Supreme Court - Daily Orders
Pr. Commissioner Of Income Tax 4 vs M/S Industrial Finance Corporation Of ... on 9 January, 2018
Bench: Rohinton Fali Nariman, Navin Sinha
ITEM NO.18 COURT NO.12 SECTION XIV
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). 39825/2017
(Arising out of impugned final judgment and order dated 15-03-2017
in ITA No. 170/2017 passed by the High Court of Delhi at New Delhi)
PR. COMMISSIONER OF INCOME TAX 4 Petitioner(s)
VERSUS
M/S INDUSTRIAL FINANCE CORPORATION OF INDIA LTD. Respondent(s)
(IA No.137111/2017-CONDONATION OF DELAY IN FILING and IA
No.137112/2017-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT)
Date : 09-01-2018 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN
HON'BLE MR. JUSTICE NAVIN SINHA
For Petitioner(s) Mr. P.S. Narasimha, ASG.
Ms. Rekha Pandey, Adv.
Mr. Arijit Prasad, Adv.
Mr. V.V. Pattabhiram, Adv.
Mrs. Anil Katiyar, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
The special leave petition is dismissed. Pending applications, if any, shall also stand disposed of.
(SWETA DHYANI) (SAROJ KUMARI GAUR) SENIOR PERSONAL ASSISTANT BRANCH OFFICER Signature Not Verified Digitally signed by MADHU BALA Date: 2018.01.09 17:16:57 IST Reason: