Supreme Court - Daily Orders
Dal Chandra Rastogi vs Central Board Of Direct Taxes on 16 April, 2019
Bench: Rohinton Fali Nariman, Vineet Saran
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO. 3981 OF 2019
(Arising out of SLP (C) No. 3986 of 2019)
DAL CHANDRA RASTOGI Appellant(s)
VERSUS
CENTRAL BOARD OF DIRECT TAXES & ANR. Respondent(s)
WITH
CIVIL APPEAL NO. 3982 OF 2019
(Arising out of SLP(C) No. 5368 of 2019)
CIVIL APPEAL NO. 3983 OF 2019
(Arising out of SLP(C) No. 5416 of 2019)
O R D E R
Leave granted.
The appellants were to pay the balance of 50 per cent of the Income Declaration Scheme, 2016, by 30.09.2017. However, by inadvertence, there was a short delay ranging from 9 to 12 days.
Given the facts of these cases, we find that these are genuine cases and this short period of delay ought to be condoned. Pursuant to our orders dated 04.02.2019 and 07.02.2019, the requisite amount together with interest of 12 per cent per annum has already been deposited. The respondents are directed to accept this amount within a period of one week from today.
The appeals stand allowed.
……………………………………………………………………., J. Signature Not Verified [ ROHINTON FALI NARIMAN ] Digitally signed by NIDHI AHUJA Date: 2019.04.23 14:42:47 IST Reason: ……………………………………………………………………., J.
New Delhi; [ VINEET SARAN ]
April 16, 2019.
ITEM NO.44 COURT NO.5 SECTION XIV
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petition(s) for Special Leave to Appeal (C) No. 3986/2019 (Arising out of impugned final judgment and order dated 05-02-2018 in WP(C) No. 1070/2018 passed by the High Court of Delhi at New Delhi) DAL CHANDRA RASTOGI Petitioner(s) VERSUS CENTRAL BOARD OF DIRECT TAXES & ANR. Respondent(s) WITH SLP(C) No. 5368/2019 (XIV) SLP(C) No. 5416/2019 (XIV) Date : 16-04-2019 These petitions were called on for hearing today. CORAM :
HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN HON'BLE MR. JUSTICE VINEET SARAN For Petitioner(s) Ms. Priyanka Arora, Adv. Mr. Praveen Swarup, AOR For Respondent(s) Mr. K. RAdhakrishnan, ASG. Mr. Arijit Prasad, Sr. Adv. Mr. Om Prakash Shukla, Adv. Mrs. Anil Katiyar, AOR UPON hearing the counsel the Court made the following O R D E R Leave granted.
The appeals stand allowed in terms of the signed order.
(NIDHI AHUJA) (RENU DIWAN) COURT MASTER (SH) ASSISTANT REGISTRAR [Signed order is placed on the file.]