Supreme Court - Daily Orders
Pr. Commissioner Of Income Tax (1) vs M/S Chain House International (P) Ltd. on 19 July, 2019
Bench: Uday Umesh Lalit, Vineet Saran
ITEM NO.20 COURT NO.8 SECTION IV-A
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.21262/2019
(Arising out of impugned final judgment and order dated 07-08-2018
in ITA No.110/2018 passed by the High Court Of M.P. At Indore)
PR. COMMISSIONER OF INCOME TAX (1) Petitioner(s)
VERSUS
M/s. CHAIN HOUSE INTERNATIONAL (P) LTD. Respondent(s)
(FOR ADMISSION and I.R.; IA No.102229/2019-CONDONATION OF DELAY IN
FILING; and, IA No.102230/2019-EXEMPTION FROM FILING C/C OF THE
IMPUGNED JUDGMENT)
Date : 19-07-2019 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE UDAY UMESH LALIT
HON'BLE MR. JUSTICE VINEET SARAN
For Petitioner(s) Mr. Vikramjit Banerjee, ASG
Mr. Sanjay Kumar Visen, Adv.
Mr. Shekhar Vyas, Adv.
Mr. Nitya Rao, Adv.
Mrs. Anil Katiyar, AOR
For Respondent(s) Ms. Kavita Jha, Adv.
Mr. Udit Naresh, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
We do not see any reason to interfere in the matter. The special leave petition is, accordingly, dismissed.
Pending application(s), if any, shall stand disposed of.
Signature Not Verified Digitally signed by MUKESH KUMAR Date: 2019.07.22 18:00:16 IST Reason: (MUKESH NASA) (SUMAN JAIN)
COURT MASTER BRANCH OFFICER