Supreme Court - Daily Orders
Gruh Finance Ltd vs Deputy Commissioner Of Income Tax on 19 March, 2018
Author: R.K. Agrawal
Bench: R.K. Agrawal
1
ITEM NO.59 COURT NO.8 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) No. of 2018
[Diary No(s). 6808/2018]
(Arising out of impugned final judgment and order dated 18-07-2017
in TA No. 384/2017 passed by the High Court Of Gujarat At
Ahmedabad)
GRUH FINANCE LTD Petitioner(s)
VERSUS
DEPUTY COMMISSIONER OF INCOME TAX Respondent(s)
(FOR ADMISSION and I.R. and IA No.35226/2018-CONDONATION OF DELAY
IN FILING and IA No.35227/2018-EXEMPTION FROM FILING C/C OF THE
IMPUGNED JUDGMENT)
WITH
Diary No(s). 6456/2018 (III)
(IA No.34325/2018-CONDONATION OF DELAY IN FILING and IA
No.34327/2018-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT
and IA No.34331/2018-APPLICATION FOR PERMISSION TO BRING ON RECORD
ADDITIONAL FACTS AND DOCUMENTS)
Diary No(s). 6809/2018 (III)
(FOR ADMISSION and I.R. and IA No.34901/2018-CONDONATION OF DELAY
IN FILING and IA No.34904/2018-EXEMPTION FROM FILING C/C OF THE
IMPUGNED JUDGMENT)
Diary No(s). 6990/2018 (III)
Diary No(s). 6994/2018 (III)
Diary No(s). 6998/2018 (III)
Diary No(s). 7000/2018 (III)
(IA No.34838/2018-CONDONATION OF DELAY IN FILING and IA
No.34840/2018-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT)
Date : 19-03-2018 These petitions were called on for hearing today.
CORAM :
Signature Not Verified
HON'BLE MR. JUSTICE R.K. AGRAWAL
Digitally signed by
NIDHI AHUJA
Date: 2018.03.19
HON'BLE MR. JUSTICE ABHAY MANOHAR SAPRE
17:37:15 IST
Reason:
Contd. 2..
2
For Petitioner(s) Mr. R.P. Bhatt, Sr. Adv.
Mr. Santosh Krishnan, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
Issue notice.
Tag with S.L.P. (C) No. 2176 of 2018.
(SUSHIL KUMAR RAKHEJA) (CHANDER BALA) COURT MASTER (SH) BRANCH OFFICER