Supreme Court - Daily Orders
Principal Commissioner Of Income Tax 2 vs M/S Brandix India Apparel City (P) Ltd on 6 April, 2018
Bench: A.K. Sikri, Ashok Bhushan
ITEM NO.25 COURT NO.6 SECTION XII-A
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. 8889/2018
(Arising out of impugned final judgment and order dated 18-09-2017
in IT Appeal No. 582/2017 passed by the High Court of Judicature at
Hyderbaad for the State of Telangana and the State of Andhra
Pradesh)
PRINCIPAL COMMISSIONER OF INCOME TAX 2 Petitioner(s)
VERSUS
M/S BRANDIX INDIA APPAREL CITY (P) LTD Respondent(s)
(With IA No.42735/2018-CONDONATION OF DELAY IN FILING and IA
No.42736/2018-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT)
Date : 06-04-2018 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE A.K. SIKRI
HON'BLE MR. JUSTICE ASHOK BHUSHAN
For Petitioner(s)
Mr. A. N. S. Nadkarni, ASG.
Ms. Asha G. Nair, Adv.
Ms. Bhakti Pasrija Sethi, 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 application stands disposed of.
(NIDHI AHUJA) (MALA KUMARI SHARMA) Signature Not Verified COURT MASTER COURT MASTER Digitally signed by NIDHI AHUJA Date: 2018.04.09 09:09:45 IST Reason: