Supreme Court - Daily Orders
Kamal Kant Kamboj vs Income Tax Officer Ward 3 Yamunanagar on 13 December, 2019
Bench: S. Abdul Nazeer, Sanjiv Khanna
ITEM NO.47 COURT NO.14 SECTION IV-B
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petition for Special Leave to Appeal (C) No.28319/2018
(Arising out of impugned final judgment and order dated 24-05-2017
in ITA No. 104/2017 passed by the High Court Of Punjab & Haryana At
Chandigarh)
KAMAL KANT KAMBOJ Petitioner(s)
VERSUS
INCOME TAX OFFICER WARD 3 YAMUNANAGAR Respondent(s)
Date : 13-12-2019 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE S. ABDUL NAZEER
HON'BLE MR. JUSTICE SANJIV KHANNA
For Petitioner(s) Mr. Ashish Parashar, Adv.
Mr. Ruchesh Sinha, Adv.
Dr. E. Seshagiri Rao, Adv.
For Mr. Venkateswara Rao Anumolu, AOR
For Respondent(s) Mrs. Pinky Anand, ASG
Ms. Rekha Pandey, Adv.
Ms. Vimla Sinha, Adv.
Mrs. Anil Katiyar, AOR
UPON hearing the counsel the Court made the following
O R D E R
In view of the letter circulated by the learned counsel for the petitioner, the matter is adjourned by one week.
List the matter after one week.
(RACHNA) (RAJINDER KAUR)
SENIOR PERSONAL ASSISTANT BRANCH OFFICER
Signature Not Verified
Digitally signed by
RACHNA
Date: 2019.12.13
16:23:26 IST
Reason: