Supreme Court - Daily Orders
Vikrant Dutt Chaudhary vs Commissioner Of Income Tax, Panchkula ... on 11 May, 2016
Bench: Anil R. Dave, Adarsh Kumar Goel
ITEM NO.13 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 for Special Leave to Appeal (C)......of 2016
CC No(s). 8753/2016
(Arising out of impugned final judgment and order dated
17/09/2015 in ITA No. 25/2015 passed by the High Court Of
Punjab & Haryana At Chandigarh)
VIKRANT DUTT CHAUDHARY Petitioner(s)
VERSUS
COMMISSIONER OF INCOME TAX, PANCHKULA (HARYANA) Respondent(s)
(With appln. For c/delay in filing/refiling SLP)
Date :11/05/2016 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. Gaurav Mittal, Adv.
Mr. Deepanshu Jain, Adv.
Ms. Manju Jetley,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.
[ Charanjeet Kaur ] [ Chander Bala ] A.R.-cum-P.S. Court Master Signature Not Verified Digitally signed by CHARANJEET KAUR Date: 2016.05.12 17:15:35 IST Reason: