Supreme Court - Daily Orders
Principal Commissioner Of Income Tax 19 ... vs M/S Jogani And Dialani Land Developers ... on 9 January, 2020
Bench: Ashok Bhushan, M.R. Shah
ITEM NO.4 COURT NO.8 SECTION IX
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). 40693/2019
(Arising out of impugned final judgment and order dated 26-02-2019
in ITA No. 1720/2016 passed by the High Court Of Judicature At
Bombay)
PRINCIPAL COMMISSIONER OF INCOME TAX 19 MUMBAI Petitioner(s)
VERSUS
M/S JOGANI AND DIALANI LAND DEVELOPERS AND BUILDERS Respondent(s)
( IA No.198654/2019-CONDONATION OF DELAY IN FILING )
Date : 09-01-2020 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE ASHOK BHUSHAN
HON'BLE MR. JUSTICE M.R. SHAH
For Petitioner(s) Ms. Niranjana Singh, Adv.
Mr. H.Raghavendra Rao, Adv.
Mr. Siddhartha Sinha, 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, if any, stands disposed of.
(MEENAKSHI KOHLI) (RENU KAPOOR)
COURT MASTER COURT MASTER
Signature Not Verified
Digitally signed by
MEENAKSHI KOHLI
Date: 2020.01.09
17:35:11 IST
Reason: