Supreme Court - Daily Orders
Principal Commissioner Of Income Tax 4 vs Gap International Sourcing India Pvt. ... on 14 December, 2018
Bench: A.K. Sikri, S. Abdul Nazeer
ITEM NO.63 COURT NO.2 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). 38113/2018
(Arising out of impugned final judgment and order dated 10-04-2018
in ITA No. 1033/2017 passed by the High Court Of Delhi at New
Delhi)
PRINCIPAL COMMISSIONER OF INCOME TAX 4 Petitioner(s)
VERSUS
GAP INTERNATIONAL SOURCING INDIA PVT. LTD. Respondent(s)
(IA No.159616/2018-CONDONATION OF DELAY IN FILING and IA
No.159617/2018-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT)
Date : 14-12-2018 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE A.K. SIKRI
HON'BLE MR. JUSTICE S. ABDUL NAZEER
For Petitioner(s) Mr. Tushar Mehta, SG
Mr. Ashok K. Srivastava, Adv.
Mr. Zoheb Hussain, Adv.
Ms. Shraddha Deshmukh, Adv.
Mr. Manish, Adv.
Mrs. Anil Katiyar, AOR
For Respondent(s) Mr. Kamal Sawhney, Adv.
Mr. Prashant Meharchandani, Adv.
Mr. Divyansh Singh, Adv.
Mr. Rajat Mittal, AOR
UPON hearing the counsel the Court made the following
O R D E R
Learned counsel for the petitioner submits that he wants to have instructions and seeks a short adjournment on this ground.
List after four weeks.
Signature Not Verified Digitally signed by SUSHIL KUMAR RAKHEJA Date: 2018.12.17 (SUSHIL KUMAR RAKHEJA) 10:19:15 IST Reason: (RAJINDER KAUR) AR-CUM-PS BRANCH OFFICER