Supreme Court - Daily Orders
Pr. Commissioner Of Income Tax 6 ... vs Maruti Suzuki India Limited (Formerly ... on 26 October, 2018
Bench: Rohinton Fali Nariman, Navin Sinha
ITEM NO.4 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). 32591/2018
(Arising out of impugned final judgment and order dated 07-12-2017
in ITA No. 250/2005 passed by the High Court Of Delhi At New Delhi)
PR. COMMISSIONER OF INCOME TAX 6
(FORMERLY COMMISSIONER OF INCOME TAX II) NEW DELHI Petitioner(s)
VERSUS
MARUTI SUZUKI INDIA LIMITED
(FORMERLY MARUTI UDYOG LTD.) NEW DELHI Respondent(s)
(FOR ADMISSION and I.R. and IA No.137205/2018-CONDONATION OF DELAY
IN FILING and IA No.137207/2018-EXEMPTION FROM FILING C/C OF THE
IMPUGNED JUDGMENT)
Date : 26-10-2018 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. Rana Mukherjee, Sr. Adv.
Mr. Arijit Prasad, Adv.
Mr. Manish Pushkarna, Adv.
Mrs. Anil Katiyar, AOR
For Respondent(s) Ms. Kavita Jha, AOR
Mr. Vaibhav Kulkarni, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Tag with SLP (C) No. 9074/2018.
(R. NATARAJAN) (TAPAN KUMAR CHAKRABORTY) COURT MASTER (SH) BRANCH OFFICER Signature Not Verified Digitally signed by R NATARAJAN Date: 2018.10.26 16:22:19 IST Reason: