Supreme Court - Daily Orders
M/S Bannalal Jat Constructions Pvt. ... vs Assistant Commissioner Of Income Tax on 8 April, 2019
Bench: Rohinton Fali Nariman, Vineet Saran
ITEM NO.13 COURT NO.5 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). 7469/2019
(Arising out of impugned final judgment and order dated 31-08-2018
in DBITA No. 140/2018 passed by the High Court Of Judicature For
Rajasthan At Jaipur)
M/S BANNALAL JAT CONSTRUCTIONS PVT. LTD. Petitioner(s)
VERSUS
ASSISTANT COMMISSIONER OF INCOME TAX Respondent(s)
(FOR ADMISSION and I.R. and IA No.50266/2019-CONDONATION OF DELAY
IN FILING)
Date : 08-04-2019 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN
HON'BLE MR. JUSTICE VINEET SARAN
For Petitioner(s) Mr. Prakul Khurana, Adv.
Mr. Tarun Gupta, 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.
(R. NATARAJAN) (RENU DIWAN) COURT MASTER (SH) ASSISTANT REGISTRAR Signature Not Verified Digitally signed by R NATARAJAN Date: 2019.04.08 16:16:34 IST Reason: