Supreme Court - Daily Orders
Pr. Commissioner Of Income Tax Kota vs H.H. Maharrao Shri Brij Raj Singh Ji on 22 October, 2018
Bench: Rohinton Fali Nariman, S. Abdul Nazeer
ITEM NO.10 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). 27645/2018
(Arising out of impugned final judgment and order dated 25-04-2017
in DBITA No. 282/2016 02-11-2017 in DBCR No. 139/2017 passed by the
High Court Of Judicature For Rajasthan At Jaipur)
PR. COMMISSIONER OF INCOME TAX KOTA Petitioner(s)
VERSUS
H.H. MAHARRAO SHRI BRIJ RAJ SINGH JI Respondent(s)
( IA No.139907/2018-CONDONATION OF DELAY IN FILING and IA
No.139909/2018-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT
and IA No.139908/2018-CONDONATION OF DELAY IN REFILING )
Date : 22-10-2018 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN
HON'BLE MR. JUSTICE S. ABDUL NAZEER
For Petitioner(s) Mr. Tushar Mehta, SG
Mr. K. Radhakrishnan, Sr. Adv.
Mr. Ashok K. Srivastava, Adv.
Ms. Rachna Srivastava, Adv.
Mrs. Anil Katiyar, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
The Special Leave Petitions are dismissed.
Pending application stands disposed of.
(R. NATARAJAN) (TAPAN KUMAR CHAKRABORTY) COURT MASTER (SH) BRANCH OFFICER Signature Not Verified Digitally signed by R NATARAJAN Date: 2018.10.22 16:56:19 IST Reason: