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Commissioner Of Income Tax Ajmer vs M/S Pramod Chand Soni Th. Manager, Seth ... on 12 July, 2018

Bench: A.K. Sikri, Ashok Bhushan

     ITEM NO.5                              COURT NO.5                  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). 19746/2018

     (Arising out of impugned final judgment and order dated 19-09-2017
     in DBITA No. 172/2012 passed by the High Court Of Judicature For
     Rajasthan At Jaipur)

     COMMISSIONER OF INCOME TAX AJMER                                     Petitioner(s)

                                                     VERSUS

     M/S PRAMOD CHAND SONI                                              Respondent(s)

     (FOR ADMISSION and I.R. and IA No.77140/2018-CONDONATION OF DELAY
     IN FILING)

     Date : 12-07-2018 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. Vikramjit Banerji, ASG
                                       Mr. Manish Pushkarna, Adv.
                                       Mr. S. Chaturvedi, Adv.
                                       Mr. M. Pushkarna, Adv.
                                       Ms. Swaruptama Chaturvedi, Adv.
                                       Ms. Shruti Agarwal, Adv.
                                       Mrs. Anil Katiyar, AOR

     For Respondent(s)


                              UPON hearing the counsel the Court made the following
                                                 O R D E R

Delay condoned.

The Special Leave Petition is dismissed.

Pending application(s), if any, stands disposed of accordingly.

(ASHWANI THAKUR) 11:47:17 IST Reason: (ANITA RANI AHUJA) COURT MASTER (SH) COURT MASTER (NSH)