Supreme Court - Daily Orders
The Commissioner Of Income Tax vs M/S Saipem India Project Limited on 8 February, 2019
Bench: A.K. Sikri, S. Abdul Nazeer
ITEM NO.29 COURT NO.2 SECTION XII
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). 1696/2019
(Arising out of impugned final judgment and order dated 10-07-2018
in TC No. 361 /2018 passed by the High Court Of Judicature At
Madras)
THE COMMISSIONER OF INCOME TAX Petitioner(s)
VERSUS
M/S SAIPEM INDIA PROJECT LIMITED Respondent(s)
(IA No.17742/2019-CONDONATION OF DELAY IN FILING SLP and IA
No.17743/2019-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT)
Date : 08-02-2019 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE A.K. SIKRI
HON'BLE MR. JUSTICE S. ABDUL NAZEER
For Petitioner(s) Mr. Tushar Mehta, ASG
Mr. Arijit Prasad, Adv.
Mr. A.K. Srivastav, Adv.
Mr. K. Mishra, 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 special leave petition is dismissed. As a sequel to the above, pending interlocutory applications, if any, stand disposed of.
(SANJAY KUMAR-II) (INDU KUMARI POKHRIYAL) COURT MASTER (SH) Signature Not Verified ASSISTANT REGISTRAR Digitally signed by SANJAY KUMAR Date: 2019.02.08 17:45:55 IST Reason: