Indian Kanoon - Search engine for Indian Law

Supreme Court - Daily Orders

Commissioner Of Income Tax I vs M/S Omex Investment And Finance Ltd. on 5 July, 2018

Bench: Adarsh Kumar Goel, S. Abdul Nazeer

     ITEM NO.5                              COURT NO.9                 SECTION XV

                                   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). 16057/2018

     (Arising out of impugned final judgment and order dated 01-08-2017
     in DBITA No. 23/2006 passed by the High Court Of Judicature For
     Rajasthan At Jaipur)

     COMMISSIONER OF INCOME TAX-I, RAJASTHAN                             Petitioner(s)

                                                    VERSUS

     M/S OMEX INVESTMENT AND FINANCE LTD.                                Respondent(s)

     (With Interim Relief and IA No.72801/2018-CONDONATION OF DELAY IN
     FILING)

     WITH Diary No(s). 18109/2018 (XV)
     (With Interim Relief and IA No.81547/2018-CONDONATION OF DELAY IN
     FILING)

     Date : 05-07-2018 These matters were called on for hearing today.

     CORAM :
                             HON'BLE MR. JUSTICE ADARSH KUMAR GOEL
                             HON'BLE MR. JUSTICE S. ABDUL NAZEER

     For Petitioner(s)                 Mr. Vikramjit Banerjee,ASG
                                       Mr. Mohan Prasad Gupta,Adv.
                                       Ms. Swarupama Chaturvedi,Adv.
                                       Mr. Abhishek,Adv.
                                       Mr. Sarthak Raizada,Adv.
                                       Ms. Shruti Agarwal,Adv.
                                       Mrs. Anil Katiyar, AOR
     For Respondent(s)

                         UPON hearing the counsel the Court made the following
                                              O R D E R

Heard.

Delay condoned.

We do not find any ground to interfere with the impugned order(s).

The special leave petitions are accordingly dismissed.

(MAHABIR SINGH) (PARVEEN KUMARI PASRICHA) COURT MASTER BRANCH OFFICER