Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 102]

Supreme Court - Daily Orders

Commissioner Of Income Tax vs Sunita Dhadda on 28 March, 2018

Bench: Adarsh Kumar Goel, Rohinton Fali Nariman

     ITEM NO.35                                COURT NO.10               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). 9432/2018

     (Arising out of impugned final judgment and order dated 31-07-2017
     in DBITA No. 197/2012 passed by the High Court Of Judicature For
     Rajasthan At Jaipur)

     COMMISSIONER OF INCOME TAX -CENTRAL                                    Petitioner(s)

                                                      VERSUS

     SUNITA DHADDA                                                       Respondent(s)

     (FOR ADMISSION and I.R. and IA No.40014/2018-CONDONATION OF DELAY
     IN FILING and IA No.40017/2018-EXEMPTION FROM FILING C/C OF THE
     IMPUGNED JUDGMENT)

     Date : 28-03-2018 This petition was called on for hearing today.

     CORAM :
                           HON'BLE MR. JUSTICE ADARSH KUMAR GOEL
                           HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN

     For Petitioner(s)                  Ms. Pinky Anand,ASG
                                        Mr. Yashant Adhyaru,Sr.Adv.
                                        Mr. S.A. Haseeb,Adv.
                                        Ms. Vimla Sinha,Adv.
                                        Mr. Nikhil Rohtagi,Adv.
                                        Mrs.Anil Katiyar, AOR

     For Respondent(s)


                            UPON hearing the counsel the Court made the following
                                               O R D E R

Heard learned counsel for the petitioner. We do not find any ground to interfere with the impugned order. The special leave petition is, accordingly, dismissed.

Pending application(s), if any, shall also stand Signature Not Verified disposed of.

Digitally signed by MADHU BALA Date: 2018.03.28 17:22:32 IST Reason:

(MADHU BALA) (PARVEEN KUMARI PASRICHA) COURT MASTER (SH) BRANCH OFFICER