Supreme Court - Daily Orders
Pr. Commissioner Of Income Tax vs M/S. U. K. Enterprises on 3 January, 2019
Bench: A.K. Sikri, S. Abdul Nazeer
ITEM NO.18 COURT NO.2 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). 44672/2018
(Arising out of impugned final judgment and order dated 14-03-2018
in ITA No. 7/2018 passed by the High Court Of Himachal Pradesh At
Shimla)
PR. COMMISSIONER OF INCOME TAX Petitioner(s)
VERSUS
M/S. U. K. ENTERPRISES Respondent(s)
(FOR ADMISSION and I.R. and IA No.177675/2018-CONDONATION OF DELAY
IN FILING and IA No.177678/2018-PERMISSION TO FILE LENGTHY LIST OF
DATES )
Date : 03-01-2019 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. Vikramjit Banerjee, ASG
Ms. Swarupama Chaturvedi, Adv.
Ms. Sadhana Sandhu, Adv.
Mr. Shubhandu Anand, 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 on the ground of low tax effect.
Pending application(s), if any, stands disposed of accordingly.
Signature Not Verified(ASHWANI THAKUR) Digitally signed by ASHWANI KUMAR Date: 2019.01.04 (RAJINDER KAUR) COURT MASTER (SH) 16:43:36 IST Reason: BRANCH OFFICER