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Pr. Commissioner Of Income Tax Iii ... vs Kheti Lal Sharma (Huf) Since Deceased ... on 6 August, 2018

Bench: A.K. Sikri, Ashok Bhushan

     ITEM NO.27                                 COURT NO.4                        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) ….…./2018 Diary No(s).24150/2018

     (Arising out of impugned final judgment and order dated 21-11-2017
     in DBITA No. 170/2016 passed by the High Court Of Judicature For
     Rajasthan At Jaipur)

     PR. COMMISSIONER OF INCOME TAX III JAIPUR                                     Petitioner(s)

                                                        VERSUS

     KHETI LAL SHARMA (HUF) SINCE DECEASED THROUGH LRS                             Respondent(s)
     (With appln for c/delay in filing SLP)

     Date : 06-08-2018 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. Vikramjit Baneerjee,ASG
                                         Mr. Pranay Ranjan,Adv.
                                         Ms. Rekha Pandey,Adv.
                                         Mr. Anshul Gupta,Adv.
                                         Mrs. Anil Katiyar, AOR

     For Respondent(s)


                             UPON hearing the counsel the Court made the following
                                                O R D E R

Delay condoned.

The special leave petition is dismissed on the ground of low tax effect, leaving the question of law open.

Pending application(s), if any, shall stand disposed of.

Reason: (B.PARVATHI) (RAJINDER KAUR) COURT MASTER BRANCH OFFICER