Supreme Court - Daily Orders
Pr. Commissioner Of Income Tax 2 vs M/S. Bma Capfin Ltd. on 19 November, 2018
Bench: Rohinton Fali Nariman, Navin Sinha
ITEM NO.26 COURT NO.7 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). 40486/2018
(Arising out of impugned final judgment and order dated 21-12-2017
in ITA No. 1181/2017 passed by the High Court Of Delhi At New
Delhi)
PR. COMMISSIONER OF INCOME TAX-2 Petitioner(s)
VERSUS
M/S. BMA CAPFIN LTD. Respondent(s)
(FOR ADMISSION and I.R. and IA No.160089/2018-CONDONATION OF DELAY
IN FILING)
Date : 19-11-2018 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN
HON'BLE MR. JUSTICE NAVIN SINHA
For Petitioner(s) Mr. Rupesh Kumar, Adv.
Ms. Swarupama Chaturvedi, Adv.
Mr. Shreyash Bhardwaj, 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.
(R. NATARAJAN) (TAPAN KUMAR CHAKRABORTY) COURT MASTER (SH) ASSISTANT REGISTRAR Signature Not Verified Digitally signed by R NATARAJAN Date: 2018.11.19 17:10:35 IST Reason: