Supreme Court - Daily Orders
Pr. Commissioner Of Income Tax vs Vinita Chaurasia on 5 October, 2018
Bench: Rohinton Fali Nariman, Navin Sinha
ITEM NO.29 COURT NO.8 SECTION XIV
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). 34310/2018
(Arising out of impugned final judgment and order dated 18-05-2017
in ITA No. 1004/2015 passed by the High Court Of Delhi At New
Delhi)
PR. COMMISSIONER OF INCOME TAX Petitioner(s)
VERSUS
VINITA CHAURASIA Respondent(s)
(FOR ADMISSION and I.R. and IA No.137153/2018-CONDONATION OF DELAY
IN FILING)
Date : 05-10-2018 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN
HON'BLE MR. JUSTICE NAVIN SINHA
For Petitioner(s) Mr. Vikramjit Banerjee, ASG
Mr. Guru Krishna Kumar, Sr. Adv.
Mr. Ashok K. Srivastava, Adv.
Ms. Praveena Gautam, Adv.
Mr. Sarthak Raizada, Adv.
Mrs. Anil Katiyar, AOR
For Respondent(s) Ms. Kavita Jha, AOR
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
The Special Leave Petition is dismissed.
However, the question of law is left open.
(R. NATARAJAN) (TAPAN KUMAR CHAKRABORTY) COURT MASTER (SH) BRANCH OFFICER Signature Not Verified Digitally signed by R NATARAJAN Date: 2018.10.05 16:55:45 IST Reason: