Supreme Court - Daily Orders
Pr. Commissioner Of Income Tax 9 Mumbai vs M/S E City Project Construction Pvt Ltd on 25 January, 2019
Bench: Abhay Manohar Sapre, Dinesh Maheshwari
ITEM NO.55 COURT NO.7 SECTION IX
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). 8576/2018
(Arising out of impugned final judgment and order dated 18-07-2017
in ITA No. 1082/2016 passed by the High Court of Judicature at
Bombay)
PR. COMMISSIONER OF INCOME TAX 9 MUMBAI Petitioner(s)
VERSUS
M/S E CITY PROJECT CONSTRUCTION PVT LTD Respondent(s)
(FOR ADMISSION and I.R. and IA No.37151/2018-CONDONATION OF DELAY
IN FILING)
Date : 25-01-2019 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ABHAY MANOHAR SAPRE
HON'BLE MR. JUSTICE DINESH MAHESHWARI
For Petitioner(s) Mr. H.Raghavendra Rao,Adv.
Ms. Meenakshi Grover,Adv.
For Mrs. Anil Katiyar, AOR
For Respondent(s) Mr. Kaustubh Mishra,Adv.
Mr. Abhishek Anand,Adv.
Mr. M. P. Devanath, AOR
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
Learned counsel for the petitioner submits that this petition has to be dismissed because the tax effect which is the subject matter of this petition is less than the limit prescribed in the Circular No.3/2018 dated 11th July, 2018 as amended by Circular dated 20th August, 2018 issued by the Central Board of Direct Taxes. Signature Not Verified Digitally signed by ANITA MALHOTRA Date: 2019.01.28 15:41:39 IST Reason: 1 In the light of the Circulars, the petition fails and is therefore dismissed.
However, question of law, if any, involved in the petition is kept open.
Pending application, if any, shall also stand disposed of.
(ANITA MALHOTRA) (CHANDER BALA)
COURT MASTER COURT MASTER
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