Supreme Court - Daily Orders
Principal Commissioner Of Income Tax, ... vs Ge India Industrial Pvt. Ltd. on 3 December, 2018
Bench: Ashok Bhushan, Ajay Rastogi
ITEM NO.30 COURT NO.14 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).42808/2018
(Arising out of impugned final judgment and order dated 12-02-2018
in ITA No.61/2018 passed by the High Court Of Delhi At New Delhi)
PRINCIPAL COMMISSIONER OF INCOME TAX, DELHI IV Petitioner(s)
VERSUS
GE INDIA INDUSTRIAL PVT. LTD. Respondent(s)
(With appln for c/delay in filing SLP, exemption from filing c/c of
the impugned judgment)
Date : 03-12-2018 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ASHOK BHUSHAN
HON'BLE MR. JUSTICE AJAY RASTOGI
For Petitioner(s) Mr. Mahaveer Singh,Sr.Adv.
Ms. N. Annapoorani,Adv.
Mr. Ritesh Kumar,Adv
Mrs. Anil Katiyar, AOR
For Respondent(s) Mr. Rohit Garg,Adv.
Ms. Vijayalakshmi Menon,Adv.
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
Issue notice.
Leave granted.
Tag with C.A.No.32 of 2017.
(B.Parvathi) (Renu Kapoor) Court Master Branch Officer Signature Not Verified Digitally signed by BALA PARVATHI Date: 2018.12.03 18:15:53 IST Reason: