Supreme Court - Daily Orders
Commissioner Of Income Tax vs M/S Khandelwal Shringi And Co. on 24 August, 2018
Bench: Rohinton Fali Nariman, Indu Malhotra
ITEM NO.14 COURT NO.8 SECTION XV
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). 25912/2018
(Arising out of impugned final judgment and order dated 21-08-2017
in DBITA No. 322/2011 passed by the High Court Of Judicature For
Rajasthan At Jaipur)
COMMISSIONER OF INCOME TAX Petitioner(s)
VERSUS
M/S KHANDELWAL SHRINGI AND CO. Respondent(s)
(FOR ADMISSION and I.R. and IA No.114434/2018-CONDONATION OF DELAY
IN FILING )
Date : 24-08-2018 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN
HON'BLE MS. JUSTICE INDU MALHOTRA
For Petitioner(s) Mr. ANS.Nadkarni, ASG,
Mr. Ashok K Srivastava, Adv.
Mr. Arijit Prasad, Adv.
Mrs. Anil Katiyar, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Heard learned counsel for the petitioner. Delay condoned.
We do not find any merit in this petition. The Special Leave Petition is accordingly dismissed. Pending applications, if any, shall stand disposed of.
(SHASHI SAREEN) Signature Not Verified (TAPAN KUMAR CHAKRABORTY) AR CUM PS Digitally signed by SHASHI SAREEN Date: 2018.08.25 BRANCH OFFICER 12:23:43 IST Reason: