Supreme Court - Daily Orders
Baljinder Singh Khanna vs Commissioner Of Income Tax on 24 September, 2015
Bench: Madan B. Lokur, S.A. Bobde
ITEM NO.41+50 COURT NO.8 SECTION IIIA
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(s). 27133/2015
(Arising out of impugned final judgment and order dated 21/08/2015
in ITA No. 220/2012 and order dated 07/09/2015 in RP No. 588/2015
passed by the High Court of M.P at Jabalpur)
BALJINDER SINGH KHANNA Petitioner(s)
VERSUS
COMMISSIONER OF INCOME TAX Respondent(s)
(With appln. (s) for exemption from filing c/c of the impugned
judgment and exemption from filing O.T. and permission to file
additional documents and interim relief)
WITH
SLP(C) NO. 27653-27654/2015
(With application for exemption from filing c/c of the impugned
judgment and interim relief and office report)
WITH
SLP (C) No. 27702-27703/2015
(With application for exemption from filing c/c of the impugned
judgment and interim relief and office report)
Date : 24/09/2015 These petitions were called on for hearing
today.
CORAM : HON'BLE MR. JUSTICE MADAN B. LOKUR
HON'BLE MR. JUSTICE S.A. BOBDE
For Petitioner(s) Mr. Dhruv Mehta, Adv.
Mr. Siddharth Gupta, Adv.
Mr. Gaurav Agrawal, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Exemption from filing c/c of the impugned judgment is allowed in SLP (C) No. 27133/2015, SLP(C) NO. 27653-27654/2015 and SLP (C) No. 27702-27703/2015.
Exemption from filing O.T. is allowed in SLP (C) No.27133/2015.
Signature Not Verified Digitally signed by Meenakshi Kohli Date: 2015.09.2607:18:54 IST The special leave petitions are dismissed.
Reason:
(Meenakshi Kohli) (Jaswinder Kaur)
COURT MASTER COURT MASTER