Supreme Court - Daily Orders
Principal Commissioner Of Income Tax ... vs M/S New Delhi Television Ltd on 2 August, 2019
Bench: S.A. Bobde, B.R. Gavai
ITEM NO.9 COURT NO.2 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(s). 18327/2019
(Arising out of impugned final judgment and order dated 21-12-2018
in CM No. 54185/2018 passed by the High Court Of Delhi At New
Delhi)
PRINCIPAL COMMISSIONER OF INCOME TAX DELHI 06 Petitioner(s)
VERSUS
M/S NEW DELHI TELEVISION LTD Respondent(s)
(FOR ADMISSION and I.R. and IA No.109424/2019-CONDONATION OF DELAY
IN FILING SLP and IA No.110484/2019-EXEMPTION FROM FILING C/C OF
THE IMPUGNED JUDGMENT and IA No.109427/2019-CONDONATION OF DELAY IN
REFILING SLP)
Date : 02-08-2019 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE S.A. BOBDE
HON'BLE MR. JUSTICE B.R. GAVAI
For Petitioner(s) Mr. K.M. Nataraj, ASG
Mr. H. Raghavendra Rao, Adv.
Mr. B.K. Satija, Adv.
Mrs. Anil Katiyar, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
The special leave petition is dismissed. As a sequel to the above, pending interlocutory applications, if any, stand disposed of.
(SANJAY KUMAR-II) (INDU KUMARI POKHRIYAL) COURT MASTER (SH) Signature Not Verified ASSISTANT REGISTRAR Digitally signed by SANJAY KUMAR Date: 2019.08.02 16:04:38 IST Reason: