Supreme Court - Daily Orders
Principal Commssioner Of Income Tax vs M/S Sbs Biotech Unit Ii Hp on 19 July, 2019
Bench: S. Abdul Nazeer, R. Subhash Reddy
ITEM NO.43 COURT NO.15 SECTION XIV
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petition(s) for Special Leave to Appeal (C) No(s). 31040/2018
(Arising out of impugned final judgment and order dated 09-05-2018
in ITA No. 20/2018 passed by the High Court Of Himachal Pradesh At
Shimla)
PRINCIPAL COMMSSIONER OF INCOME TAX Petitioner(s)
VERSUS
M/S SBS BIOTECH UNIT II HP Respondent(s)
WITH
SLP(C) No. 33504/2018 (XIV)
(FOR ADMISSION and I.R. and IA No.176476/2018-CONDONATION OF DELAY
IN FILING and IA No.176478/2018-EXEMPTION FROM FILING C/C OF THE
IMPUGNED JUDGMENT)
Date : 19-07-2019 These petitions were called on for hearing today.
CORAM : HON'BLE MR. JUSTICE S. ABDUL NAZEER
HON'BLE MR. JUSTICE R. SUBHASH REDDY
For Petitioner(s) Mr. Tushar Mehta, SG
Mr. Zoheb Hussain, Adv.
Ms. Praveena Gautam, Adv.
Mr. Rupesh Kumar, Adv.
Ms. Prerna Priyadarshi, Adv.
Mr. Umesh Kumar S., Adv.
Mrs. Anil Katiyar, AOR
For Respondent(s) Ms. Aishwarya Bhati, Sr. Adv.
Mr. Rajeev Kumar Dubey, Adv.
Mr. Jay Savla, Sr. Adv.
Ms. Renuka Sahu, Adv.
Mr. Anurag, AOR
Mr. Vishal Kalra, Adv.
Mr. S.S.Tomar, Adv.
Mr. Anil Kumar Gautam, AOR
UPON hearing the counsel the Court made the following
Signature Not Verified
O R D E R
Digitally signed by RACHNA Date: 2019.07.22 17:15:27 IST Reason: Delay condoned.
Learned counsel for the parties submit that the question 1 involved in these Special Leave Petitions is covered by the Judgment of this Court in Civil Appeal No. 1784 of 2019 titled Pr. Commissioner of Income Tax Shimla versus M/s. Aarham Softronics [2019(3)SCALE 688].
The submission is placed on record.
The Special Leave Petitions are accordingly dismissed. Pending applications, shall also stands disposed of.
(POOJA CHOPRA) (RAJINDER KAUR)
COURT MASTER BRANCH OFFICER
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