Supreme Court - Daily Orders
Pr. Commissioner Of Income Tax 24 vs Haresh D Mehta on 10 July, 2018
Bench: A.K. Sikri, Ashok Bhushan
ITEM NO.11 COURT NO.5 SECTION IX
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). 22354/2018
(Arising out of impugned final judgment and order dated 04-09-2017
in ITA No. 1785/2014 passed by the High Court Of Judicature At
Bombay)
PR. COMMISSIONER OF INCOME TAX 24 Petitioner(s)
VERSUS
HARESH D MEHTA Respondent(s)
(FOR ADMISSION and I.R. and IA No.84432/2018-CONDONATION OF DELAY
IN FILING and IA No.84433/2018-EXEMPTION FROM FILING C/C OF THE
IMPUGNED JUDGMENT)
Date : 10-07-2018 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. Sandeep Sethi, ASG
Mr. Arijit Prasad, Adv.
Ms. Gargi Khanna, 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. Pending application(s), if any, stands disposed of accordingly.
(ASHWANI THAKUR) (RAJINDER KAUR) COURT MASTER (SH) Signature Not Verified COURT MASTER Digitally signed by ASHWANI KUMAR Date: 2018.07.11 14:42:55 IST Reason: