Supreme Court - Daily Orders
Principal Commissioner Of Income Tax 3 vs M/S. E Smart Systems Pvt. Ltd. on 3 December, 2018
Bench: Rohinton Fali Nariman, Navin Sinha
ITEM NO.20 COURT NO.7 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). 40473/2018
(Arising out of impugned final judgment and order dated 28-02-2018
in ITA No. 262/2018 passed by the High Court Of Delhi At New Delhi)
PRINCIPAL COMMISSIONER OF INCOME TAX 3 Petitioner(s)
VERSUS
M/S. E SMART SYSTEMS PVT. LTD. Respondent(s)
(FOR ADMISSION and I.R. and IA No.168126/2018-CONDONATION OF DELAY
IN FILING and IA No.168128/2018-EXEMPTION FROM FILING C/C OF THE
IMPUGNED JUDGMENT )
Date : 03-12-2018 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN
HON'BLE MR. JUSTICE NAVIN SINHA
For Petitioner(s) Mr. A.N.S. Nadkarni, ASG
Ms. Swarupama Chaturvedi, Adv.
Mr. H.R. Rao, Adv.
Mrs. Anil Katiyar, AOR
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.
Pending applications shall stand disposed of.
(MANAV SHARMA) (TAPAN KUMAR CHAKRABORTY) COURT MASTER (SH) ASSISTANT REGISTRAR Signature Not Verified Digitally signed by R NATARAJAN Date: 2018.12.03 17:01:21 IST Reason: