Supreme Court - Daily Orders
Principal Commissioner Of Income Tax ... vs M/S Sel Manufacturing Co. Ltd on 13 July, 2018
Bench: Rohinton Fali Nariman, Indu Malhotra
ITEM NO.38 COURT NO.9 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). 22705/2018
(Arising out of impugned final judgment and order dated 21-07-2017
in ITA No. 263/2017 passed by the High Court Of Punjab & Haryana At
Chandigarh)
PRINCIPAL COMMISSIONER OF INCOME TAX (CENTRAL) Petitioner(s)
VERSUS
M/S SEL MANUFACTURING CO. LTD Respondent(s)
(FOR ADMISSION and I.R. and IA No.87777/2018-CONDONATION OF DELAY
IN FILING and IA No.87778/2018-EXEMPTION FROM FILING C/C OF THE
IMPUGNED JUDGMENT)
Date : 13-07-2018 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) Ms. Pinky Anaand, ASG,
Ms. Niranjaana Singh, Adv.
Ms. Kirti Dua, Adv.
Mr. M.P.Gupta, 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.
We do not find any merit in this petition. The Special Leave Petition is accordingly dismissed. Pending applications, if any, shall stand disposed of.
Signature Not Verified Digitally signed by SHASHI SAREEN (SHASHI SAREEN) Date: 2018.07.14 12:28:01 IST Reason: (SAROJ KUMARI GAUR) AR CUM PS BRANCH OFFICER