Supreme Court - Daily Orders
Pr. Commissioner Of Income Tax Central ... vs Meeta Gutgutia on 2 July, 2018
Bench: Abhay Manohar Sapre, Uday Umesh Lalit
ITEM NO.22 COURT NO.11 SECTION XIV
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). 18121/2018
(Arising out of impugned final judgment and order dated 25-05-2017
in ITA No. 306/2017 passed by the High Court of Delhi at New Delhi)
PR. COMMISSIONER OF INCOME TAX CENTRAL II NEW DELHI Petitioner(s)
VERSUS
MEETA GUTGUTIA Respondent(s)
(FOR ADMISSION and I.R. and IA No.76132/2018-CONDONATION OF DELAY
IN FILING and IA No.76134/2018-EXEMPTION FROM FILING C/C OF THE
IMPUGNED JUDGMENT)
Date : 02-07-2018 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ABHAY MANOHAR SAPRE
HON'BLE MR. JUSTICE UDAY UMESH LALIT
For Petitioner(s) Mr. N.K.Karhail,Adv.
Ms. Rachna Srivastava,Adv.
For Mrs. Anil Katiyar, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
We do not find any merit in this petition. The special leave petition is, accordingly, dismissed.
Pending application stands disposed of.
(ANITA MALHOTRA) (CHANDER BALA)
COURT MASTER BRANCH OFFICER
Signature Not Verified
Digitally signed by R
NATARAJAN
Date: 2018.07.03
17:10:20 IST
Reason: