Supreme Court - Daily Orders
Principal Commissioner Of Income Tax ... vs M/S Central Electronics Ltd. on 4 March, 2021
Bench: Rohinton Fali Nariman, Hrishikesh Roy
ITEM NO.4 Court 3 (Video Conferencing) SECTION XIV
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). 16110/2020
(Arising out of impugned final judgment and order dated 04-02-2020
in ITA No. 53/2020 passed by the High Court Of Delhi At New Delhi)
PRINCIPAL COMMISSIONER OF INCOME TAX DELHI 2 Petitioner(s)
VERSUS
M/S CENTRAL ELECTRONICS LTD. Respondent(s)
( IA No.137117/2020-EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT )
Date : 04-03-2021 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN
HON'BLE MR. JUSTICE HRISHIKESH ROY
For Petitioner(s) Mr. N. Venkataraman, ASG
Mrs. Gargi Khanna, Adv.
Ms. Sanskriti Pathak, Adv.
Mrs. Seema Bengani, Adv.
Mrs. Anil Katiyar, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
The Special Leave Petition is dismissed.
Pending application stands disposed of.
(R. NATARAJAN) (NISHA TRIPATHI) ASTT. REGISTRAR-cum-PS BRANCH OFFICER Signature Not Verified Digitally signed by R Natarajan Date: 2021.03.04 15:42:57 IST Reason: