Supreme Court - Daily Orders
Principal Commissioner Of Income Tax ... vs Rajeev Behl on 1 September, 2017
Bench: Kurian Joseph, R. Banumathi
ITEM NO.17 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
Diary No(s). 24431/2017
(Arising out of impugned final judgment and order dated 06-02-2017
in ITA No. 86/2017 passed by the High Court Of Delhi At New Delhi)
PRINCIPAL COMMISSIONER OF INCOME TAX (CENTRAL) 2 Petitioner(s)
VERSUS
RAJEEV BEHL Respondent(s)
(WITH APPLN(S) FOR
IA No.77184/2017-CONDONATION OF DELAY IN FILING AND
IA No.77185/2017-EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT)
Date : 01-09-2017 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE KURIAN JOSEPH
HON'BLE MRS. JUSTICE R. BANUMATHI
For Petitioner(s) Ms. Pinky Anand,ASG
Mr. Om Prakash Shukla,Adv.
Mr. Ajay Sharma,Adv.
Ms. Saudamini Sharma,Adv.
Ms. Anil Katiyar, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
Leave granted.
Tag with C.A. No.6415/2016(NARENDRA PRASAD) (RENU DIWAN) COURT MASTER ASST. REGISTRAR Signature Not Verified Digitally signed by NARENDRA PRASAD Date: 2017.09.01 20:14:44 IST Reason: