Supreme Court - Daily Orders
M/S. U.P. Distillers Association vs Commissioner Of Income Tax Central Iii on 13 April, 2018
Bench: Adarsh Kumar Goel, Rohinton Fali Nariman
ITEM NO.19 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). 10696/2018
(Arising out of impugned final judgment and order dated 23-10-2017
in ITA No. 830/2017 passed by the High Court Of Delhi At New Delhi)
M/S. U.P. DISTILLERS ASSOCIATION Petitioner(s)
VERSUS
COMMISSIONER OF INCOME TAX CENTRAL III Respondent(s)
(FOR ADMISSION and I.R. and IA No.47734/2018-CONDONATION OF DELAY
IN FILING and IA No.47735/2018-EXEMPTION FROM FILING C/C OF THE
IMPUGNED JUDGMENT)
Date : 13-04-2018 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ADARSH KUMAR GOEL
HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN
For Petitioner(s) Mr. R.V. Easwer,Sr.Adv.
Mr. K. Sampath,Adv.
Mr. K. V. Mohan, AOR
Mr. R.K. Raghavan,Adv.
Mr. K.V. Balakrishnan,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Heard learned counsel for the petitioner. Delay condoned.
We do not find any ground to interfere with the impugned order. The special leave petition is, accordingly, dismissed.
Pending application(s), if any, shall also stand disposed of.
(MADHU BALA) (PARVEEN KUMARI PASRICHA) COURT MASTER (SH) Signature Not Verified BRANCH OFFICER Digitally signed by MADHU BALA Date: 2018.04.13 17:26:09 IST Reason: