Supreme Court - Daily Orders
The Commissioner Of Income Tax vs Meerut Development Authority on 7 January, 2019
Bench: Rohinton Fali Nariman, Vineet Saran
ITEM NO.15 COURT NO.6 SECTION XI
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). 45858/2018
(Arising out of impugned final judgment and order dated 07-12-2017
in ITA No. 48/2014 passed by the High Court Of Judicature At
Allahabad)
THE COMMISSIONER OF INCOME TAX, MEERUT Petitioner(s)
VERSUS
MEERUT DEVELOPMENT AUTHORITY Respondent(s)
(FOR ADMISSION and I.R. and IA No.183743/2018-CONDONATION OF DELAY
IN FILING)
Date : 07-01-2019 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN
HON'BLE MR. JUSTICE VINEET SARAN
For Petitioner(s) Mr. Vikramjit Banerjee, ASG
Mr. Ashok K. Srivastava, 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.
Leave granted.
Tag with Civil Appeal No. 10114/2018.
(MANAV SHARMA) (TAPAN KUMAR CHAKRABORTY) COURT MASTER (SH) ASSISTANT REGISTRAR Signature Not Verified Digitally signed by R NATARAJAN Date: 2019.01.08 10:16:21 IST Reason: