Supreme Court - Daily Orders
Commissioner Of Income Tax-Vi vs Vrm (India) Ltd Through Its Director on 3 January, 2019
Bench: Rohinton Fali Nariman, Vineet Saran
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ITEM NO.44 COURT NO.6 SECTION XIV
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petition(s) for Special Leave to Appeal (C) No(s). 28570/2015
(Arising out of impugned final judgment and order dated 18-03-2015
in ITA No. 318/2014 passed by the High Court Of Delhi At New Delhi)
COMMISSIONER OF INCOME TAX-VI Petitioner(s)
VERSUS
VRM (INDIA) LTD THROUGH ITS DIRECTOR Respondent(s)
WITH
SLP(C) No. 31034/2015 (XIV)
SLP(C) No. 26811-26812/2016 (XII)
SLP(C) No. 29777/2016 (XII)
Diary No(s). 24769/2018 (XV)
(FOR ADMISSION and I.R. and IA No.94170/2018-CONDONATION OF DELAY
IN FILING)
Date : 03-01-2019 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN
HON'BLE MR. JUSTICE VINEET SARAN
For Petitioner(s) Mr. V. Shekhar, Sr.Adv.
Mrs. N. Annapoorani, Adv.
Ms. Akansha Kaul, Adv.
Mr. Shashank Shekhar, Adv.
. Mr. Prithviraj Singh, Adv.
Mr. Shakti Pandey, Adv.
Mrs. Anil Katiyar, AOR
For Respondent(s) Mr. Pratap Venugopal, Adv.
Ms. Surekha Raman, Adv.
Ms. Remya Raj, Adv.
Signature Not Verified
M/s. K.J. John And Co, AOR
Digitally signed by R
NATARAJAN
Date: 2019.01.04
09:40:58 IST
Reason: Ms. Padma Priya, Adv.
Mr. K. Paari Vendhan, AOR
Mr. Sanjay Jhanwar, Adv.
Mr. Tarun Gupta, AOR
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UPON hearing the counsel the Court made the following
O R D E R
SLP (C) No. 28570/2018, SLP(C) No. 31034/2015 and Diary No(s). 24769/2018 Delay condoned.
The Special Leave Petitions are dismissed in view of the low tax effect.
Pending applications, if any, stand disposed of. SLP(C) No. 26811-26812/2016 and SLP(C) No. 29777/2016 Delay condoned.
The Special Leave Petitions are dismissed. Pending applications, if any, stand disposed of. (MANAV SHARMA) (TAPAN KUMAR CHAKRABORTY) COURT MASTER (SH) ASSISTANT REGISTRAR