Supreme Court - Daily Orders
Commissioner Of Income Tax vs M/S Intel Technology India Pvt. Ltd. on 10 September, 2018
Bench: R. Banumathi, Indira Banerjee
1
ITEM NO.4 COURT NO.11 SECTION IV-A
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). 25297/2018
(Arising out of impugned final judgment and order dated 07-03-2018
in ITA No. 528/2017 passed by the High Court Of Karnataka At
Bengaluru)
COMMISSIONER OF INCOME TAX Petitioner(s)
VERSUS
M/S INTEL TECHNOLOGY INDIA PVT. LTD. Respondent(s)
(FOR ADMISSION and I.R. and IA No.118775/2018-CONDONATION OF DELAY
IN FILING and IA No.118776/2018-CONDONATION OF DELAY IN REFILING )
Date : 10-09-2018 This petition was called on for hearing today.
CORAM :
HON'BLE MRS. JUSTICE R. BANUMATHI
HON'BLE MS. JUSTICE INDIRA BANERJEE
For Petitioner(s) Mr. Aman Lekhi,ASG
Ms. Niranjana Singh,Adv.
Mrs.Rekha Pandey,Adv.
Mrs. Anil Katiyar, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
The issue involved viz. whether the expenses on certain items should be allowed as deduction or not is covered under the decision of this Court in Civil Appeal Nos. 8489-8490 of 2013 etc. titled as Commissioner of Income Tax, Central-III vs. HCL Signature Not Verified Technologies Ltd. Reported in 2018 (6) SCALE 524. Digitally signed by MADHU BALA Date: 2018.09.10 16:57:16 IST Reason: 2 The special leave petition is, accordingly, dismissed. Pending application(s), if any, shall also stand disposed of.
(MADHU BALA) (SAROJ KUMARI GAUR) COURT MASTER (SH) BRANCH OFFICER