Supreme Court - Daily Orders
Sadiq Sheikh vs The Commissioner Of Income Tax, ... on 15 December, 2020
Bench: Rohinton Fali Nariman, Navin Sinha, K.M. Joseph
ITEM NO.8 Court 3 (Video Conferencing) SECTION IX
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). 14840-14841/2020
(Arising out of impugned final judgment and order dated 14-10-2020
in TA No. 18/2014 14-10-2020 in TA No. 19/2014 passed by the High
Court Of Judicature At Bombay At Goa)
SADIQ SHEIKH Petitioner(s)
VERSUS
THE COMMISSIONER OF INCOME TAX,
KARNATAKA (CENTRAL), BANGALORE Respondent(s)
(FOR ADMISSION and I.R. and IA No.126466/2020-EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT and IA No.126762/2020-EXEMPTION FROM
FILING AFFIDAVIT and IA No.126469/2020-EXEMPTION FROM FILING
AFFIDAVIT and IA No.126760/2020-PERMISSION TO FILE ADDITIONAL
DOCUMENTS/FACTS/ANNEXURES)
Date : 15-12-2020 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN
HON'BLE MR. JUSTICE NAVIN SINHA
HON'BLE MR. JUSTICE K.M. JOSEPH
For Petitioner(s) Mr. Arvind Datar, Sr. Adv.
Mr. Salvador Santosh Rebello, AOR
Mr. Nikhil Pai, Adv.
Mr. Raghav Sharma, Adv.
Mr. Suhrith Parthasarathy, Adv.
Mr. Ishant Arora, Adv.
Ms. Mitali Gupta, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
The Special Leave Petitions are dismissed. Pending applications stand disposed of. Signature Not Verified (R. NATARAJAN) Digitally signed by R (NISHA TRIPATHI) Natarajan ASTT. REGISTRAR-cum-PS Date: 2020.12.15 15:50:24 IST BRANCH OFFICER Reason: