Supreme Court - Daily Orders
Pr. Commissioner Of Income Tax vs M/S Unique Builders And Developers on 20 July, 2018
Bench: Abhay Manohar Sapre, Navin Sinha
ITEM NO.30 COURT NO.11 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). 22844/2018
(Arising out of impugned final judgment and order dated 09-11-2017
in DBITA No. 292/2017 passed by the High Court of Judicature for
Rajasthan at Jaipur)
PR. COMMISSIONER OF INCOME TAX Petitioner(s)
VERSUS
M/S UNIQUE BUILDERS AND DEVELOPERS Respondent(s)
(FOR ADMISSION and I.R. and IA No.92842/2018-CONDONATION OF DELAY
IN FILING and IA No.92843/2018-EXEMPTION FROM FILING C/C OF THE
IMPUGNED JUDGMENT)
Date : 20-07-2018 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ABHAY MANOHAR SAPRE
HON'BLE MR. JUSTICE NAVIN SINHA
For Petitioner(s)
Mr.K.Radhakrishnan, Sr.Adv.
Mrs.Anil Katiyar, AOR
Ms.Rukhsana Choudhary, Adv.
Ms.Rekha Pandey, Adv.
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 below the limit fixed in the Circular No.3/2018 dated 11th July, 2008, we are not inclined to interfere with the impugned order passed by the High Court.
The special leave petition is dismissed. Pending applications, if any, stand disposed of.
Signature Not Verified Digitally signed by (Ashok Raj Singh) (Chander Bala) ANITA MALHOTRA Date: 2018.07.21 12:24:20 IST Court Master Court Master Reason: