Supreme Court - Daily Orders
Assistant Commissioner Of Income Tax vs Nima Specific Family Trust on 22 July, 2019
Bench: D.Y. Chandrachud, Indira Banerjee
ITEM NO.4 COURT NO.10 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).21473/2019
(Arising out of impugned final judgment and order dated 03-10-2018
in SCA No. 7073/2018 passed by the High Court of Gujarat at
Ahmedabad)
ASSISTANT COMMISSIONER OF INCOME TAX Petitioner(s)
VERSUS
NIMA SPECIFIC FAMILY TRUST Respondent(s)
(WITH I.R. and IA No.102951/2019-CONDONATION OF DELAY IN FILING and
IA No.102952/2019-EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT)
Date : 22-07-2019 This petition was called on for hearing today.
CORAM :
HON'BLE DR. JUSTICE D.Y. CHANDRACHUD
HON'BLE MS. JUSTICE INDIRA BANERJEE
For Petitioner(s) Mr. Mahabir Singh, Sr. Adv.
Mr. Sibo Sankar Mishra, Adv.
Mr. Arjun Garg, Adv.
Mr. Aakash Nandolia, Adv.
Mr. Davansh Shrivastava, Adv.
Mrs. Anil Katiyar, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
We are not inclined to entertain this Special Leave Petition under Article 136 of the Constitution of India. The Special Leave Petition is accordingly dismissed. Signature Not Verified Digitally signed by SANJAY KUMAR Date: 2019.07.23 Pending applications, if any, are disposed of.
17:02:13 IST Reason: (SANJAY KUMAR-I) (SAROJ KUMARI GAUR) AR-CUM-PS COURT MASTER