Supreme Court - Daily Orders
The Pr. Commissioner Of Income Tax vs Bhanuprasad D. Trivedi on 4 May, 2018
Bench: Rohinton Fali Nariman, Navin Sinha
ITEM NO.17 COURT NO.11 SECTION III
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). 11011/2018
(Arising out of impugned final judgment and order dated 12-09-2017
in TA No. 680/2017 passed by the High Court Of Gujarat At
Ahmedabad)
THE PR. COMMISSIONER OF INCOME TAX Petitioner(s)
VERSUS
BHANUPRASAD D. TRIVEDI Respondent(s)
(FOR ADMISSION and I.R. and IA No.60420/2018-CONDONATION OF DELAY
IN FILING and IA No.60421/2018-EXEMPTION FROM FILING C/C OF THE
IMPUGNED JUDGMENT
WITH
Diary No(s). 11914/2018 (III)
(FOR ADMISSION and I.R. and IA No.55858/2018-CONDONATION OF DELAY
IN FILING and IA No.55859/2018-EXEMPTION FROM FILING C/C OF THE
IMPUGNED JUDGMENT)
Date : 04-05-2018 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN
HON'BLE MR. JUSTICE NAVIN SINHA
For Petitioner(s) Mr. Vikramjit Banerjee, ASG,
Mr. Abhishek, Adv.
Mr. H.R.Rao, Adv.
Mr. Ayush Anaand, Adv.
Mrs. Anil Katiyar, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Heard.
Delay condoned.
Signature Not VerifiedThe special leave petitions are dismissed.
Digitally signed by ASHA SUNDRIYAL Date: 2018.05.0511:54:34 IST Pending applications, if any, shall stand disposed of.
Reason:
(SHASHI SAREEN) (SAROJ KUMARI GAUR)
AR CUM PS BRANCH OFFICER