Supreme Court - Daily Orders
M/S Verma Roadways vs Commissioner Of Income Tax Kanpur And ... on 12 March, 2018
Bench: Adarsh Kumar Goel, Rohinton Fali Nariman
1
ITEM NO.63 + 64 COURT NO.11 SECTION XI
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). 5920/2018
(Arising out of impugned final judgment and order dated 11-01-2018
in ITA No. 4/2000 passed by the High Court Of Judicature At
Allahabad)
M/S VERMA ROADWAYS Petitioner(s)
VERSUS
COMMISSIONER OF INCOME TAX KANPUR AND ANR. Respondent(s)
(FOR ADMISSION and I.R. and IA No.31170/2018-EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT and IA No.32392/2018-PERMISSION TO
FILE ADDITIONAL DOCUMENTS)
WITH
SLP (C)NO. 6065/2018
(FOR ADMISSION and I.R. and IA No.32536/2018-EXEMPTION FROM FILING
O.T. and I.A.No.33202/2018-EXEMPTION FROM FILING O.T. AND I.A. NO.
33200/2018-PERMISSION TO FILE ADDITIONAL DOCUMENTS)
Date : 12-03-2018 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ADARSH KUMAR GOEL
HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN
For Petitioner(s) Mr. Kavin Gulati S.R., Adv.
Mr. Pawanshree Agrawal, AOR
Mr. Dinesh Prakash, Adv.
Mr. Rohit S., Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Signature Not Verified
While we do not find any ground to interfere with the impugned Digitally signed by MAHABIR SINGH Date: 2018.03.13 order to the effect that there was no infirmity in the search and 16:18:34 IST Reason:
seizure of the petitioner, since it is pointed out that on other questions before the High Court there is no discussion, we permit 2 the petitioner to move the High Court. If such an application is moved within a period of two weeks from today, the High Court may consider the said application on merits and record its finding on the questions on which no finding is recorded. It will also be open to the petitioner to point out any other error except the validity of the search and seizure.
If the petitioner is aggrieved by the order that may be passed by the High Court, it will be at liberty to take its remedies. The special leave petitions are, accordingly, disposed of. Pending application, if any, also stands disposed of.
(SUSHIL KUMAR RAKHEJA) (PARVEEN KUMARI PASRICHA) COURT MASTER (SH) BRANCH OFFICER