2 NEW DELHI Petitioner(s)
VERSUS
MEETA GUTGUTIA Respondent(s)
(FOR CONDONATION OF DELAY IN FILING ON IA 36339/2018 FOR EXEMPTION
FROM FILING C/C OF THE IMPUGNED JUDGMENT ON IA 36340/2018 )
WITH
Diary No(s). 7057/2018 (XIV)
(LIST AFTER THE PRONOUNCEMENT OF JUDGMENT IN CA NO. 8900/2012 AND
BATCH)
Diary No(s). 8217/2018 (XIV)
(FOR CONDONATION OF DELAY IN FILING ON IA 35849/2018 FOR EXEMPTION
FROM FILING C/C OF THE IMPUGNED JUDGMENT ON IA 35850/2018
Date : 15-05-2018 These matters were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ADARSH KUMAR GOEL
HON'BLE MS. JUSTICE INDU MALHOTRA
For Petitioner(s) Mr. Vikramjit Banerjee,ASG
Mr. Ayush Anand,Adv.
Mr. Nikhil Rohatgi,Adv.
Mr. Shashank Khurana,Adv.
Mr. Rupesh Kumar,Adv.
Mr. Abhishek,Adv.
Mrs. Anil Katiyar, AOR
MR. Prashant Rawat,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Tag to SLP(C)......./2016 (CC NO. 4893 of 2016).
Signature Not Verified Digitally signed by MADHU BALA Date: 2018.05.15(MADHU BALA) 17:02:50 IST Reason: (PARVEEN KUMARI PASRICHA) COURT MASTER (SH) BRANCH OFFICER