Supreme Court - Daily Orders
Vikram Krishna vs Principal Commissioner Of Income Tax, ... on 18 October, 2019
Bench: Rohinton Fali Nariman, V. Ramasubramanian
ITEM NO.25 COURT NO.5 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. 34577/2019
(Arising out of impugned final judgment and order dated 06-03-2019
in ITA No. 217/2019 passed by the High Court of Delhi at New Delhi)
VIKRAM KRISHNA Petitioner(s)
VERSUS
PRINCIPAL COMMISSIONER OF INCOME TAX, DELHI 1 Respondent(s)
(FOR ADMISSION and I.R. and IA No.154954/2019-CONDONATION OF DELAY
IN FILING)
Date : 18-10-2019 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN
HON'BLE MR. JUSTICE V. RAMASUBRAMANIAN
For Petitioner(s)
Mr. S. Krishnan, Adv.
Mr. K. V. Mohan, AOR
Mr. R. K. Raghavan, Adv.
Mr. K. V. Balakrishnan, Adv.
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.
(NIDHI AHUJA) (NISHA TRIPATHI) COURT MASTER (SH) BRANCH OFFICER Signature Not Verified Digitally signed by R NATARAJAN Date: 2019.10.19 10:26:09 IST Reason: