Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 8]

Supreme Court - Daily Orders

Pr. Commissioner Of Income Tax 18 vs M/S Dlf Commercial Project Corporation on 19 November, 2018

Bench: Uday Umesh Lalit, R. Subhash Reddy

                                                                                         1

     ITEM NO.26                                COURT NO.11               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.40497/2018

     (Arising out of impugned final judgment and order dated 23-02-2018
     in ITA No.231/2018 passed by the High Court Of Delhi At New Delhi)

     PR. COMMISSIONER OF INCOME TAX-18, DELHI                            Petitioner(s)

                                                      VERSUS

     M/s. DLF COMMERCIAL PROJECT CORPORATION                             Respondent(s)

     (IA No.160624/2018-CONDONATION OF DELAY IN FILING; and, IA
     No.160627/2018-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT )

     Date : 19-11-2018 This petition was called on for hearing today.

     CORAM :
                             HON'BLE MR. JUSTICE UDAY UMESH LALIT
                             HON'BLE MR. JUSTICE R. SUBHASH REDDY


     For Petitioner(s)                    Mr. P.S. Narasimha, ASG
                                          Mr. S.A. Haseeb, Adv.
                                          Mr. Rohit Rao, Adv.
                                          Mrs. Anil Katiyar, AOR

     For Respondent(s)                    Mr. Rohit Rao N., Adv.


                              UPON hearing the counsel the Court made the following
                                                 O R D E R

Learned counsel appearing for the petitioner submits that in a similar matter giving rise to identical issues, this Court had granted special leave to appeal.

Delay condoned.

Leave granted.

Signature Not Verified

Until further orders, implementation of the impugned order is Digitally signed by MUKESH KUMAR Date: 2018.11.20 18:40:57 IST Reason: stayed.

2

List this matter along with Civil Appeal No.9156 of 2015 arising out of SLP (Civil) No.1759/2014.

      (MUKESH KUMAR)                                (SUMAN JAIN)
       COURT MASTER                                BRANCH OFFICER