Supreme Court - Daily Orders
Pr. Commissioner Of Income Tax 8 vs Shree Vardhman Overseas Ltd. on 20 February, 2020
Bench: Ashok Bhushan, K.M. Joseph
ITEM NO.17 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
SPECIAL LEAVE PETITION (CIVIL) Diary No(s). 3313/2020
(Arising out of impugned final judgment and order dated 30-07-2019
in ITA No. 1229/2018 passed by the High Court Of Delhi At New
Delhi)
PR. COMMISSIONER OF INCOME TAX 8 Petitioner(s)
VERSUS
SHREE VARDHMAN OVERSEAS LTD. Respondent(s)
(FOR I.R. and IA No.26421/2020-CONDONATION OF DELAY IN FILING )
Date : 20-02-2020 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE ASHOK BHUSHAN
HON'BLE MR. JUSTICE K.M. JOSEPH
For Petitioner(s) Mr. Vikramjit Banerjee, ASG
Ms. Vimla Sinha, Adv.
Mr. Shreyash Bhardwaj, Adv.
Mr. Rupesh Kumar, Adv.
Mr. Siddhartha Sinha, Adv.
Mr. Abhishek Mahajan, Adv.
Mr. Om Prakash Shukla, 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 petition is dismissed. However, the question of law is left open.
Pending application, if any, stands disposed of.
Signature Not Verified(MEENAKSHI KOHLI) Digitally signed by MEENAKSHI KOHLI Date: 2020.02.20 (RENU KAPOOR) AR-CUM-PS 16:27:49 IST Reason: COURT MASTER