Supreme Court - Daily Orders
Commissioner Of Income Tax vs M/S Aerowin International Village ... on 3 August, 2018
Bench: A.K. Sikri, Ashok Bhushan
ITEM NO.18 COURT NO.5 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). 22745/2018
(Arising out of impugned final judgment and order dated 28-11-2017
in ITA No. 20/2015 passed by the High Court of Himachal Pradesh At
Shimla)
COMMISSIONER OF INCOME TAX Petitioner(s)
VERSUS
M/S AEROWIN INTERNATIONAL VILLAGE KATHA
THR. PARTNER RAKESH KUMAR Respondent(s)
(FOR ADMISSION and I.R. and IA No.100908/2018-CONDONATION OF DELAY
IN FILING)
Date : 03-08-2018 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE A.K. SIKRI
HON'BLE MR. JUSTICE ASHOK BHUSHAN
For Petitioner(s) Mr. P.S. Narsimha, ASG
Ms. Anita Sahani, 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
The matter is adjourned by two weeks.
(SUSHIL KUMAR RAKHEJA) (RAJINDER KAUR)
AR CUM PS BRANCH OFFICER
Signature Not Verified
Digitally signed by
SUSHIL KUMAR
RAKHEJA
Date: 2018.08.04
10:22:41 IST
Reason: