Supreme Court - Daily Orders
Pr. Commissioner Of Income Tax Delhi 05 vs M/S. Living Media India Ltd. on 18 February, 2019
Bench: A.K. Sikri, S. Abdul Nazeer
ITEM NO.13 COURT NO.2 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). 38059/2018
(Arising out of impugned final judgment and order dated 23-03-2018
in ITA No. 352/2018 passed by the High Court Of Delhi At New Delhi)
PR. COMMISSIONER OF INCOME TAX DELHI 05 Petitioner(s)
VERSUS
M/S. LIVING MEDIA INDIA LTD. Respondent(s)
(FOR ADMISSION and I.R. and IA No.19392/2019-CONDONATION OF DELAY
IN FILING and IA No.19394/2019-EXEMPTION FROM FILING C/C OF THE
IMPUGNED JUDGMENT and IA No.19393/2019-CONDONATION OF DELAY IN
REFILING )
Date : 18-02-2019 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE A.K. SIKRI
HON'BLE MR. JUSTICE S. ABDUL NAZEER
For Petitioner(s) Mr. Mahabir Singh, Sr. Adv.
Ms. Rekha Pandey, Adv.
Ms. Aakanksha K., Adv.
Ms. Nupur Swarana, Adv.
Mrs. Anil Katiyar, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
Having examined the facts of this case we are not inclined to entertain this petition. The Special Leave Petition is dismissed.
Pending application(s), if any, stands disposed of accordingly.
Signature Not Verified Digitally signed by ASHWANI KUMAR Date: 2019.02.19 (ASHWANI KUMAR) 16:32:30 IST Reason: (RAJINDER KAUR) COURT MASTER (SH) BRANCH OFFICER