Supreme Court - Daily Orders
Commissioner Of Income Tax 3 vs M/S Bajaj Hindustan Ltd. on 3 January, 2019
Bench: A.K. Sikri, S. Abdul Nazeer
ITEM NO.34 + 53 COURT NO.2 SECTION IX
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). 45837/2018
(Arising out of impugned final judgment and order dated 13-06-2018
in ITA No. 141/2016 passed by the High Court of Judicature At
Bombay)
COMMISSIONER OF INCOME TAX 3 Petitioner(s)
VERSUS
M/S BAJAJ HINDUSTAN LTD. Respondent(s)
(FOR ADMISSION and I.R. and IA No.180349/2018-CONDONATION OF DELAY
IN FILING)
WITH
Diary No(s). 45843/2018 (IX)
(FOR ADMISSION and I.R. and IA No.182503/2018-CONDONATION OF DELAY
IN FILING)
Diary No(s). 45838/2018 (IX)
(FOR ADMISSION and I.R. and IA No.184523/2018-CONDONATION OF DELAY
IN FILING)
Date : 03-01-2019 These petitions were 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
Mr. D.L. Chidananda, Adv.
Mr. H.Raghavendra Rao, Adv.
Mr. Siddhartha Sinha, 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 Petitions are dismissed. Signature Not Verified Pending applications, if any, stand disposed of.
Digitally signed by SUSHIL KUMAR RAKHEJA Date: 2019.01.04 17:51:50 IST Reason: (SUSHIL KUMAR RAKHEJA) (RAJINDER KAUR) AR-CUM-PS BRANCH OFFICER