Supreme Court - Daily Orders
The Commissioner Of Income ... vs M/S. Adinath Builders Pvt. Ltd. on 3 December, 2018
Bench: Ashok Bhushan, Ajay Rastogi
ITEM NO.18 + 58 COURT NO.14 SECTION IX
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
ITEM NO.18:
SPECIAL LEAVE PETITION (CIVIL) Diary No(s).40471/2018
(Arising out of impugned final judgment and order dated 06-02-2018
in ITA No. 218/2015 passed by the High Court Of Judicature At
Bombay)
THE COMMISSIONER OF INCOME TAX(CENTRAL) IV Petitioner(s)
VERSUS
M/S. ADINATH BUILDERS PVT. LTD. Respondent(s)
(With appln for c/delay in filing SLP)
WITH
ITEM NO.58
Diary No.40517/2018
Diary No.42772/2018
Date : 03-12-2018 These matters were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ASHOK BHUSHAN
HON'BLE MR. JUSTICE AJAY RASTOGI
For Petitioner(s) Mr. Vikramjit Banerjee,ASG
Ms. Vibha Dutt Makhija,Sr.Adv.
Mr. Rupesh Kumar,Adv.
Mr. D.L.Chidanand,Adv.
Mr. Praveen,Adv.
Ms. Disha Vaish,Adv.
Mrs. Anil Katiyar, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
We find no reason to entertain these special leave petitions, which are, accordingly, dismissed.
Pending application (s), if any, shall stand Signature Not Verified disposed of.
Digitally signed by BALA PARVATHI Date: 2018.12.03 18:15:45 IST Reason:(B.Parvathi) (Renu Kapoor) Court Master Branch Officer