Supreme Court - Daily Orders
Housing And Urban Development ... vs Additional Commissioner Of Income Tax on 6 August, 2018
Bench: Rohinton Fali Nariman, Indu Malhotra
ITEM NO.28 COURT NO.8 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). 24914/2018
(Arising out of impugned final judgment and order dated 03-07-2017
in ITA No. 440/2016 03-07-2017 in ITA No. 442/2016 03-07-2017 in
ITA No. 444/2016 03-07-2017 in ITA No. 445/2016 03-07-2017 in ITA
No. 446/2016 23-03-2018 in RP No. 130/2018 23-03-2018 in RP No.
131/2018 23-03-2018 in RP No. 132/2018 23-03-2018 in RP No.
133/2018 23-03-2018 in RP No. 134/2018 passed by the High Court Of
Delhi At New Delhi)
HOUSING AND URBAN DEVELOPMENT CORPORATION LIMITED THROUGH ITS
AUTHORISED REPRESENTATIVE Petitioner(s)
VERSUS
ADDITIONAL COMMISSIONER OF INCOME TAX Respondent(s)
(FOR ADMISSION and I.R. and IA No.104797/2018-CONDONATION OF DELAY
IN FILING and IA No.104799/2018-EXEMPTION FROM FILING C/C OF THE
IMPUGNED JUDGMENT )
Date : 06-08-2018 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN
HON'BLE MS. JUSTICE INDU MALHOTRA
For Petitioner(s) Mr. Jasmeet Singh, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
Issue notice.
There shall be stay of operation of the order passed by the High Court, in the meantime.
Signature Not Verified Digitally signed by SHASHI SAREEN Date: 2018.08.07(SHASHI SAREEN) 17:39:31 IST Reason: (SAROJ KUMARI GAUR) AR CUM PS BRANCH OFFICER