Supreme Court - Daily Orders
Commissioner Of Income Tax Central Ii vs M/S Greeenfield Hotels And Estate Pvt. ... on 11 May, 2018
Bench: Rohinton Fali Nariman, Abhay Manohar Sapre
ITEM NO.49 COURT NO.11 SECTION IX
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) No(s). 1154/2018
(Arising out of impugned final judgment and order dated 24-10-2016
in ITA No. 735/2014 passed by the High Court Of Judicature At
Bombay)
COMMISSIONER OF INCOME TAX CENTRAL II Petitioner(s)
VERSUS
M/S GREEENFIELD HOTELS AND ESTATE PVT. LTD. Respondent(s)
(FOR ADMISSION and I.R. and IA No.542/2018-CONDONATION OF DELAY IN
FILING )
Date : 11-05-2018 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. S.Guru Krishna Kumar, Sr. Adv.
Ms. Vimla Sinha, Adv.
Mr. Rupesh Kumar, Adv.
Mrs. Anil Katiyar, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
List the matter after two weeks in order to ascertain as to why the earlier Income Tax Appellate Tribunal's (ITAT) judgment dated 13.05.2011 was not challenged in this Court.
(SHASHI SAREEN) (SAROJ KUMARI GAUR)
AR CUM PS BRANCH OFFICER
Signature Not Verified
Digitally signed by
ASHA SUNDRIYAL
Date: 2018.05.12
12:27:14 IST
Reason: