Supreme Court - Daily Orders
Principal Commissioner Of Income Tax 7 vs Pavitra Commercial Ltd. on 10 December, 2018
Bench: A.M. Khanwilkar, Hemant Gupta
ITEM NO.8 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(s). 40506/2018
(Arising out of impugned final judgment and order dated 09-02-2018
in ITA No. 150/2018 passed by the High Court Of Delhi At New Delhi)
PRINCIPAL COMMISSIONER OF INCOME TAX-7 Petitioner(s)
VERSUS
PAVITRA COMMERCIAL LTD. Respondent(s)
(FOR ADMISSION and I.R. and IA No.172350/2018-CONDONATION OF DELAY
IN FILING and IA No.172351/2018-EXEMPTION FROM FILING C/C OF THE
IMPUGNED JUDGMENT )
Date : 10-12-2018 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE A.M. KHANWILKAR
HON'BLE MR. JUSTICE HEMANT GUPTA
For Petitioner(s) Mr. Bhuvan Mishra, Adv.
Ms. Nisha Bagchi, Adv.
Mrs. Anil Katiyar, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
Application for exemption from filing certified copy of the impugned order is allowed.
Issue in the present matter is already decided by this Court in Civil Appeal No.5811 of 2012 on 13.12.2017. Hence, this special leave petition is also dismissed in the same terms Signature Not Verified Digitally signed by CHARANJEET KAUR Date: 2018.12.11 16:51:45 IST Reason: (NEETU KHAJURIA) (ANITA RANI AHUJA) COURT MASTER COURT MASTER