Supreme Court - Daily Orders
Principal Commissioner Of Income Tax 8 vs M/S Sng Developers Ltd. on 9 February, 2018
Bench: Rohinton Fali Nariman, Navin Sinha
ITEM NO.5 COURT NO.12 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). 42379/2017
(Arising out of impugned final judgment and order dated 12-07-2017
in ITA No. 92/2017 passed by the High Court Of Delhi At New Delhi)
PRINCIPAL COMMISSIONER OF INCOME TAX 8 Petitioner(s)
VERSUS
M/S SNG DEVELOPERS LTD. Respondent(s)
( IA No.12500/2018-CONDONATION OF DELAY IN FILING)
Date : 09-02-2018 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN
HON'BLE MR. JUSTICE NAVIN SINHA
For Petitioner(s) Mr. Yashank Andhyaru, Sr. Adv.
Mr. H.Raghvendra Rao, Adv.
Mr. Rishabh Jain, Adv.
Mrs. Anil Katiyar, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Heard.
Delay condoned.
The special leave petition is dismissed. Pending applications, if any, shall stand disposed of.
(SHASHI SAREEN) (SAROJ KUMARI GAUR)
AR CUM PS BRANCH OFFICER
Signature Not Verified
Digitally signed by
SHASHI SAREEN
Date: 2018.02.10
13:49:34 IST
Reason: