Supreme Court - Daily Orders
G. Mahesh Babu vs Pr. Commissioner Of Income Tax 2 on 23 February, 2018
Bench: Rohinton Fali Nariman, Navin Sinha
ITEM NO.7 COURT NO.11 SECTION XII-A
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). 39980/2017
(Arising out of impugned final judgment and order dated 06-01-2017
in ITTA No. 226/2016 06-01-2017 in ITTA No. 208/2016 passed by the
High Court Of Judicature At Hyderabad For The State Of Telangana
And The State Of Andhra Pradesh)
G. MAHESH BABU Petitioner(s)
VERSUS
PR. COMMISSIONER OF INCOME TAX 2 Respondent(s)
(IA No.14955/2018-CONDONATION OF DELAY IN FILING and IA
No.14954/2018-CONDONATION OF DELAY IN REFILING and IA
No.25074/2018-PERMISSION TO RAISE ADDITIONAL QUESTION OF LAW)
Date : 23-02-2018 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN
HON'BLE MR. JUSTICE NAVIN SINHA
For Petitioner(s) Mr. R.Easwar, Sr. Adv.
Mr. K.parameshwar, AOR
Mr. Sivaraman S., Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Heard.
Delay condoned.
The special leave petition is dismissed. Since the special leave petition is from an order of remand, the observations of the High Court will not stand in the way of a fresh disposal of the matter by the Assessing Officer.
Signature Not Verified Digitally signed by ASHA SUNDRIYAL Date: 2018.02.23Pending applications, if any, shall stand disposed of.
16:51:53 IST Reason: (SHASHI SAREEN) (SAROJ KUMARI GAUR) AR CUM PS BRANCH OFFICER