Supreme Court - Daily Orders
Pr. Commissioner Of Income Tax 2 Mumbai vs M/S Asia Investment Pvt Ltd on 5 February, 2018
Bench: A.K. Sikri, Ashok Bhushan
ITEM NO.11 COURT NO.6 SECTION IX
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. 1054/2018
(Arising out of impugned final judgment and order dated 01-08-2017
in ITA No. 660/2015 passed by the High Court of Judicature at
Bombay)
PR. COMMISSIONER OF INCOME TAX 2 MUMBAI Petitioner(s)
VERSUS
M/S ASIA INVESTMENT PVT LTD Respondent(s)
(With IA No.13717/2018-CONDONATION OF DELAY IN FILING and IA
No.13719/2018-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT)
WITH
Diary No(s). 813/2018 (IX)
(With IA No.13065/2018-CONDONATION OF DELAY IN FILING and IA
No.13066/2018-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT)
Diary No(s). 42554/2017 (IX)
(With IA No.13164/2018-CONDONATION OF DELAY IN FILING)
Diary No(s). 42362/2017 (IX)
(With IA No.14001/2018-CONDONATION OF DELAY IN FILING)
Date : 05-02-2018 These matters were called on for hearing today.
CORAM : HON'BLE MR. JUSTICE A.K. SIKRI
HON'BLE MR. JUSTICE ASHOK BHUSHAN
For Petitioner(s)
Ms. Vimla Sinha, Adv.
Mr. Ritesh Kumar, Adv.
Mrs. Anil Katiyar, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
In view of our judgment dated 31st January, 2018 in Signature Not Verified Civil Appeal No. 1443 of 2018 (@ SLP (C)No. 4243 of 2017), Digitally signed by ASHWANI KUMAR Date: 2018.02.09 09:42:01 IST Reason: the present petitions stand dismissed.
(NIDHI AHUJA) (MALA KUMARI SHARMA)
COURT MASTER COURT MASTER