Supreme Court - Daily Orders
Commissioner Income Tax I vs Satya Narayan Pandey on 14 May, 2018
Bench: A.K. Sikri, Ashok Bhushan
ITEM NO.16 COURT NO.6 SECTION XV
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). 14118/2018
(Arising out of impugned final judgment and order dated 31-07-2017
in DBITA No. 620/2011 passed by the High Court Of Judicature For
Rajasthan At Jaipur)
COMMISSIONER INCOME TAX I Petitioner(s)
VERSUS
SATYA NARAYAN PANDEY Respondent(s)
(FOR ADMISSION and I.R. and IA No.65259/2018-CONDONATION OF DELAY
IN FILING )
Date : 14-05-2018 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE A.K. SIKRI
HON'BLE MR. JUSTICE ASHOK BHUSHAN
For Petitioner(s) Mr. K. Radhakrishnan, Sr. Adv.
Mr. Ritesh Kumar, Adv.
Mr. P. Goswami, Adv.
Mrs. Anil Katiyar, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
The special leave petition is dismissed on the ground of delay as well as on merits.
Pending application(s), if any, stands disposed of accordingly.
(ASHWANI THAKUR) (MALA KUMARI SHARMA) COURT MASTER (SH) Signature Not Verified COURT MASTER Digitally signed by ASHWANI KUMAR Date: 2018.05.15 17:13:51 IST Reason: