Supreme Court - Daily Orders
Commissioner Of Income Tax vs Vijayshree Spinning Mill Ltd. on 24 September, 2018
Bench: Uday Umesh Lalit, Indu Malhotra
ITEM NO.27 COURT NO.12 SECTION XII
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). 32324/2018
(Arising out of impugned final judgment and order dated 14-12-2016
in TCA No. 386/2008 passed by the High Court Of Judicature At
Madras)
COMMISSIONER OF INCOME TAX, CHENNAI Petitioner(s)
VERSUS
VIJAYSHREE SPINNING MILL LTD. Respondent(s)
(FOR ADMISSION and I.R. and IA No.127385/2018-CONDONATION OF DELAY
IN FILING and IA No.127415/2018-EXEMPTION FROM FILING C/C OF THE
IMPUGNED JUDGMENT )
Date : 24-09-2018 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE UDAY UMESH LALIT
HON'BLE MS. JUSTICE INDU MALHOTRA
For Petitioner(s) Mr. A.N.S. Nadkarni, ASG
Mr. Zoheb Hussain, Adv.
Mr. Rupesh Kumar, Adv.
Ms. Aakanksha Kaul, Adv.
Mrs. Anil Katiyar, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
We see no reason to condone the delay of 533 days in filing this Special Leave Petition.
Consequently, Special Leave Petition is dismissed on the ground of delay.
Pending application stands disposed of. (R. NATARAJAN) Signature Not Verified (TAPAN KUMAR CHAKRABORTY) COURT MASTER (SH) Digitally signed by R NATARAJAN Date: 2018.09.25 BRANCH OFFICER 16:36:56 IST Reason: