Supreme Court - Daily Orders
Principal Commissioner Of Income Tax vs Ashok Kumar Agarwal on 24 April, 2017
Bench: R.K. Agrawal, Abhay Manohar Sapre
ITEM NO.23 COURT NO.9 SECTION IIIA
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)....../2017
(CC No.8239/2017)
(Arising out of impugned final judgment and order dated 29/09/2016
in ITA No. 168/2016 passed by the High Court of Judicature for
Rajasthan, Bench at Jaipur)
PR COMMISSIONER OF INCOME TAX CENTRAL JAIPUR Petitioner(s)
VERSUS
ASHOK KUMAR AGARWAL Respondent(s)
(With appln. (s) for c/delay in filing SLP and office report)
Date : 24/04/2017 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE R.K. AGRAWAL
HON'BLE MR. JUSTICE ABHAY MANOHAR SAPRE
For Petitioner(s) Mr. P.S.Patwalia,ASG
Mr. K.S.Radhakrishna,Sr.Adv.
Mr. Rupesh Kumar,Adv.
For Mrs. Anil Katiyar,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
Leave granted.
Tag with Civil Appeal No.2076 of 2012.
(Anita Malhotra) (Chander Bala) Court Master Court Master Signature Not Verified Digitally signed by ANITA MALHOTRA Date: 2017.04.25 16:26:09 IST Reason: