Supreme Court - Daily Orders
Commissioner Of Income Tax vs Vinay Sharma on 17 November, 2014
Bench: Ranjan Gogoi, Rohinton Fali Nariman
ITEM NO.20 COURT NO.9 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)....../2014
(CC No(s). 18018/2014)
(Arising out of impugned final judgment and order dated 02/05/2014
in ITA No. 187/2014 passed by the High Court Of Delhi At N. Delhi)
COMMISSIONER OF INCOME TAX Petitioner(s)
VERSUS
VINAY SHARMA Respondent(s)
(With appln. (s) for c/delay in filing SLP and c/delay in refiling
SLP)
Date : 17/11/2014 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE RANJAN GOGOI
HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN
For Petitioner(s) Mr. P.S. Narasimha,ASG
Mr. Sridhar Potaraju,Adv.
Mr. S. Rajesh,Adv.
Ms. Rashmi Malhotra,Adv.
Mrs. Anil Katiyar,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Heard Mr. P.S. Narasimha, learned Additional Solicitor General appearing on behalf of the petitioner and perused the relevant material.
Delay condoned.
We do not find any legal and valid ground for interference. The special leave petition is dismissed.
Signature Not Verified(MADHU BALA) (ASHA SONI) Digitally signed by Madhu Bala Date: 2014.11.18 COURT MASTER COURT MASTER 10:22:25 IST Reason: