Supreme Court - Daily Orders
Pr. Commissioner Of Income Tax 5 vs M/S Northern Operating Services Pvt Ltd on 2 July, 2018
Bench: Ranjan Gogoi, R. Banumathi
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO.5949 OF 2018
(@ SLP (C) NO. 16140 OF 2018)
(@ D.NO.18405/2018)
WITH
CIVIL APPEAL NO.5952 OF 2018
(@ SLP (C) NO.16139 OF 2018)
(@ D.NO.18681/2018)
CIVIL APPEAL NO.5951 OF 2018
(@ SLP (C) NO. 16138 OF 2018)
(@ D.NO.19615/2018)
CIVIL APPEAL NO.5950 OF 2018
(@ SLP (C) NO.16137 OF 2018)
(@ D.NO.19752/2018
PR. COMMISSIONER OF INCOME TAX 5 & ANR. APPELLANT (S)
VERSUS
M/S NORTHERN OPERATING SERVICES PVT LTD RESPONDENT(S)
ORDER
Leave granted.
The Appeals are disposed of in terms of the Judgment/Order of this Court dated 24-04-2018 passed in Civil Appeal Nos.8489-8490 of 2013 titled CIT, Central III, New Delhi Vs. HCL Technologies Ltd. and other connected cases.
…………………………….J/-
(RANJAN GOGOI) …………………………….J/-
Signature Not Verified (R. BANUMATHI) Digitally signed by CHARANJEET KAUR Date: 2018.07.04 17:49:42 IST Reason: NEW DELHI JULY 2, 2018 ITEM NO.6 COURT NO.2 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.18405/2018 (Arising out of impugned final judgment and order dated 24-01-2018 in ITA No.217/2017 passed by the High Court of Karnataka at Bengaluru) PR. COMMISSIONER OF INCOME TAX 5 & ANR. Petitioner(s) VERSUS M/S NORTHERN OPERATING SERVICES PVT LTD Respondent(s) (FOR ADMISSION and I.R. and IA No.73511/2018-CONDONATION OF DELAY IN FILING) WITH Diary No.18681/2018 (IV-A) (IA No.77716/2018-CONDONATION OF DELAY IN FILING) Diary No.19615/2018 (IV-A) (IA No.80369/2018-CONDONATION OF DELAY IN FILING) Diary No.19752/2018 (IV-A) (IA No.77564/2018-CONDONATION OF DELAY IN FILING and IA No.77566/2018-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT) Date : 02-07-2018 These matters were called on for hearing today. CORAM :
HON'BLE MR. JUSTICE RANJAN GOGOI HON'BLE MRS. JUSTICE R. BANUMATHI For Petitioner(s) Mr. Vikramjit Banerjee, ASG Mr. Anshul Gupta, Adv. Mr. Rajesh K. Singh, Adv. Mr. Om Prakash Shukla, Adv. Mrs. Anil Katiyar, AOR For Respondent(s) UPON hearing the counsel the Court made the following O R D E R Delay condoned Leave granted.
The appeals are disposed of in terms of the signed Order.
Consequently, pending application(s) shall stand disposed of.
(POOJA ARORA) (ASHA SONI)
COURT MASTER BRANCH OFFICER
(Signed Order is placed on the file)