Supreme Court - Daily Orders
The Pr. Commissioner Of Income Tax (A) vs M/S. Aol Online India Pvt. Ltd. Its ... on 16 July, 2018
Bench: Ranjan Gogoi, R. Banumathi
ITEM NO.9 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.10607/2018
(Arising out of impugned final judgment and order dated 29-11-2017
in ITA No.433/2017 passed by the High Court of Karnataka at
Bengaluru)
THE PR. COMMISSIONER OF INCOME TAX (A) & ANR. Petitioner(s)
VERSUS
M/S. AOL ONLINE INDIA PVT. LTD. ITS DIRECTOR Respondent(s)
(FOR ADMISSION and I.R. and IA No.52128/2018-CONDONATION OF DELAY
IN FILING
Date : 16-07-2018 This matter was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE RANJAN GOGOI
HON'BLE MRS. JUSTICE R. BANUMATHI
For Petitioner(s) Mr. Gurukrishna Kumar, Sr. Adv.
Ms. Niranjana Singh, Adv.
Mr. T.C. Sharma, Adv.
Mrs. Anil Katiyar, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Heard the learned counsel for the petitioners and perused the relevant material.
Delay condoned.
In view of the Order dated 24-04-2018 passed in Civil Appeal Nos.8489-8490/2013 reported in 2018 (6) SCALE 524, Commissioner of Income Tax, Central-III Vs. HCL Technologies Ltd., the present Special Leave Signature Not Verified Petition also stands dismissed in the same terms.
Digitally signed by NEETU KHAJURIA Date: 2018.07.16 16:45:59 IST Reason: (POOJA ARORA) (ASHA SONI)
COURT MASTER BRANCH OFFICER