Supreme Court - Daily Orders
Principal Commissioner Of Income Tax ... vs Meenakshi Modi on 16 August, 2019
Bench: Uday Umesh Lalit, R. Subhash Reddy
ITEM NO.23 COURT NO.5 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.25076/2019
(Arising out of impugned final judgment and order dated 24-01-2019
in DBITA No.156/2018 passed by the High Court Of Judicature For
Rajasthan At Jodhpur)
PRINCIPAL COMMISSIONER OF INCOME TAX CENTRAL, JAIPUR Petitioner(s)
VERSUS
MEENAKSHI MODI Respondent(s)
(IA No.117829/2019 – FOR CONDONATION OF DELAY IN FILING)
Date : 16-08-2019 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE UDAY UMESH LALIT
HON'BLE MR. JUSTICE R. SUBHASH REDDY
For Petitioner(s) Mr. Sanjay Jain, ASG
Ms. Aakanksha Kaul, Adv.
Mr. Anmol Chandan, Adv.
Mrs. Anil Katiyar, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
Since the tax effect involved in this matter is less than Rs.2 crores, we see no reason to interfere in this matter. The special leave petition is dismissed, leaving all the questions of law open.
Pending application(s), if any, shall stand disposed of.
Signature Not Verified Digitally signed by MUKESH KUMAR Date: 2019.08.17 (MUKESH NASA) (SUMAN JAIN)
10:03:03 IST
Reason: COURT MASTER BRANCH OFFICER