Supreme Court - Daily Orders
Pr. Commissioner Of Income Tax 3 vs M/S. Delhi Airport Metro Express Pvt. ... on 7 May, 2018
Bench: Rohinton Fali Nariman, Abhay Manohar Sapre
ITEM NO.20 COURT NO.11 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). 14580/2018
(Arising out of impugned final judgment and order dated 05-09-2017
in ITA No. 705/2016 passed by the High Court Of Delhi At New Delhi)
PR. COMMISSIONER OF INCOME TAX 3 Petitioner(s)
VERSUS
M/S. DELHI AIRPORT METRO EXPRESS PVT. LTD. Respondent(s)
(FOR ADMISSION and I.R. and IA No.61225/2018-CONDONATION OF DELAY
IN FILING )
Date : 07-05-2018 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN
HON'BLE MR. JUSTICE ABHAY MANOHAR SAPRE
For Petitioner(s) Mr. A.N.S. Nadkarni, ASG
Mr. Devashish Bharuka, Adv.
Ms. Asha G. Nair, 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.
However, the question of law is left open.
(R. NATARAJAN) (SAROJ KUMARI GAUR) COURT MASTER (SH) BRANCH OFFICER Signature Not Verified Digitally signed by ANITA MALHOTRA Date: 2018.05.07 16:55:03 IST Reason: