Supreme Court - Daily Orders
Pr. Commissioner Of Income Tax Kolkata 2 vs M/S Aravali Polymers Pvt. Ltd. on 26 July, 2019
Bench: Chief Justice, Deepak Gupta
ITEM NO.19 COURT NO.1 SECTION XVI
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. 21920/2019
(Arising out of impugned final judgment and order dated 14-05-2018
in GA No. 3334/2016 and ITAT No. 407/2016 passed by the High Court
At Calcutta)
PR. COMMISSIONER OF INCOME TAX KOLKATA-2 Petitioner
VERSUS
M/S ARAVALI POLYMERS PVT. LTD. Respondent
(FOR ADMISSION and I.R. and IA No.105240/2019-CONDONATION OF DELAY
IN FILING)
Date : 26-07-2019 This matter was called on for hearing today.
CORAM : HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE DEEPAK GUPTA
For Petitioner
Mr. Vivek Narayan Sharma, Adv.
Ms. Rashmi Malhotra, Adv.
Mrs. Anil Katiyar, AOR
For Respondent
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
The grounds urged in support of the special leave petition basically seek clarification of the impugned order passed by the High Court. The petitioner, therefore, will be at liberty to move the High Court, if so advised.
The special leave petition is disposed of in the above terms.
Signature Not Verified Pending interlocutory applications, if any, shall Digitally signed by DEEPAK GUGLANIDate: 2019.07.26 stand disposed of.
17:22:36 IST Reason: (Deepak Guglani) (Anand Prakash) Court Master Court Master