Supreme Court - Daily Orders
The Commissioner Of Income Tax- Tds, vs Delhi Transco Ltd on 29 January, 2016
Bench: Kurian Joseph, Rohinton Fali Nariman
ITEM NO.26+51 COURT NO.12 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).
1387/2016
(Arising out of impugned final judgment and order dated 06/08/2015
in ITA No. 570/2013 passed by the High Court Of Delhi At New Delhi)
THE COMMISSIONER OF INCOME TAX- TDS, Petitioner(s)
VERSUS
DELHI TRANSCO LTD Respondent(s)
(with appln. (s) for c/delay in filing SLP and office report)
with
SLP (C)....CC No. 1688 of 2016
(with appln. (s) for c/delay in filing SLP and office report)
Date : 29/01/2016 These petitions were called on for hearing today.
CORAM : HON'BLE MR. JUSTICE KURIAN JOSEPH
HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN
For Petitioner(s) Mr. Mukul Rohtagi, Attorney General
Mr. Subhash Acharya, Adv.
Mr. Rupesh Kumar, Adv.
Mr. Jitin Singhal, Adv.
Mrs. Anil Katiyar, Adv.
For Respondent(s)
UPON hearing counsel the Court made the following
O R D E R
Delay condoned.
We find no reason to entertain these Special Leave Petitions, which are, accordingly, dismissed.
Signature Not Verified (Jayant Kumar Arora) (Renu Diwan) Digitally signed by Jayant Kumar Arora Date: 2016.01.30 Sr. P.A. Court Master 11:37:46 IST Reason: