Supreme Court - Daily Orders
Pr. Commissioner Of Income Tax 2 vs M/S. Best City Realtors (India) Pvt. ... on 2 July, 2018
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ITEM NO.2 COURT NO.10 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). 14148/2018
(Arising out of impugned final judgment and order dated 01-08-2017
in ITA No. 19/2017 passed by the High Court Of Delhi At New Delhi)
PR. COMMISSIONER OF INCOME TAX 2 Petitioner(s)
VERSUS
M/S. BEST CITY REALTORS (INDIA) PVT. LTD. DIRECTOR Respondent(s)
(FOR ADMISSION and I.R. and IA No.69787/2018-CONDONATION OF DELAY
IN FILING and IA No.69789/2018-EXEMPTION FROM FILING C/C OF THE
IMPUGNED JUDGMENT)
WITH
Diary No(s). 18411/2018 (XIV)
(FOR ADMISSION and I.R. and IA No.74585/2018-CONDONATION OF DELAY
IN FILING)
Diary No(s). 18801/2018 (XIV)
(FOR ADMISSION and I.R. and IA No.74670/2018-CONDONATION OF DELAY
IN FILING and IA No.74673/2018-EXEMPTION FROM FILING C/C OF THE
IMPUGNED JUDGMENT)
Diary No(s). 18133/2018 (XIV)
(FOR ADMISSION and I.R. and IA No.77340/2018-CONDONATION OF DELAY
IN FILING and IA No.77341/2018-EXEMPTION FROM FILING C/C OF THE
IMPUGNED JUDGMENT)
Diary No(s). 21166/2018 (XIV)
(FOR ADMISSION and I.R. and IA No.83428/2018-CONDONATION OF DELAY
IN FILING and IA No.83430/2018-EXEMPTION FROM FILING C/C OF THE
IMPUGNED JUDGMENT)
Date : 02-07-2018 These matters were called on for hearing today.
Signature Not Verified
CORAM :
Digitally signed by R
NATARAJAN
Date: 2018.07.03
17:51:58 IST
Reason: HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN
HON'BLE MS. JUSTICE INDU MALHOTRA
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For Petitioner(s) Mr. Tushar Mehta, Asg,
Mr. Manish Pushkarna, Adv.
Mr. Arijit Prasad, Adv.
Mrs. Anil Katiyar, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Tag with SLP (C) No. 12126 of 2018.
(SHASHI SAREEN) (SAROJ KUMARI GAUR) AR CUM PS BRANCH OFFICER