Supreme Court - Daily Orders
Commr.Of Income Tax,New Delhi vs M/S Krishan K.Aggarwal on 16 January, 2017
Bench: Madan B. Lokur, Prafulla C. Pant
1
ITEM NO.37 COURT NO.5 SECTION IIIA
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petition(s) for Special Leave to Appeal (C)......CC 871/2017
(Arising out of impugned final judgment and order dated
16/03/2007 in ITA No. 783/2004 passed by the High Court of Delhi
at New Delhi)
COMMR.OF INCOME TAX,NEW DELHI Petitioner(s)
VERSUS
M/S KRISHAN K.AGGARWAL Respondent(s)
(with appln. (s) for c/delay in filing SLP and c/delay in refiling
SLP)
Date : 16/01/2017 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE MADAN B. LOKUR
HON'BLE MR. JUSTICE PRAFULLA C. PANT
For Petitioner(s) Mr. Ranjit Kumar, SG
Mr. S. Wasim A. Qadri, Adv.
Mr. T.C. Sharma, Adv.
Mrs. Anil Katiyar, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Learned Solicitor General says that in view of the decision of this Court in ACG Associated Capsules (P) Ltd. v. Commissioner of Income Tax (Central-IV), Mumbai [(2012) 3 SCC 321], this petition be dismissed on Signature Not Verified merits.
Digitally signed bySANJAY KUMAR Date: 2017.01.17 17:03:34 IST We are extremely unhappy with the delay of 3381 days Reason: in refiling the special leave petition but make no other comment. The concerned authorities need to wake up. 2 The special leave petition is dismissed both on the ground of delay as also on merits.
(SANJAY KUMAR-I) (JASWINDER KAUR)
AR-CUM-PS COURT MASTER