Supreme Court - Daily Orders
Jet Lite (India) Ltd. vs Commissioner Of Income Tax, Central -I ... on 11 September, 2019
Bench: Rohinton Fali Nariman, Surya Kant
ITEM NO.37 COURT NO.5 SECTION XIV
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. 7689/2016
(Arising out of impugned final judgment and order dated 04-11-2015
in ITA No. 86/2011 passed by the High Court of Delhi at New Delhi)
JET LITE (INDIA) LTD. Petitioner(s)
VERSUS
COMMISSIONER OF INCOME TAX, CENTRAL -I NEW DELHI Respondent(s)
(With IA No. 3/2016 - STAY APPLICATION)
Date : 11-09-2019 This matter was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN
HON'BLE MR. JUSTICE SURYA KANT
For Petitioner(s)
Mr. U. A. Rana, Adv.
Mr. Himanshu Mehta, Adv.
M/s. Gagrat and Co, AOR
For Respondent(s)
Mr. Tushar Mehta, SG.
Mr. Zoheb Hossain, Adv.
Ms. Praveena Gautam, Adv.
Mrs. Anil Katiyar, AOR
UPON hearing the counsel the Court made the following
O R D E R
Leave granted.
(NIDHI AHUJA) (RENU DIWAN) COURT MASTER (SH) ASSISTANT REGISTRAR Signature Not Verified Digitally signed by R NATARAJAN Date: 2019.09.14 10:17:17 IST Reason: