Supreme Court - Daily Orders
Principal Commissioner Of Income Tax 2 ... vs Mukesh Ramanlal Prajapati on 19 July, 2018
Bench: A.K. Sikri, Ashok Bhushan
ITEM NO.10 COURT NO.5 SECTION III
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). 17953/2018
(Arising out of impugned final judgment and order dated 24-07-2017
in TA No. 434/2017 passed by the High Court Of Gujarat At
Ahmedabad)
PRINCIPAL COMMISSIONER OF INCOME TAX-2, AHMEDABAD Petitioner(s)
VERSUS
MUKESH RAMANLAL PRAJAPATI Respondent(s)
(FOR ADMISSION and I.R. and IA No.75154/2018-CONDONATION OF DELAY
IN FILING)
Date : 19-07-2018 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. Sandeep Sethi,ASG
Mr. H.R. Rao,Adv.
Ms. Gargi Khana,Adv.
Ms. Purnima Bhat Kak,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.
The special leave petition is dismissed because of low tax effect, leaving the question of law open.
Pending applications, if any, shall also stand disposed of. (MAHABIR SINGH) Signature Not Verified (RAJINDER KAUR) COURT MASTER (SH) Digitally signed by MAHABIR SINGH Date: 2018.07.20 BRANCH OFFICER 16:24:28 IST Reason: