Supreme Court - Daily Orders
Principal Commissioner Of Income Tax 18 vs M/S Oil Industry Development Board on 8 February, 2019
Bench: D.Y. Chandrachud, Hemant Gupta
ITEM NO.33 COURT NO.11 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). 2755/2019
(Arising out of impugned final judgment and order dated 16-02-2018
in ITA No. 197/2018 passed by the High Court Of Delhi At New Delhi)
PRINCIPAL COMMISSIONER OF INCOME TAX 18 Petitioner(s)
VERSUS
M/S OIL INDUSTRY DEVELOPMENT BOARD Respondent(s)
(FOR ADMISSION and I.R. and IA No.18849/2019-CONDONATION OF DELAY
IN FILING)
Date : 08-02-2019 This petition was called on for hearing today.
CORAM : HON'BLE DR. JUSTICE D.Y. CHANDRACHUD
HON'BLE MR. JUSTICE HEMANT GUPTA
For Petitioner(s)
Ms. Vibha Dutta Makhija, Sr. Adv.
Ms. Meenakshi Grover, Adv.
Ms. Seema Bengani, Adv.
Praveen, Adv.
Mr. Anas Zaidi, Adv.
Mr. T.C. Jirwa, Adv.
Mrs. Anil Katiyar, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
In view of the decision of this Court in Commissioner of Income Tax 5, Mumbai vs. Essar Teleholdings Ltd. through its Manager (2018) 3 SCC 253, we see no reason to entertain this special leave petition under Article 136 of the Constitution of India.
The special leave petition is, accordingly, dismissed. Signature Not Verified Digitally signed by SUSHIL KUMAR RAKHEJA Pending application(s), if any, shall stand disposed of.
Date: 2019.02.09 13:47:06 IST Reason: (MANISH SETHI) (SAROJ KUMARI GAUR) COURT MASTER (SH) BRANCH OFFICER