Supreme Court - Daily Orders
Pr. Commissioner Of Income Tax 4 vs International Sos Service India P. Ltd ... on 3 July, 2018
Bench: Rohinton Fali Nariman, Indu Malhotra
ITEM NO.18 COURT NO.10 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(s). 18255/2018
(Arising out of impugned final judgment and order dated 30-05-2017
in ITA No. 454/2016 passed by the High Court Of Delhi At New Delhi)
PR. COMMISSIONER OF INCOME TAX 4 Petitioner(s)
VERSUS
INTERNATIONAL SOS SERVICE INDIA P. LTD THROUGH DIRECTOR
Respondent(s)
( IA No.80583/2018-CONDONATION OF DELAY IN FILING and IA
No.80584/2018-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT)
Date : 03-07-2018 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN
HON'BLE MS. JUSTICE INDU MALHOTRA
For Petitioner(s) Mr. Ashok K.Srivastava, Adv.
Ms. Rachna Srivastava, Adv.
Mrs. Anil Katiyar, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Heard learned counsel for the petitioner. Delay condoned.
No merit.
The Special Leave Petition is accordingly dismissed. Pending applications, if any, shall stand disposed of.
(SHASHI SAREEN) Signature Not Verified (SAROJ KUMARI GAUR) Digitally signed by AR CUM PS SHASHI SAREEN Date: 2018.07.04 BRANCH OFFICER 17:17:43 IST Reason: