Supreme Court - Daily Orders
Sudhir Kumar Sharma (Huf) vs Commissioner Of Income Tax - Iii, ... on 15 January, 2016
Bench: Anil R. Dave, Adarsh Kumar Goel
ITEM NO.20 COURT NO.2 SECTION IIIA
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petition(s) for Special Leave to Appeal (C)....CC No(s). 394/2016
(Arising out of impugned final judgment and order dated 12/05/2014
in ITA No. 122/2014 passed by the High Court of Punjab & Haryana at
Chandigarh)
SUDHIR KUMAR SHARMA (HUF) Petitioner(s)
VERSUS
COMMISSIONER OF INCOME TAX - III, LUDHIANA Respondent(s)
(with appln. (s) for c/delay in filing SLP)
Date : 15/01/2016 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ANIL R. DAVE
HON'BLE MR. JUSTICE ADARSH KUMAR GOEL
For Petitioner(s) Mr. Kapil Rustogi,Adv.for
Mr. Balbir Singh Gupta,Adv.
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, if any, stands disposed of.
(SUMAN WADHWA) (SNEH BALA MEHRA) AR-cum-PS ASSISTANT REGISTRAR Signature Not Verified Digitally signed by Suman Wadhwa Date: 2016.01.16 12:04:40 IST Reason: