Supreme Court - Daily Orders
Pr. Commissioner Of Income Tax, ... vs Bhaskar Power Projects Pvt. Ltd. on 26 August, 2016
Bench: Ranjan Gogoi, Prafulla C. Pant
ITEM NO.15 COURT NO.6 SECTION IIIA
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)......CC NO(S).
15424/2016
(ARISING OUT OF IMPUGNED FINAL JUDGMENT AND ORDER DATED 21/03/2016
IN ITA NO. 199/2016 PASSED BY THE HIGH COURT OF DELHI AT NEW DELHI)
PR. COMMISSIONER OF INCOME TAX, DELHI-2,
NEW DELHI PETITIONER(S)
VERSUS
BHASKAR POWER PROJECTS PVT. LTD. RESPONDENT(S)
(WITH APPLN. (S) FOR C/DELAY IN FILING SLP)
Date : 26/08/2016 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE RANJAN GOGOI
HON'BLE MR. JUSTICE PRAFULLA C. PANT
For Petitioner(s) Mr. A.N.S. Nadkarni, ASG
Mr. Deepak Prakash, Adv.
Mr. Shekhar Vyas, Adv.
Ms. Shruti Shrivastava, Adv.
Mrs. Anil Katiyar, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Heard the learned counsel for the petitioner and perused the relevant material.
Delay condoned.
Exemption from filing certified copy of the impugned judgment is granted.
We do not find any legal and valid ground for interference. The Special Leave Petition is dismissed. Signature Not Verified Digitally signed by VINOD LAKHINA Date: 2016.08.27 09:28:13 IST Reason:
[VINOD LAKHINA] [ASHA SONI]
COURT MASTER COURT MASTER