Supreme Court - Daily Orders
Commissioner Of Income Tax Tds 1 vs New India Assurance Co.Ltd on 22 October, 2018
Bench: Rohinton Fali Nariman, S. Abdul Nazeer
ITEM NOS.27+58 COURT NO.8 SECTION IV-B
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). 34289/2018
(Arising out of impugned final judgment and order dated 04-04-2018
in CR No. 2607/2017 passed by the High Court Of Punjab & Haryana At
Chandigarh)
COMMISSIONER OF INCOME TAX TDS 1 Petitioner(s)
VERSUS
NEW INDIA ASSURANCE CO.LTD & ORS. Respondent(s)
(FOR ADMISSION and I.R. and IA No.144962/2018-CONDONATION OF DELAY
IN FILING and IA No.144964/2018-PERMISSION TO FILE PETITION (SLP)
WITH
Diary No. 34232/2018
(FOR ADMISSION and I.R. and IA No.146118/2018-CONDONATION OF DELAY
IN FILING and IA No.146119/2018-PERMISSION TO FILE PETITION (SLP)
Date : 22-10-2018 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN
HON'BLE MR. JUSTICE S. ABDUL NAZEER
For Petitioner(s) Mr. A.N.S. Nadkarni, ASG
Mr. Arijit Prasad, Adv.
Mr. Ritesh Kumar, Adv.
Mrs. Anil Katiyar, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Permission to file SLPs is granted.
Delay condoned.
We do not find any merit in these Special Leave Petitions.
Signature Not Verified Digitally signed by R NATARAJAN Date: 2018.10.22The Special leave Petitions are, accordingly, dismissed.
16:56:16 IST Reason:(R. NATARAJAN) (TAPAN KUMAR CHAKRABORTY) COURT MASTER (SH) BRANCH OFFICER