Supreme Court - Daily Orders
The Pr Commissioner Of Income Tax ... vs Hasan Ali Khan on 20 November, 2020
Bench: Ashok Bhushan, R. Subhash Reddy, M.R. Shah
ITEM NO.19 Court 6 (Video Conferencing) 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).17314/2020
(Arising out of impugned final judgment and order dated 29-07-2019
in ITA No.498/2017 passed by the High Court Of Judicature At
Bombay)
THE PR COMMISSIONER OF INCOME TAX CENTRAL 1 Petitioner(s)
VERSUS
HASAN ALI KHAN Respondent(s)
(FOR I.R. and IA No.87290/2020-CONDONATION OF DELAY IN FILING and
IA No.87291/2020-EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT)
Date : 20-11-2020 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE ASHOK BHUSHAN
HON'BLE MR. JUSTICE R. SUBHASH REDDY
HON'BLE MR. JUSTICE M.R. SHAH
For Petitioner(s) Mr. Jayant K. Sud, ASG
Mr. Sreekumar C.N., Sr. Adv.
Ms. Gargi Khanna, Adv.
Mr. Abhishek Atrey, 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.
(ARJUN BISHT) (RENU KAPOOR)
COURT MASTER COURT MASTER
Signature Not Verified
Digitally signed by
ARJUN BISHT
Date: 2020.11.20
14:00:53 IST
Reason: