Supreme Court - Daily Orders
Commissioner Of Income Tax, Central Iii vs M/S Lavanya Land Pvt. Ltd. on 5 August, 2019
Bench: Rohinton Fali Nariman, Surya Kant
ITEM NO.27 COURT NO.5 SECTION IX
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. 26005/2019
(Arising out of impugned final judgment and order dated 23-06-2017
in ITA No. 72/2014 passed by the High Court of Judicature at
Bombay)
COMMISSIONER OF INCOME TAX, CENTRAL III Petitioner(s)
VERSUS
M/S LAVANYA LAND PVT. LTD. Respondent(s)
(FOR ADMISSION and I.R. and IA No.111525/2019-CONDONATION OF DELAY
IN FILING and IA No.111526/2019-EXEMPTION FROM FILING C/C OF THE
IMPUGNED JUDGMENT)
Date : 05-08-2019 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN
HON'BLE MR. JUSTICE SURYA KANT
For Petitioner(s)
Mr. Dhruv Agarwal, Sr. Adv.
Mr. Sumit Teterwal, Adv.
Mr. Mohan Prasad Gupta, Adv.
Mr. Parthiv K. Goswami, 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. Pending application stands disposed of.
Signature Not Verified(NIDHI AHUJA) (RENU DIWAN) Digitally signed by R COURT MASTER (SH) ASSISTANT REGISTRAR NATARAJAN Date: 2019.08.08 17:44:16 IST Reason: