Supreme Court - Daily Orders
Pr. Commissioner Of Income Tax ... vs Charanjit Singh on 4 January, 2018
Bench: Rohinton Fali Nariman, Navin Sinha
ITEM NO.1 COURT NO.11 SECTION IV-B
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) No(s). 25027/2017
(Arising out of impugned final judgment and order dated 24-03-2017
in ITA No. 54/2017 passed by the High Court Of Punjab & Haryana At
Chandigarh)
PR. COMMISSIONER OF INCOME TAX JALANDHAR I Petitioner(s)
VERSUS
CHARANJIT SINGH Respondent(s)
Date : 04-01-2018 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) Ms. Pinky Anand, ASG
Mr. S.A. Haseeb, Adv.
Mr. Akshay Amritanshu, Adv.
Ms. Kirti Dua, Adv.
Mrs. Anil Katiyar, AOR
For Respondent(s) Mr. Manoj Kumar Dwivedi, Adv.
Mr. V. Krishnamurthy, Adv.
Ms. Rashmi Rani, Adv.
Ms. Rashi Jaiswal, Adv.
Mr. Balwinder Singh Suri, Adv.
Mr. Vipin Kumar Jai, AOR
UPON hearing the counsel the Court made the following
O R D E R
In view of the judgment passed by this Court on 04.10.2017 in Civil Appeal No. 15619 of 2017, the Special Leave Petition stands dismissed.
Signature Not Verified Digitally signed by VISHAL ANAND Date: 2018.01.04(R. NATARAJAN) 16:07:38 IST Reason: (SAROJ KUMARI GAUR) COURT MASTER (SH) COURT MASTER