Supreme Court - Daily Orders
The Commissioner Of Income Tax vs M/S Gorakhpur Petro Oils Ltd. on 16 July, 2018
Bench: Rohinton Fali Nariman, Indu Malhotra
ITEM NO.23 COURT NO.9 SECTION XI
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). 15543/2018
(Arising out of impugned final judgment and order dated 16-08-2017
in ITA No. 272/2011 passed by the High Court Of Judicature At
Allahabad)
THE COMMISSIONER OF INCOME TAX Petitioner(s)
VERSUS
M/S GORAKHPUR PETRO OILS LTD. Respondent(s)
(FOR ADMISSION and I.R. and IA No.87302/2018-CONDONATION OF DELAY
IN FILING and IA No.87303/2018-EXEMPTION FROM FILING C/C OF THE
IMPUGNED JUDGMENT )
Date : 16-07-2018 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN
HON'BLE MS. JUSTICE INDU MALHOTRA
For Petitioner(s) Mr. Vikramjeet Banerjee, ASG,
Mr. Anshul Gupta, Adv.
Mr. Rajesh K.Singh, Adv.
Mr. Arijit Prasad, Adv.
Mrs. Anil Katiyar, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Heard learned counsel for the petitioner. Delay condoned.
We do not find any merit in this petition. The Special Leave Petition is accordingly dismissed. Pending applications, if any, shall stand disposed of.
Signature Not Verified(SHASHI SAREEN) Digitally signed by SHASHI SAREEN Date: 2018.07.17 (SAROJ KUMARI GAUR) AR CUM PS 15:57:54 IST Reason: BRANCH OFFICER