Supreme Court - Daily Orders
Principal Commissioner Of Income Tax 4 vs Samyak Infotech Pvt.Ltd on 11 March, 2019
Bench: Ashok Bhushan, K.M. Joseph
ITEM NO.21 COURT NO.12 SECTION III
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).7606/2019
(Arising out of impugned final judgment and order dated 23-07-2018
in TA No. 891/2018 passed by the High Court Of Gujarat At
Ahmedabad)
PRINCIPAL COMMISSIONER OF INCOME TAX 4 Petitioner(s)
VERSUS
SAMYAK INFOTECH PVT.LTD Respondent(s)
(FOR ADMISSION and I.R. and IA No.38806/2019-CONDONATION OF DELAY
IN FILING)
Date : 11-03-2019 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ASHOK BHUSHAN
HON'BLE MR. JUSTICE K.M. JOSEPH
For Petitioner(s)
Ms. Vibha Datta Makhija, Sr. Adv.
Mr. V. Kunduru, Adv.
Mr. T.M. Singh, 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 due to low tax effect leaving the question of law open.
Pending application(s), if any, disposed of. (ARJUN BISHT) Signature Not Verified (RENU KAPOOR) COURT MASTER (SH) Digitally signed by ARJUN BISHT Date: 2019.03.11 BRANCH OFFICER 16:43:02 IST Reason: