Supreme Court - Daily Orders
The Pr. Commissioner Of Income Tax 5 vs Keshav Power Ltd. on 16 August, 2019
Bench: Uday Umesh Lalit, R. Subhash Reddy
ITEM NO.15 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
SPECIAL LEAVE PETITION (CIVIL) Diary No.21497/2019
(Arising out of impugned final judgment and order dated 07-09-2018
in ITA No.277/2018 passed by the High Court Of Delhi At New Delhi)
THE PR. COMMISSIONER OF INCOME TAX-5, NEW DELHI Petitioner(s)
VERSUS
KESHAV POWER LTD. Respondent(s)
(FOR ADMISSION and I.R.; IA No.117247/2019 – FOR CONDONATION OF
DELAY IN FILING; and, IA No.117249/2019 – FOR CONDONATION OF DELAY
IN REFILING)
Date : 16-08-2019 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE UDAY UMESH LALIT
HON'BLE MR. JUSTICE R. SUBHASH REDDY
For Petitioner(s) Mr. Sanjay Jain, ASG
Mr. M.P. Gupta, Adv.
Mr. Anirudh Bakhru, Adv.
Mr. Kumar Shashank, Adv.
Mrs. Anil Katiyar, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
Since the tax effect involved in the matter is less than Rs.2 crores, going by the latest circular issued by the CBDT, we see no reason to interfere in this matter. The special leave petition is dismissed, leaving all the questions of law open.
Pending application(s), if any, shall stand disposed of. Signature Not Verified Digitally signed by MUKESH KUMAR Date: 2019.08.17 10:03:01 IST Reason:
(MUKESH NASA) (SUMAN JAIN)
COURT MASTER BRANCH OFFICER