Supreme Court - Daily Orders
Pr. Commissioner Of Income Tax Delhi L vs M/S Organizing Committee Hero Honda Fih ... on 12 November, 2018
Bench: Uday Umesh Lalit, M.R. Shah
ITEM NO.21 COURT NO.11 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.37870/2018
(Arising out of impugned final judgment and order dated 23-03-2018
in ITA No. 353/2018 passed by the High Court Of Delhi At New Delhi)
PRINCIPAL COMMISSIONER OF INCOME TAX DELHI L Petitioner(s)
VERSUS
M/s. ORGANIZING COMMITTEE HERO HONDA FIH WORLD CUP Respondent(s)
(FOR ADMISSION and I.R.; IA No.153590/2018-CONDONATION OF DELAY IN
FILING; and, IA No.153592/2018-EXEMPTION FROM FILING C/C OF THE
IMPUGNED JUDGMENT)
Date : 12-11-2018 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE UDAY UMESH LALIT
HON'BLE MR. JUSTICE M.R. SHAH
For Petitioner(s) Mr. A.N.S. Nadkarni, ASG
Mr. S.A. Haseeb, Adv.
Mr. H.R. Rao, 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 see any reason to interfere in the matter. The special leave petition is, accordingly, dismissed.
Pending application(s), if any, shall stand disposed of. (MUKESH KUMAR) Signature Not Verified (H.S. PARASHER) COURT MASTER Digitally signed by MUKESH KUMAR Date: 2018.11.13 ASSISTANT REGISTRAR 18:36:28 IST Reason: