Supreme Court - Daily Orders
The Pr. Commissioner Of Income Tax6 vs Kewal Real Estate Developers Pvt. Ltd. on 25 November, 2019
Bench: Chief Justice, B.R. Gavai
ITEM NO.22 COURT NO.1 SECTION IX
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). 37348/2019
(Arising out of impugned final judgment and order dated 11-03-2019
in ITA No. 1797/2016 passed by the High Court Of Judicature At
Bombay)
THE PR. COMMISSIONER OF INCOME TAX6 Petitioner(s)
VERSUS
KEWAL REAL ESTATE DEVELOPERS PVT. LTD. Respondent(s)
(FOR ADMISSION and I.R. and IA No.169988/2019-CONDONATION OF DELAY
IN FILING SLP)
Date : 25-11-2019 This petition was called on for hearing today.
CORAM :
HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE B.R. GAVAI
For Petitioner(s) Mr. Sanjay Jain, ASG
Mr. Atul Jha, Adv.
Ms. Rashmi Malhotra, 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. As a sequel to the above, pending interlocutory applications, if any, stand disposed of.
(SANJAY KUMAR-II) (INDU KUMARI POKHRIYAL) COURT MASTER (SH) Signature Not Verified ASSISTANT REGISTRAR Digitally signed by SANJAY KUMAR Date: 2019.11.25 16:40:33 IST Reason: