Supreme Court - Daily Orders
The Commissioner Of Income Tax ... vs Aasthavinayak Real Estate Pvt. Ltd. on 4 January, 2019
Bench: Ashok Bhushan, K.M. Joseph
ITEM NO.17 COURT NO.13 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). 44674/2018
(Arising out of impugned final judgment and order dated 06-02-2018
in ITA No. 219/2015 passed by the High Court Of Judicature At
Bombay)
THE COMMISSIONER OF INCOME TAX (CENTRAL) IV Petitioner(s)
VERSUS
AASTHAVINAYAK REAL ESTATE PVT. LTD. Respondent(s)
(FOR ADMISSION and I.R. and IA No.181722/2018-CONDONATION OF DELAY
IN FILING )
Date : 04-01-2019 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ASHOK BHUSHAN
HON'BLE MR. JUSTICE K.M. JOSEPH
For Petitioner(s)
Mr. K. Radhakrishnan, Sr. Adv.
Mr. Akshay Amritasnshu, Adv.
Mr. Rupesh Kumar, Adv.
Mrs. Anil Katiyar, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
We do not find any good ground to interfere with the impugned order passed by the High Court.
The special leave petition is, accordingly, dismissed. Pending application(s), if any, stands disposed of.
Signature Not Verified Digitally signed by RAJNI MUKHI Date: 2019.01.04 17:15:56 IST(ARJUN BISHT) Reason:
(RENU KAPOOR) COURT MASTER (SH) COURT MASTER (NSH)