Supreme Court - Daily Orders
Deputy Commissioner Of Income Tax ... vs S C Johnson Products Private Limited on 22 November, 2018
Bench: Uday Umesh Lalit, R. Subhash Reddy
ITEM NO.22 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). 40504/2018
(Arising out of impugned final judgment and order dated 16-11-2017
in WP No. 2794/2008 passed by the High Court Of Delhi At New Delhi)
DEPUTY COMMISSIONER OF INCOME TAX CIRCLE 5(1) Petitioner(s)
VERSUS
S C JOHNSON PRODUCTS PRIVATE LIMITED & ANR. Respondent(s)
(FOR ADMISSION and I.R. and IA No.163058/2018-CONDONATION OF DELAY
IN FILING and IA No.163059/2018-EXEMPTION FROM FILING C/C OF THE
IMPUGNED JUDGMENT )
Date : 22-11-2018 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE UDAY UMESH LALIT
HON'BLE MR. JUSTICE R. SUBHASH REDDY
For Petitioner(s) Mr. Tushar Mehta, SG
Mr. Atul Jha, Adv.
Ms. Praveena Gautam, Adv.
Ms. Gargi Khanna, Adv.
Mrs. Anil Katiyar, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
Learned counsel for the petitioner fairly accepts that the tax effect in the matter is 57.69 lakhs and as such the matter is covered by the recent circular issued by CBDT. Consequently, the special leave petition is dismissed.
Signature Not Verified
Pending applications, if any, shall also stand disposed Digitally signed by BALA PARVATHI Date: 2018.11.24 of.
15:36:15 IST Reason:
(INDU MARWAH) (SUMAN JAIN) COURT MASTER BRANCH OFFICER