Supreme Court - Daily Orders
Pr. Commissioner Of Income Tax I vs Omprakash Dhanwani on 4 July, 2019
Bench: Chief Justice, Deepak Gupta
SLP(C) D.No. 20188/2019
1
ITEM NO.18 COURT NO.1 SECTION IV-A
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. 20188/2019
(Arising out of impugned final judgment and order dated 14-09-2018
in ITA No. 140/2016 passed by the High Court Of M.P. At Indore)
PR. COMMISSIONER OF INCOME TAX-I Petitioner
VERSUS
OMPRAKASH DHANWANI Respondent
(FOR ADMISSION and I.R. and IA No.89151/2019-CONDONATION OF DELAY
IN FILING)
Date : 04-07-2019 This matter was called on for hearing today.
CORAM :
HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE DEEPAK GUPTA
For Petitioner
Mr. V. Shekhar, Sr. Adv.
Mr. T.M. Singh, Adv.
Ms. Ruchi Kohli, Adv.
Mr. Shashank Shekhar, Adv.
Ms. Sheetal Rajput, Adv.
Ms. Nidhi Jaswal, Adv.
Ms. Srishti Mishra, Adv.
Mrs. Anil Katiyar, AOR
For Respondent
UPON hearing the counsel the Court made the following
O R D E R
Though the tax implication in the present case is Rs.50,00,000/- (Rupees fifty lakhs only), learned counsel for the petitioner submits that the other two Signature Not Verified connected appeals which have been disposed of by the Digitally signed by DEEPAK GUGLANI Date: 2019.07.04 16:34:57 IST common impugned order raised question of substantial Reason: amount of revenue for the Union of India. It is further submitted that separate special leave petitions have been filed against the said common order in the SLP(C) D.No. 20188/2019 2 connected appeals, which are pending consideration of the Court.
List all the matters together after two weeks, subject to curing of defects in the other two special leave petitions.
(Deepak Guglani) (Anand Prakash)
Court Master Court Master