Supreme Court - Daily Orders
Max Vigil Securities Pvt. Ltd. vs Asst. Commissioner Of Income Tax on 28 January, 2019
Bench: Ashok Bhushan, K.M. Joseph
ITEM NO.14 COURT NO.13 SECTION III
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). 46444/2018
(Arising out of impugned final judgment and order dated 10-09-2018
in APP No. 1108/2018 passed by the High Court Of Gujarat At
Ahmedabad)
MAX VIGIL SECURITIES PVT. LTD. Petitioner(s)
VERSUS
ASST. COMMISSIONER OF INCOME TAX Respondent(s)
(FOR ADMISSION and I.R. and IA No.11547/2019-CONDONATION OF DELAY
IN FILING and IA No.11549/2019-EXEMPTION FROM FILING C/C OF THE
IMPUGNED JUDGMENT and IA No.11548/2019-CONDONATION OF DELAY IN
REFILING )
Date : 28-01-2019 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ASHOK BHUSHAN
HON'BLE MR. JUSTICE K.M. JOSEPH
For Petitioner(s)
Ms. Manisha T. Karia, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
Issue notice.
Tag this matter with C.A. No.2830/2016.
(ARJUN BISHT) (RENU KAPOOR) COURT MASTER (SH) Signature Not Verified BRANCH OFFICER Digitally signed by DEEPAK SINGH Date: 2019.01.29 17:38:13 IST Reason: