Supreme Court - Daily Orders
Commissioner Of Income Tax-Ltu,New ... vs Controls And Switchgear Co. Ltd. on 11 April, 2014
ÞITEM NO.8 COURT NO.2 SECTION IIIA
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petition(s) for Special Leave to Appeal (Civil)....../2012
CC 14558-14559/2012
(From the judgement and order dated 10/10/2011 in ITA
No.1136/2011,ITA No.1137/2011 of The HIGH COURT OF DELHI AT N.
DELHI)
COMMISSIONER OF INCOME TAX-LTU,NEW DELHI Petitioner(s)
VERSUS
CONTROLS & SWITCHGEAR CO.LTD. Respondent(s)
With IA 1-2 (c/delay in filing SLP,c/delay in refiling SLP)
Date: 11/04/2014 These Petitions were called on for hearing today.
CORAM :
HON’BLE MR. JUSTICE R.M. LODHA
HON’BLE MR. JUSTICE KURIAN JOSEPH
For Petitioner(s) Mr. Gourab Banerji, ASG
Mr. Sahil Tagotra, Adv. for
Mrs Anil Katiyar,Adv.
For Respondent(s)
UPON hearing counsel the Court made the following
O R D E R
Mr. Gourab Banerji, learned Additional Solicitor General for the petitioner submits that in the impugned order, the High Court has relied upon its earlier decision in ITA No. 462 of 2009 - CIT VS. Ankitech Pvt. Ltd. He submits that a special leave petition has been filed challenging the decision in Ankitech (supra) and leave has been granted in that matter.
Delay condoned.
Leave granted.
Connect with C.A. No. 3158 of 2012.
(Pardeep Kumar) (Renu Diwan)
AR-cum-PS Court Master