Supreme Court - Daily Orders
Commissioner Of Income Tax (Tds) ... vs M/S Sahara India Commercial ... on 4 September, 2017
Bench: A.K. Sikri, Ashok Bhushan
ITEM NO.7 COURT NO.6 SECTION XI
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Diary No(s).24218/2017
(Arising out of impugned final judgment and order dated 18-01-2017
in ITA No. 64/2015 passed by the High Court Of Judicature At
Allahabad, Lucknow Bench)
COMMISSIONER OF INCOME TAX (TDS) LUCKNOW Petitioner(s)
VERSUS
M/S SAHARA INDIA COMMERCIAL CORPORATION LTD. Respondent(s)
(IA No.77553/2017-CONDONATION OF DELAY IN FILING)
WITH
Diary No(s).25093/2017
(IA No.79593/2017-CONDONATION OF DELAY IN FILING and IA
No.79594/2017-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT)
Date : 04-09-2017 This matter was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE A.K. SIKRI
HON'BLE MR. JUSTICE ASHOK BHUSHAN
For Petitioner(s) Mr. Maninder Singh, ASG.
Mr. Radha Krishnan, Sr. Adv.
Mr. Arijit Prasad, Adv.
Mr. Manish Pushkarna, Adv.
Ms. Gargi Khanna, Adv.
Mr. 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 this special leave petition, which is, accordingly, dismissed. Signature Not Verified Pending application(s), if any, shall stand disposed of.
Digitally signed by BALA PARVATHI Date: 2017.09.04 17:49:21 IST Reason: (B.PARVATHI) (MALA KUMARI SHARMA) COURT MASTER COURT MASTER