Supreme Court - Daily Orders
The Commissioner Of Income Tax vs M/S Ceebros Hotels Pvt. Ltd. on 5 August, 2019
Bench: S.A. Bobde, B.R. Gavai
ITEM NO.27 COURT NO.2 SECTION XII
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). 25143/2019
(Arising out of impugned final judgment and order dated 13-11-2018
in TCA No. 773/2018 passed by the High Court Of Judicature At
Madras)
THE COMMISSIONER OF INCOME TAX Petitioner(s)
VERSUS
M/S CEEBROS HOTELS PVT. LTD. Respondent(s)
(FOR ADMISSION and I.R. and IA No.110373/2019-CONDONATION OF DELAY
IN FILING SLP)
Date : 05-08-2019 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE S.A. BOBDE
HON'BLE MR. JUSTICE B.R. GAVAI
For Petitioner(s) Mr. K.M. Natraj, ASG
Mr. Manish Pushkarna, Adv.
Ms. Vimla Sinha, 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.
As a sequel to the above, pending interlocutory applications, if any, stand disposed of.
(SANJAY KUMAR-II) (INDU KUMARI POKHRIYAL) COURT MASTER (SH) ASSISTANT REGISTRAR Signature Not Verified Digitally signed by SANJAY KUMAR Date: 2019.08.06 17:17:24 IST Reason: