Supreme Court - Daily Orders
Pr. Commissioner Of Income Tax 2 Delhi vs M/S Bhartiya Urban Infrastructure And ... on 16 December, 2019
Bench: Ashok Bhushan, M.R. Shah
ITEM NO.16 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). 42797/2019
(Arising out of impugned final judgment and order dated 07-12-2018
in ITA No. 1410/2018 passed by the High Court Of Delhi At New
Delhi)
PR. COMMISSIONER OF INCOME TAX 2 DELHI Petitioner(s)
VERSUS
M/S BHARTIYA URBAN INFRASTRUCTURE
AND LAND DEVELOPMENT CO. PVT. LTD. Respondent(s)
(FOR I.R. and IA No.187082/2019-CONDONATION OF DELAY IN FILING )
Date : 16-12-2019 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE ASHOK BHUSHAN
HON'BLE MR. JUSTICE M.R. SHAH
For Petitioner(s) Mr. Vikramjit Banerjee, ASG
Ms. Anita Sahni, Adv.
Mr. O.P. Shukla, Adv.
Mr. Joydip Roy, Adv.
Mr. Anshul Gupta, 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 on the ground of low tax effect.
Pending application, if any, stands disposed of.
(MEENAKSHI KOHLI) (RENU KAPOOR)
COURT MASTER COURT MASTER
Signature Not Verified
Digitally signed by
MEENAKSHI KOHLI
Date: 2019.12.16
16:48:14 IST
Reason: