Supreme Court - Daily Orders
Assistant Commissioner Of Income Tax ... vs Rajesh Kumar on 23 July, 2018
Bench: Rohinton Fali Nariman, Indu Malhotra
ITEM NOS.35+60 COURT NO.9 SECTION XVI
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). 22793/2018
(Arising out of impugned final judgment and order dated 25-01-2018
in CWJC No. 1400/2018 passed by the High Court Of Judicature At
Patna)
ASSISTANT COMMISSIONER OF INCOME TAX & ORS. Petitioner(s)
VERSUS
RAJESH KUMAR Respondent(s)
(FOR ADMISSION and I.R. and IA No.94078/2018-CONDONATION OF DELAY
IN FILING and IA No.94079/2018-EXEMPTION FROM FILING C/C OF THE
IMPUGNED JUDGMENT)
WITH
Diary No. 22997/2018
(IA No.97013/2018-CONDONATION OF DELAY IN FILING and IA
No.97014/2018-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT)
Date : 23-07-2018 These petitions were called on for hearing today.
CORAM : HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN
HON'BLE MS. JUSTICE INDU MALHOTRA
For Petitioner(s) Mr. A.N.S. Nadkarni, ASG
Mr. Rupesh Kumar, Adv.
Mr. Sanjai Kumar Pathak, Adv.
Mr. Rupesh Kumar, Adv.
Mrs. Anil Katiyar, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
Applications seeking exemption from filing certified copy of the impugned order(s) are allowed.
Issue notice.
Tag with S.L.P. (C) No. 18554/2018.
Signature Not Verified(R. NATARAJAN) Digitally signed by R (SAROJ KUMARI GAUR) NATARAJAN COURT MASTER (SH) Date: 2018.07.23 16:42:21 IST BRANCH OFFICER Reason: