Supreme Court - Daily Orders
Asst. Commissioner Of Income Tax 7 vs Consulting Engineering Service ... on 27 February, 2020
Bench: Uday Umesh Lalit, Indu Malhotra, Hemant Gupta
1
ITEM NO.10 COURT NO.6 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). 20222/2018
(Arising out of impugned final judgment and order dated 01-09-2017
in WP(C) No. 7734/2017 passed by the High Court Of Delhi At New
Delhi)
ASST. COMMISSIONER OF INCOME TAX 7 Petitioner(s)
VERSUS
CONSULTING ENGINEERING SERVICE (INDIA) PVT. LTD. Respondent(s)
( IA No. 72267/2018 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT)
Date : 27-02-2020 These matters were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE UDAY UMESH LALIT
HON'BLE MS. JUSTICE INDU MALHOTRA
HON'BLE MR. JUSTICE HEMANT GUPTA
For Petitioner(s) Mr. Tushar Mehta, SG
Mr.H.R. Rao, Adv.
Ms. Rukhmini Bobde, Adv.
Mohd. Akhil, Adv.
Mrs. Anil Katiyar, AOR
For Respondent(s) Mr. Salil Kapoor, Adv.
Ms. Soumya Singh, Adv.
Mr. Sumit Lalchandani, Adv.
Ms. Ananya Kapoor, Adv.
Ms. Bela Kapoor, Adv.
Signature Not Verified
Mr. Praveen Swarup, AOR
Digitally signed by
INDU MARWAH
Date: 2020.02.29
15:36:13 IST
Reason:
UPON hearing the counsel the Court made the following
O R D E R
2 The present SLP arises out of interim order dated 08.08.2017 passed by the Income Tax Appellate Tribunal. The challenge against the said order was negated by the High Court which order is presently under appeal.
It has been brought to our notice that now a final order has been passed by the Income Tax Appellate Tribunal on 05.02.2019.
In view of the aforesaid developments, we see no reason to entertain this SLP which is hereby dismissed, leaving all questions of law open to be agitated at the appropriate stages by respective parties.
Pending applications, if any, also stand disposed of.
(INDU MARWAH) (PRADEEP KUMAR) COURT MASTER (SH) BRANCH OFFICER