Supreme Court - Daily Orders
Commissioner Of Income Tax Jaipur vs M/S Manglam Arts on 12 March, 2018
Bench: Adarsh Kumar Goel, Rohinton Fali Nariman
ITEM NO.21 + 62 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). 4404/2018
(Arising out of impugned final judgment and order dated 28-03-2017
in DBITA No. 125/2012 passed by the High Court of Judicature for
Rajasthan at Jaipur)
COMMISSIONER OF INCOME TAX JAIPUR Petitioner(s)
VERSUS
M/S MANGALAM ARTS Respondent(s)
(IA No.30461/2018-CONDONATION OF DELAY IN FILING and IA
No.30468/2018-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT)
WITH
DIARY NO.5839/2018
(IA No.29848/2018-CONDONATION OF DELAY IN FILING and IA
No.332931/2018-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT)
Date : 12-03-2018 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ADARSH KUMAR GOEL
HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN
For Petitioner(s) Mr. Maninder Singh, ASG.
Ms. Vimla Sinha, Adv.
Mr. H.R. Rao, Adv.
Mrs. Anil Katiyar, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
Tag to SLP(C) No.16242/2014(SWETA DHYANI) (PARVEEN KUMARI PASRICHA) SENIOR PERSONAL ASSISTANT BRANCH OFFICER Signature Not Verified Digitally signed by SWETA DHYANI Date: 2018.03.12 16:50:52 IST Reason: