Supreme Court - Daily Orders
Mc Kinsey Knowledge Centre India Pvt. ... vs Pr. Commissioner Of Income Tax Delhi 6 on 4 February, 2019
Bench: D.Y. Chandrachud, Hemant Gupta
ITEM NO.18 COURT NO.9 SECTION XIV
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) No(s).1785/2019
(Arising out of impugned final judgment and order dated 09-08-2018
in ITA No. 526/2017 passed by the High Court of Delhi at New Delhi)
MC KINSEY KNOWLEDGE CENTRE INDIA PVT. LTD. Petitioner(s)
VERSUS
PR. COMMISSIONER OF INCOME TAX DELHI 6 Respondent(s)
(WITH APPLN.(S) FOR PERMISSION TO FILE ADDITIONAL DOCUMENTS)
WITH
SLP(C) No. 1786/2019 (XIV)
(WITH APPLN.(S) FOR PERMISSION TO FILE ADDITIONAL
DOCUMENTS/FACTS/ANNEXURES ON IA 279/2019)
Date : 04-02-2019 These matters were called on for hearing today.
CORAM :
HON'BLE DR. JUSTICE D.Y. CHANDRACHUD
HON'BLE MR. JUSTICE HEMANT GUPTA
For Petitioner(s)
Mr. Harpreet Singh Ajmani, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
We are not inclined to entertain these Special Leave Petitions under Article 136 of the Constitution of India. The Special Leave Petitions are accordingly dismissed.
Pending applications, if any, are disposed of.
Signature Not Verified Digitally signed by SANJAY KUMAR Date: 2019.02.05 17:18:55 IST Reason: (SANJAY KUMAR-I) (SAROJ KUMARI GAUR) AR-CUM-PS COURT MASTER