Supreme Court - Daily Orders
Prakash Narain Gattani vs Commissioner Of Income Tax on 17 May, 2018
Bench: A.K. Sikri, Ashok Bhushan
ITEM NO.8 COURT NO.6 SECTION XV
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). 27350/2017
(Arising out of impugned final judgment and order dated 10-05-2017
in DBITA No. 216/2005 passed by the High Court Of Judicature For
Rajasthan At Jaipur)
PRAKASH NARAIN GATTANI Petitioner(s)
VERSUS
COMMISSIONER OF INCOME TAX & ANR. Respondent(s)
(FOR ADMISSION and I.R. and IA No.107182/2017-CONDONATION OF DELAY
IN FILING and IA No.107183/2017-CONDONATION OF DELAY IN REFILING)
Date : 17-05-2018 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE A.K. SIKRI
HON'BLE MR. JUSTICE ASHOK BHUSHAN
For Petitioner(s) Mr. K. L. Janjani, AOR
Mr. Pankaj Kumar Singh, Adv.
Ms. Radha Rani T., Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
In view of the finding of fact of all the authorities and courts below we are not inclined to interfere in this matter in exercise of power under Article 136 of the Constitution.
The Special Leave Petition is dismissed. Pending application(s), if any, stands disposed of accordingly.
Signature Not Verified Digitally signed by ASHWANI KUMAR Date: 2018.05.19 12:04:29 IST Reason: (ASHWANI THAKUR) (MALA KUMARI SHARMA) COURT MASTER (SH) COURT MASTER