Supreme Court - Daily Orders
Commissioner Of Income Tax 1 Lucknow vs Ravi Prakash Singh on 19 July, 2018
Bench: A.K. Sikri, Ashok Bhushan
ITEM NO.6 COURT NO.5 SECTION XI
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). 18112/2018
(Arising out of impugned final judgment and order dated 29-03-2017
in ITA No. 09/2006 passed by the High Court Of Judicature At
Allahabad, Lucknow Bench)
COMMISSIONER OF INCOME TAX-1 LUCKNOW Petitioner(s)
VERSUS
RAVI PRAKASH SINGH Respondent(s)
(FOR ADMISSION and I.R. and IA No.75136/2018-CONDONATION OF DELAY
IN FILING)
WITH Diary No(s). 19573/2018 (XI)
(FOR ADMISSION and I.R. and IA No.86540/2018-CONDONATION OF DELAY
IN FILING and IA No.86542/2018-EXEMPTION FROM FILING C/C OF THE
IMPUGNED JUDGMENT)
Date : 19-07-2018 These matters were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE A.K. SIKRI
HON'BLE MR. JUSTICE ASHOK BHUSHAN
For Petitioner(s) Mr. Vikramjit Banerjee,ASG
Ms. Niranjana Singh,Adv.
Mr. Bhuvan Mishra,Adv.
Mr. Shubhendu Anand,Adv.
Mrs. Anil Katiyar, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Heard.
Delay condoned.
We do not find any ground to interfere with the impugned order(s).
The special leave petitions are accordingly dismissed.
Signature Not Verified Digitally signed by MAHABIR SINGHPending applications, if any, shall also stand disposed of.
Date: 2018.07.20 16:24:30 IST Reason:(MAHABIR SINGH) (RAJINDER KAUR) COURT MASTER (SH) BRANCH OFFICER