Supreme Court - Daily Orders
The Principal Commissioner Of Income ... vs Bhavi Chand Jindal on 25 March, 2019
Bench: D.Y. Chandrachud, Hemant Gupta
ITEM NO.17 COURT NO.8 SECTION XIV
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).7704/2019
(Arising out of impugned final judgment and order dated 13-09-2018
in ITA No. 973/2018 passed by the High Court Of Delhi At New Delhi)
THE PRINCIPAL COMMISSIONER OF INCOME TAX CENTRAL 3 Petitioner(s)
VERSUS
BHAVI CHAND JINDAL Respondent(s)
(WITH I.R. and IA No.42951/2019-CONDONATION OF DELAY IN FILING)
Date : 25-03-2019 This petition was called on for hearing today.
CORAM :
HON'BLE DR. JUSTICE D.Y. CHANDRACHUD
HON'BLE MR. JUSTICE HEMANT GUPTA
For Petitioner(s) Mr. K.M. Nataraj, ASG
Mr. Shailesh Madiyal, Adv.
Ms. Niranjana Singh, Adv.
Mr. Shirin Khajuria, Adv.
Mrs. Anil Katiyar, AOR
For Respondent(s) Mr. Rohit Jain, Adv.
Ms. Kavita Jha, Adv.
Mr. Aniket D. Agrawal, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
We see no reason to entertain the Special Leave Petition under Article 136 of the Constitution of India. The Special Leave Petition is dismissed. However, the question of law is kept open to be urged Signature Not Verified in an appropriate case.
Digitally signed by SANJAY KUMAR Date: 2019.03.26 18:07:03 IST Reason: (SANJAY KUMAR-I) (SAROJ KUMARI GAUR) AR-CUM-PS COURT MASTER