Supreme Court - Daily Orders
Pr. Commissioner Of Income Tax (I) vs M/S Chain House International (P) Ltd. on 18 February, 2019
Bench: Uday Umesh Lalit, Indu Malhotra
ITEM NO.21 COURT NO.8 SECTION IV-A
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). 1992/2019
(Arising out of impugned final judgment and order dated 07-08-2018
in ITA No. 111/2018 passed by the High Court Of M.P. At Indore)
PR. COMMISSIONER OF INCOME TAX (I) Petitioner(s)
VERSUS
M/S CHAIN HOUSE INTERNATIONAL (P) LTD. Respondent(s)
(FOR ADMISSION and I.R. and IA No.27450/2019-CONDONATION OF DELAY
IN FILING and IA No.27451/2019-EXEMPTION FROM FILING C/C OF THE
IMPUGNED JUDGMENT and IA No.27453/2019-PERMISSION TO FILE LENGTHY
LIST OF DATES )
Date : 18-02-2019 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE UDAY UMESH LALIT
HON'BLE MS. JUSTICE INDU MALHOTRA
For Petitioner(s) Mr. Sanjay Jain,ASG
Ms. Akanksh Kaul,Adv.
Mr. Chinmaya Chandra,Adv.
Mr. Vidur Mohan,Adv.
Mrs. Anil Katiyar, AOR
For Respondent(s) Ms. Kavita Jha,Adv.
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
We see no reason to interfere with the impugned order. The special leave petition is, accordingly, dismissed.
Pending application(s), if any, shall stand disposed of.
(NARENDRA PRASAD) (SUMAN JAIN)
COURT MASTER COURT MASTER
Signature Not Verified
Digitally signed by
NARENDRA PRASAD
Date: 2019.02.19
16:59:23 IST
Reason: