Supreme Court - Daily Orders
The Commissioner Of Income Tax-12 & ... vs Pawan Kumar Jain on 24 April, 2015
Bench: J. Chelameswar, R.K. Agrawal
ITEM NO.50 COURT NO.6 SECTION IIIA
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)......CC No(s).
5680/2015
(Arising out of impugned final judgment and order dated 29/05/2014
in WPC No. 1797/2008 passed by the High Court Of Delhi At New
Delhi)
THE COMMISSIONER OF INCOME TAX-12 & DELHI Petitioner(s)
VERSUS
PAWAN KUMAR JAIN Respondent(s)
I.A. 1/2015(with c/delay in filing SLP and office report)
Date : 24/04/2015 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE J. CHELAMESWAR
HON'BLE MR. JUSTICE R.K. AGRAWAL
For Petitioner(s) Mr. Maninder Singh, ASG
Ms. Amita Sahni, Adv.
Mr. D.L. Chidanand, Adv.
Mrs. Anil Katiyar,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
The issue involved in this special leave petition is no more res integra as the issue was considered by this Court in a batch of matters i.e. SLP(C) No. 9273/2013 etc. and disposed of on 30.3.2015 with certain clarifications. A copy of the order is available on record.
In the circumstances, we deem it appropriate to dispose of this special leave petition at this stage with an identical orders as one recorded above. Ordered Signature Not Verified Digitally signed by accordingly.
Deepak Mansukhani Date: 2015.04.25 12:44:24 IST Reason:The special leave petition stands disposed of accordingly.
(DEEPAK MANSUKHANI) (INDU BALA KAPUR)
COURT MASTER COURT MASTER