Supreme Court - Daily Orders
Principal Commissioner Of Income Tax vs M/S Bioplus Life Science Pvt. Ltd on 2 July, 2018
Bench: Ranjan Gogoi, R. Banumathi
ITEM NO.22 COURT NO.2 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.19606/2018
(Arising out of impugned final judgment and order dated 09-01-2018
in ITA No. 1013/2017 passed by the High Court Of Karnataka at
Bengaluru)
PRINCIPAL COMMISSIONER OF INCOME TAX & ANR. Petitioner(s)
VERSUS
M/S BIOPLUS LIFE SCIENCE PVT. LTD Respondent(s)
(IA No.78979/2018-CONDONATION OF DELAY IN FILING)
Date : 02-07-2018 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE RANJAN GOGOI
HON'BLE MRS. JUSTICE R. BANUMATHI
For Petitioner(s) Mr. Vikramjit Banerjee, ASG
Mr. Anish Kumar Gupta, Adv.
Mr. Abhishek, Adv.
Ms. Shruti Agarwal,Adv.
Mrs. Anil Katiyar, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
Leave granted.
The Appeal is disposed of in terms of the Judgment/Order of this Court dated 24-04-2018 passed in Civil Appeal Nos.8489-8490 of 2013 titled CIT, Central III, New Delhi Vs. HCL Technologies Ltd. and other connected cases.
Signature Not Verified Digitally signed by CHARANJEET KAUR(POOJA ARORA) (ASHA SONI) Date: 2018.07.03 18:15:55 IST COURT MASTER BRANCH OFFICER Reason: (Signed Order is placed on the file) IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION Civil Appeal No….……… of 2018 (@ SPECIAL LEAVE PETITION (CIVIL) No. of 2018) (@ SPECIAL LEAVE PETITION (CIVIL) Diary No.19606/2018) PR. COMMISSIONER OF INCOME TAX-I & ANR. ..Appellant(s) VERSUS M/S BIOPLUS LIFE SCIENCES PVT. LTD. ..Respondent(s) ORDER Leave granted.
The Appeal is disposed of in terms of the Judgment/Order of this Court dated 24-04-2018 passed in Civil Appeal Nos.8489-8490 of 2013 titled CIT, Central III, New Delhi Vs. HCL Technologies Ltd. and other connected cases.
…………….……….J/-
(Ranjan Gogoi) …….……………….J/-
(R. Banumathi) NEW DELHI JULY 2, 2018