Supreme Court - Daily Orders
Principal Commissioner Of Income Tax 7 vs M/S Pace Express Travel And Cargo Pvt. ... on 16 November, 2018
Bench: Rohinton Fali Nariman, Navin Sinha
ITEM NO.12 COURT NO.7 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). 37890/2018
(Arising out of impugned final judgment and order dated 18-12-2017
in ITA No. 1149/2017 passed by the High Court Of Delhi At New
Delhi)
PRINCIPAL COMMISSIONER OF INCOME TAX 7 Petitioner(s)
VERSUS
M/S PACE EXPRESS TRAVEL AND CARGO PVT. LTD. Respondent(s)
(FOR ADMISSION and I.R. and IA No.157341/2018-CONDONATION OF DELAY
IN FILING )
Date : 16-11-2018 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN
HON'BLE MR. JUSTICE NAVIN SINHA
For Petitioner(s) Mr. V. Shekhar, Sr.Adv.
Mr. Arijit Prasad, Adv.
Ms. Gargi Khanna, Adv.
Mr. Prithviraj Singh, Adv.
Mr. Shashank Shekhar, Adv.
Mr. Shakti Pandey, 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 on the ground of low tax effect.
(MANAV SHARMA) Signature Not Verified (TAPAN KUMAR CHAKRABORTY) COURT MASTER (SH) Digitally signed by R NATARAJAN Date: 2018.11.17 ASSISTANT REGISTRAR 10:03:24 IST Reason: