Supreme Court - Daily Orders
Commissioner Of Income Tax 1 vs M/S Dynavision Limited on 18 February, 2019
Bench: A.K. Sikri, S. Abdul Nazeer
ITEM NO.27 +56 COURT NO.2 SECTION XII
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). 4293/2019
(Arising out of impugned final judgment and order dated 13-07-2018
in TCA No. 370/2010 passed by the High Court Of Judicature At
Madras)
COMMISSIONER OF INCOME TAX 1 Petitioner(s)
VERSUS
M/S DYNAVISION LIMITED Respondent(s)
(FOR ADMISSION and I.R. and IA No.25626/2019-CONDONATION OF DELAY
IN FILING )
WITH
Diary No. 4278/2019
For Admission and I.R. and I.A. No. 28039/2019-Condonation of delay
in filing and I.A. No. 28042/2019-Exemption from filing c/c of the
impugned judgment.
Date : 18-02-2019 These petitions were called on for hearing today.
CORAM : HON'BLE MR. JUSTICE A.K. SIKRI
HON'BLE MR. JUSTICE S. ABDUL NAZEER
For Petitioner(s) Ms. Sonia Mathur, Sr. Adv.
Ms. Rukhmini Bobde, Adv.
Ms. Diksha Rai, Adv.
Mrs. Anil Katiyar, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
The Special Leave Petitions are dismissed.
Pending application(s), if any, stands disposed of Signature Not Verified accordingly.
Digitally signed by ASHWANI KUMAR Date: 2019.02.19 16:32:37 IST Reason:(ASHWANI KUMAR) (RAJINDER KAUR) COURT MASTER (SH) BRANCH OFFICER