Supreme Court - Daily Orders
C.I.T.,New Delhi vs New Delhi Television Ltd. on 2 July, 2014
& ITEM NO.23 COURT NO.1 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). 8137/2014
(Arising out of impugned final judgment and order dated 10/09/2013
in ITA 1404/2009 passed by the High Court Of Delhi At N. Delhi)
C.I.T., NEW DELHI Petitioner(s)
VERSUS
NEW DELHI TELEVISION LTD. Respondent(s)
(With appln. (s) for c/delay in filing SLP)
Date : 02/07/2014 This petition was called on for hearing today.
CORAM :
HON’BLE THE CHIEF JUSTICE
HON’BLE MR. JUSTICE MADAN B LOKUR
HON’BLE MR. JUSTICE KURIAN JOSEPH
For Petitioner(s) Mr. Mukul Rohtagi, AG
Ms. Rekha Pandey, Adv.
Mr. Rupesh Kumar, Adv.
Mrs. Anil Katiyar, Adv.
For Respondent(s) Ms. Husnal Syali, Adv.
For Mr. Shekhar Prit Jha, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Delay is condoned in filing special leave petition.
Special leave petition is dismissed.
(Neetu Khajuria) (Renu Diwan) Signature Not Verified Sr.P.A. Court Master Digitally signed by NEETU KHAJURIA Date: 2014.07.03 10:19:18 IST Reason: