Supreme Court - Daily Orders
M/S Eco Rrb Infra Private Limited ( ... vs Dcit on 22 November, 2021
Bench: M.R. Shah, B.V. Nagarathna
ITEM NO.24 Court 13 (Video Conferencing) 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). 16525/2018
(Arising out of impugned final judgment and order dated 27-11-2017
in ITA No. 57/2005 passed by the High Court Of Delhi At New Delhi)
M/S ECO RRB INFRA PRIVATE LIMITED (FORMERLY KNOWN
AS R.R.B. CONSULTANTS AND ENGINEERS (P) LTD. Petitioner(s)
VERSUS
DCIT Respondent(s)
Date : 22-11-2021 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE M.R. SHAH
HON'BLE MRS. JUSTICE B.V. NAGARATHNA
For Petitioner(s) Mr. K. Sampath, Adv.
Mr. K. V. Mohan, AOR
Mr. R.K. Raghavan, Adv.
For Respondent(s) Mr. Balbir Singh, ASG
Mr. Raj Bahadur Yadav, AOR
UPON hearing the counsel the Court made the following
O R D E R
Having heard learned counsel for the parties, we see no reason to interfere with the impugned judgment and order passed by the High Court. Hence, the Special Leave Petition stands dismissed.
(R. NATARAJAN) (V.M. BHATNAGAR)
ASTT. REGISTRAR-cum-PS BRANCH OFFICER
Signature Not Verified
Digitally signed by R
Natarajan
Date: 2021.11.23
17:00:07 IST
Reason: