Supreme Court - Daily Orders
Commissioner Of Income Tax Delhi -21 vs M/S Aakash Nidhi Builders And ... on 30 September, 2016
Bench: A.K. Sikri, N.V. Ramana
ITEM NO.31 COURT NO.11 SECTION IIIA
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)......
CC No. 17961/2016
(Arising out of impugned final judgment and order dated 04/02/2016
in ITA No. 2244/2013 passed by the High Court of Bombay)
COMMISSIONER OF INCOME TAX DELHI-21 Petitioner(s)
VERSUS
M/S AAKASH NIDHI BUILDERS AND DEVELOPERS Respondent(s)
(With appln. (s) for c/delay in filing SLP, c/delay in refiling SLP
and office report)
Date : 30/09/2016 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE A.K. SIKRI
HON'BLE MR. JUSTICE N.V. RAMANA
For Petitioner(s)
Mr. Maninder Singh, ASG.
Mr. Nalin Kohli, Adv.
Mr. Sadhana Sandhu, Adv.
Mr. Bimal Roy Jad, Adv.
Ms. Anil Katiyar, Adv.
Mr. Ankit Roy, Adv.
Mr. Prabhas Bajaj, Adv.
Mr. Akshay Amritanshu, Adv.
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.
Signature Not Verified(Nidhi Ahuja) (Tapan Kr. Chakraborty) Digitally signed by NIDHI AHUJA Date: 2016.10.01 Court Master Court Master 13:15:45 IST Reason: